Executive Engineer, Nandur ... vs Trimbak Punja Shirsat And Ors
2021 Latest Caselaw 4704 Bom

                                                                                    15-1-ia-236-2020 in fast-424-2020


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                                INTERIM APPLICATION NO.236 OF 2020
                                                                 IN
                                                  FIRST APPEAL (ST) NO.424 OF 2020

                            Executive Enginner,
                            Nandur Madhyameshwar Project                             ..Applicant
                                 Vs.
                            Trimbak Punja Shirsat & Ors.                             ..Respondents
                                                           ----
         Digitally signed   Ms.Chitrali Deshmukh for the Applicant.
         by Nilam
Nilam    Kamble

Kamble   Date:
         2021.03.15         Mr.Sachin Gite for Respondent Nso.1 and 2a.
         15:16:23 +0530


                            Mr.A.R. Patil, AGP for Respondent No.4-State.
                                                            ----
                                                          CORAM : C.V. BHADANG, J.

                                                                 DATE     : 15th MARCH 2021

                            P.C.:


                            .                  Not on board. Taken on board.

2. Issue notice to the respondents, returnable on 26th April

2021.

3. Mr.A.R. Patil, the Additional Government Pleader

waives service on behalf of the respondent no.3.

4. Mr.Sachin Gite waives service on behalf of respondent

Nos.1 and 2a.

5. Private notice is allowed, in addition to the regular

mode.

N.S. Kamble page 1 of 2 15-1-ia-236-2020 in fast-424-2020

6. The applicant to file affidavit of service by next date.

7. The learned counsel for the applicant submits that the

applicant shall deposit the entire amount of the award along with

interest before the Reference Court within twelve weeks from today.

8. In such circumstances, there shall be interim stay of the

impugned judgment and award pending appeal, subject to the

applicant depositing the entire amount of the award along with

interest before the Reference Court within twelve weeks from today.

9. In the event of failure to depoist the amount, the stay

shall stand vacated without reference to Court.

10. The Civil Application is disposed of.

C.V. BHADANG, J.

     N.S. Kamble                                                            page 2 of 2