The Ex. Engineer, Irrigation ... vs Sidram Keshav Hagare (Died) Thr ...
2021 Latest Caselaw 313 Bom

                                    -1-

     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

                   925 CIVIL APPLICATION NO.174 OF 2021

 THE EX. ENGINEER, IRRIGATION PROJECT STRENGTHENING DIV.
                            OMERGA
                            VERSUS
  SIDRAM KESHAV HAGARE (DIED) THR LRS DAGADU 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 respodnents, 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 7.4.2018 passed by the learned Reference Court, Osmanabad, District Osmanabad in Land Acquisition References No. 363 of 2012, is stayed till the disposal of the appeal, subject to the applicants depositing of entire amount

of compensation in this Court along with accrued interest thereon within a period of twelve weeks from this order.

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

( M. G. SEWLIKAR ) JUDGE

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