The Exe. Engineer, Irri. Pro., ... vs Shivaji Pralhad Bhosale
2021 Latest Caselaw 15889 Bom

                                                              C.A. No.8570/2021
                                      :: 1 ::



           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                 CIVIL APPLICATION NO.8570 OF 2021 IN
                  FIRST APPEAL ST. NO.19005 OF 2021


 The Executive Engineer, Irrigation
 Project Strengthening (Majbutikaran
 Division, Omerga) & ors.)                           ... APPLICANTS

          VERSUS

 Shivaji Pralhad Bhosale                             ... RESPONDENT

                               .......
 Mr. Ruturaj C. Patil, Advocate for applicants
                               .......

                                  CORAM :       R. G. AVACHAT, J.

                                  DATE :        16th NOVEMBER, 2021
 PER COURT :

In spite of service of notice, none appears on

behalf of the respondent. It is informed that, the Reference

Court has granted interest in breach of Full Bench judgment of

this Court in case of State of Maharashtra Vs. Kailash Shiva

Rangari [2016 (3) Mh.L.J. 457]. For the reasons given in the

application, the same is allowed in terms of prayer clause (A).

Delay condoned. Appeal be registered.

2. On registration of appeal, issue notice to the

C.A. No.8570/2021 :: 2 ::

respondent returnable on 4th January 2022. Notice shall be

for final hearing of the appeal at admission stage.

3. It is informed that, record and proceedings would

not be necessary to decide the present appeal.

( R. G. AVACHAT ) JUDGE

fmp/-