The Ex. Engineer, Seena Kolegaon ... vs Sayyad Rahimtulla Abbas Sayyad ...
2021 Latest Caselaw 9831 Bom

                                       1            924(b)-ca-6800-2021.doc



             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 6800 OF 2021
                                      IN
                      FIRST APPEAL (ST) NO. 12633 OF 2021

 The Executive Engineer
 Seena Kolegaon Medium Project, Donja & Ors            ... Applicants
      Versus
 Paigambar Fakir Mohammad Sayyad                       ... Respondent
                                AND
 C.A. NO. 6802 OF 2021 IN FIRST APPEAL (ST) NO. 12791 OF 2021
 C.A. NO. 6804 OF 2021 IN FIRST APPEAL (ST) NO. 12820 OF 2021
 C.A. NO. 6806 OF 2021 IN FIRST APPEAL (ST) NO. 12807 OF 2021
 C.A. NO. 6808 OF 2021 IN FIRST APPEAL (ST) NO. 12817 OF 2021
 C.A. NO. 6810 OF 2021 IN FIRST APPEAL (ST) NO. 12812 OF 2021
 C.A. NO. 6812 OF 2021 IN FIRST APPEAL (ST) NO. 12797 OF 2021
 C.A. NO. 6814 OF 2021 IN FIRST APPEAL (ST) NO. 12794 OF 2021
                                 ....
 Ms. Sunita Dashrath Shelke, Advocate for applicants
                                 ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 27rd JULY, 2021 PER COURT :-

. Heard.

2. Issue notice to the respondents, returnable on 20 th

October, 2021.

3. Learned Advocate for the applicants/appellants requests

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

amount under the award.

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2 924(b)-ca-6800-2021.doc

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

amount under the award within a period of twelve (12) weeks from

today, there shall be stay to the execution of the impugned judgment

and award.

[ R. G. AVACHAT, J. ]

SMS

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