The Ex. Engineer, U.P.P. Div. No. 6 ... vs Kisan Rammanna Bagulwad And Anr
2021 Latest Caselaw 7296 Bom

                                     1                          908-ca-4782-21.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      908 CIVIL APPLICATION NO. 4782 OF 2021
                          IN FIRST APPEAL NO.757 OF 2021

        THE EX. ENGINEER, U.P.P. DIV. NO. 6 NANDED AND OTHERS
                                VERSUS
              KISAN RAMMANNA BAGULWAD AND ANOTHER
                                       ...
               Advocate for Applicant No.1 : Shri Shyam C. Arora
                AGP for Applicant Nos. 2 and 3 : Shri S. S. Dande
            Advocate for Respondents-claimants :- Shri S. S. Thombre
                                        ...
                            CORAM : ANIL S. KILOR, J.

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

1.       Issue notices to the respondents.    Shri Thombre, learned counsel

waives notice for the respondents-claimants.

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 claimants 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/-