The Ex. Engineer, Irrigation ... vs Bhanudas Sakharam Kandalkar And ...
2021 Latest Caselaw 385 Bom

                                            (1)                     919 ca s 219.21

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                           919 CIVIL APPLICATION NO.219 OF 2021
                                     IN FAST/23640/20
                            WITH CA/223/2021 IN FAST 24166/20
                           WITH CA/221/2021 IN FAST/24160/20
                           WITH CA/225/2021 IN FAST/24163/20

      THE EX. ENGINEER, IRRIGATION DEPARTMENT STRENGTHENING DIV.
                            OMERGA AND ORS
                                 VERSUS
                BHANUDAS SAKHARAM KANDALKAR AND ORS

                                             ...
                        Advocate for Applicants : Mr. Tambe Rahul A.
                          Advocate for Respondents : Mr. L.C. Patil
                                             ...

                                        CORAM :   M.G. SEWLIKAR, J.

                                        DATE :    07.01.2021

P.C.:-

Learned counsel Shri Patil for the respondents has no objection

for staying the judgment and award passed by the Reference Court subject to

the depositing of the entire amount of compensation within a stipulated

period. In view of this, interim relief is granted in terms of prayer clause 'B'

subject to depositing of the entire amount of compensation by the applicants/

appellant herein within a period of twelve (12) weeks failing which the

application shall stand dismissed. Civil applications are disposed of.

[M.G. SEWLIKAR, J.] mub