Tapi Irrigation Development ... vs Ramchandra Natthu Patil And Ors
2021 Latest Caselaw 4876 Bom

                                            1
                                                                          fa382.21.odt

              IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                         BENCH AT AURANGABAD

                               FIRST APPEAL NO.382 OF 2021

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

          VERSUS

 Ramchandra Natthu Patil & 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 respondent no.1/claimant.

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.31 of

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

fa382.21.odt

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 respondent no.1/claimant to seek release of the

deposited amount upon due verification.

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


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