The Executive Engineer, ... vs Meera Madhukar Deshpande
2021 Latest Caselaw 4708 Bom

                                                                                  22-1-ia-1819-2021 in fast-2647-2020


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO.1819 OF 2020
                                                                IN
                                                 FIRST APPEAL (ST) NO.2647 OF 2020

                            The Executive Engineer,
                            Gunjawani Project                                        ..Applicant
                                  Vs.
                            Madhukar Jayram Deshpande
                            (Since Deceased) Though Lrs.
         Digitally signed   Meera Madhukar Deshpande & Ors.                          ..Respondents
Nilam    by Nilam
         Kamble                                            ----
Kamble   Date:
         2021.03.15         Mr.Dnandeo D. Shinde for the Applicant.
         15:16:22 +0530


                            Mr.A.R. Patil, AGP for Respondent Nos.19 and 20-State.
                                                            ----
                                                          CORAM : C.V. BHADANG, J.

                                                                 DATE    : 15th MARCH 2021

                            P.C.:

1. Heard the learned counsel for the applicant.

2. Issue notice to Respondents, returnable 07th June 2021.

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

waives service on behalf of Respondent Nos.19 and 20.

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

mode.

N.S. Kamble page 1 of 2 22-1-ia-1819-2021 in fast-2647-2020

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

6. The learned counsel for the applicant states that the

applicant shall deposit the entire amount of the award along with

interest before the Tribunal within eight weeks. The statement so

made is accepted.

7. There shall be ad-interim stay of the impugned

judgment and award till next date subject to the deposit of the

entire amount of award along with interest before the Reference

Court within eight weeks from today.

C.V. BHADANG, J.

     N.S. Kamble                                                           page 2 of 2