The Executive Engineer, ... vs Rahul Hanumant Kokate And Ors
2021 Latest Caselaw 1686 Bom

                                                                   13-ia-1832-20 in fast-2656-20.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
         Digitally
                                 INTERIM APPLICATION NO. 1832 OF 2020
Dinesh   signed by
         Dinesh S.                                 IN
         Sherla
S.       Date:
         2021.01.27
                                   FIRST APPEAL (ST) NO. 2656 OF 2020
Sherla   11:22:17
         +0500

                      The Executive Engineer,
                      Gunjawani Project, Maharashtra
                      Krushna Valley Development
                      Corporation                              ... Appellant/Applicant
                           V/s.
                      Rahul H. Kokate 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 & 3.
                                                 ----------------

                                        CORAM        :     N.R. BORKAR, J.

                                        DATE         :    JANUARY 25, 2021.

                      P.C.

                      1]      Issue   notice   to   the   respondents,     returnable          on

                      17.3.2021.



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

                      and 3.



                      3]      The execution of judgment and award dated 26.2.2018

passed by the learned District Judge-19, Pune in Reference

Petition No. 493 of 2000 is stayed till returnable date. The

order of deposit of awarded amount is not passed as the

Dinesh Sherla 1/2 13-ia-1832-20 in fast-2656-20.odt

learned Advocate for the applicant states that awarded

amount has already been deposited with the reference court.

                                    (N.R. BORKAR, J.)




Dinesh Sherla                                                        2/2