The Ex. Engineer, Irrigation ... vs Babulal Abbas Sayyad (Dead) Thr ...
2021 Latest Caselaw 290 Bom

                                    -1-

     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

                   929 CIVIL APPLICATION NO.187 OF 2021
                             WITH CA/189/2021

 THE EX. ENGINEER, IRRIGATION STRENGTHENING DIV. OMERGA
                            VERSUS
        VIVEKANANAD RAMKRISHNA KHALATE AND ORS
                               ...
         Advocate for Applicant : Shri Kulkarni Mukul S.
Advocate for Respondent No. 1 : Shri L.C. Patil (Original Claimants)
        AGP for Respondent Nos. 2 & 3 : Shri S.J. Salgare
                               ...

                                 CORAM : M. G. SEWLIKAR, J.

                                 DATE     : 06th JANUARY, 2021.
PER COURT :

1. Heard Shri Kulkarni, learned counsel for the applicant.

2. Issue notice to the respondents, returnable after twelve weeks.

3. Advocate Shri L.C. Patil, appeared suo-moto for Original Claimant/ respondent No. 1.

4. Learned AGP waives service of notice for respondent Nos. 2 and 3 & Shri L.C. Patil, learned counsel waives service of notice for respondent No. 1.

5. The judgment and award dated 23/06/2016 passed by the learned Reference Court, Osmanabad, District Osmanabad in Land Reference Nos. 49 of 2011 and 749 of 2010, are stayed till the disposal of the appeal, subject to depositing of entire amount

of compensation by the applicant in this Court along with accrued interest thereon within a period of twelve weeks from today.

6. Failure to do so, shall entail the vacation of stay granted without back reference to this Court.

( M. G. SEWLIKAR ) JUDGE

mahajansb/