The Ex. Engineer, U.P.P.Div. No. 6 ... vs Suresh Shankar Bacchewar
2021 Latest Caselaw 7286 Bom

                                          1                            917-ca-4791-21.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      917 CIVIL APPLICATION NO. 4791 OF 2021
                          IN FIRST APPEAL NO.766 OF 2021

THE EX. ENGINEER, UPPER PENGANGA PROJECT DIV. NO. 6 NANDED
                           AND OTHERS
                             VERSUS
                  SURESH SHANKAR BACCHEWAR
                                ...
        Advocate for Applicant No.1 : Shri Shyam C. Arora
         AGP for Applicant Nos. 2 and 3 : Shri S. S. Dande
     Advocate for Respondent-claimant :- Shri S. S. Thombre
                                              ...
                                    CORAM :   ANIL S. KILOR, J.

                                    DATE :    5th MAY, 2021
                                        ...
PER COURT :

1.       Issue notice to the respondent.            Shri Thombre, learned counsel

waives notice for the respondent-claimant.

2. Shri Arora, learned counsel for the Applicant makes a statement that the Acquiring Body is ready to deposit the decreetal amount in this Court and in view of the same, he presses for grant of stay.

3. The learned counsel for the claimant has no objection if the decreetal amount is deposited.

4. In view of the statement of the learned counsel for the applicant- appellant that the decreetal amount shall be deposited within a period of twelve weeks from today, the stay is granted to the impugned Judgment and Decree in terms of prayer clause 'B'.

5. In case, applicant-appellant fails to deposit the decreetal amount within twelve weeks, the stay would stand vacated.

6. The application is disposed of.

(ANIL S. KILOR, J.) shp/-