The Ex. Engineer, Seena Kolegaon ... vs Bhagwan Namdeo Kasab
2021 Latest Caselaw 9052 Bom

                                                                        3-CA-5897-21.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 5897 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 15546 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                              ..APPLICANTS
      VERSUS
Nagnath Haribhau Kasab                                  ..RESPONDENT


                                     AND
                      CIVIL APPLICATION NO. 5899 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 15799 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                              ..APPLICANTS
      VERSUS
Charpatinath @ Charpati Haribhau Kasab                  ..RESPONDENT


                                     AND
                      CIVIL APPLICATION NO. 5901 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 15804 OF 2021

The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                              ..APPLICANTS
      VERSUS
Suresh Haribhau Kasab                                   ..RESPONDENT


                                     AND
                      CIVIL APPLICATION NO. 5905 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 15790 OF 2021



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                                                                           3-CA-5897-21.odt



The Executive Engineer,
Seena Kolegaon Project at Paranda
and Others                                                ..APPLICANTS
      VERSUS
Bhagwan Namdeo Kasab                                      ..RESPONDENT

                                     ....
Mr. R.A. Tambe, Advocate for applicants
                                     ....

                                                CORAM : R.G. AVACHAT, J.

DATED : 12th JULY, 2021

PER COURT :

1. Heard.

2. Issue notice to the respondents, returnable on 09th August, 2021.

3. Mr. Tambe, learned counsel for the applicants/appellants

requests the Court to permit the applicant/appellant to deposit 50% of the

amount under award.

4. For the present, on condition of depositing 50% of the amount

under award within a period of twelve (12) weeks, there shall be stay to the

effect and functioning of the impugned judgment and award till next date.

( R.G. AVACHAT, J. ) SSD

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