The Executive Engineer vs Shrirang Subrao ...
2021 Latest Caselaw 1685 Bom

Citation : 2021 Latest Caselaw 1685 Bom
Judgement Date : 25 January, 2021

Bombay High Court

The Executive Engineer vs Shrirang Subrao ... on 25 January, 2021

Bench: N. R. Borkar

                                                                  2-caf-33-19 in fast-15793-18.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
         Digitally
                                   CIVIL APPLICATION NO. 33 OF 2019
Dinesh   signed by
         Dinesh S.                             (For Stay)
         Sherla
S.       Date:
         2021.01.27
                                                   IN
Sherla   11:22:18
         +0500                   FIRST APPEAL (ST) NO. 15793 OF 2018

                      The Executive Engineer,
                      Local Sector, Minor Irrigation
                      Sangli, Dist. Sangli                    ... Appellant/Applicant
                            V/s.
                      Shrirang S. Pandre (since deceased
                      through L.R.s) and ors.                 ... Respondents.

                                                 ----------------
                      Mr. Y.G. Thorat i/b Mr. D.D. Shinde for the Applicant/Appellant.
                      Mr. A.R. Patil, AGP for the Respondent Nos.2 and 3.
                                                 ----------------
                                       CORAM        :       N.R. BORKAR, J.

                                        DATE        :      JANUARY 25, 2021.

                      P.C.

                      1]      Issue notice to the respondents, returnable on 8.3.2021.


                      2]      Learned AGP waives notice for the Respondent Nos.2
                      and 3.


                      3]      In the meantime, the execution of judgment and award

dated 28.9.2017 passed by the Civil Judge, Sr. Division, Sangli in L.A.R. No. 31 of 2009 is stayed, subject to deposit of awarded amount with interest by the applicant-appellant within a period of six weeks from today with the concerned Reference Court.

                                                              (N.R. BORKAR, J.)


                      Dinesh Sherla                                                           1/1