Tapi Irrigation Development ... vs Shivram Shankar Patil (Died) Thr ...
2021 Latest Caselaw 4873 Bom

                                            1
                                                                          fa380.21.odt

              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT AURANGABAD

                               FIRST APPEAL NO.380 OF 2021

 Tapi Irrigation Development Corporation,
 Jalgaon,
 Through the Executive Engineer                     ...APPELLANT

          VERSUS

 Shivram Shankar Patil (Died),
 Through his legal heirs & ors.                     ...RESPONDENTS

 Mrs Chaitali Choudhary-Kutti, Advocate for the appellant;
 Mr V.B. Patil, Advocate for respondent No.1;
 Mrs G.L. Deshpande, A.G.P. for respondent Nos.2 & 3

                                         CORAM : UJJAL BHUYAN
                                                       AND
                                                 M.G. SEWLIKAR, JJ.

DATE : 17-03-2021

PER COURT :

Heard Ms Chaitali Choudhary-Kutti, learned Counsel for the

appellant and Mr V.B. Patil, learned Counsel, who has entered

appearance for legal representatives of respondent no.1/claimant, i.e

respondent nos.1 to 6.

2. Let this First Appeal be admitted. Original record be called for.

3. After hearing learned Counsel for the parties and on going through

the judgment and award dated 08-07-2020, passed in L.A.R. No.33 of

fa380.21.odt

2011, we direct stay of execution of the same, subject to appellant

depositing 40% of the awarded amount of compensation in the Registry of

this Court within twelve weeks from today, failing which the stay order

would automatically stand vacated. Upon such deposit being made, it

would be open to legal representatives of respondent no.1/claimant, i.e.

respondent nos.1 to 6. to seek release of the deposited amount upon due

verification.

 (M.G. SEWLIKAR)                              (UJJAL BHUYAN)
      JUDGE                                        JUDGE


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