Citation : 2021 Latest Caselaw 306 Bom
Judgement Date : 6 January, 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
933 CIVIL APPLICATION NO. 205 OF 2021
IN FAST NO. 23710/2020
THE EX. ENGINEER, IRRIGATION STRENGTHENING
DEPARTMENT K.K.D.C. OMERGA
VERSUS
KALAWATI SIDDHU VASUDEO AND ORS
Shri. Mukul S. Kulkarni, Advocate for the applicant
Shri. S. J. Salgare, AGP for the respondents/State No. 2 and 3.
CORAM : M. G. SEWLIKAR, J.
DATED : 06-01-2021
P.C. :-
1. Issue notice to the respondents, returnable on 01/02/2021.
2. Learned counsel Shri. Kulkarni submits that he is ready to deposit
70% of the amount of compensation.
3. The judgment and award passed by the Civil Judge, Senior
Division, Omerga in L.A.R. No. 314/2013, dated 14/03/2018 is stayed subject
to the applicant depositing the entire amount of compensation within a period
of 12 weeks, failing which the application shall stand dismissed without
reference to this Court.
[M. G. SEWLIKAR, J.]
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