The Executive Engineer vs Hiralal Ganpatrao Nimbalkar And ...
2021 Latest Caselaw 15096 Bom

                                                              12-cast-27857-2021.odt



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

            CIVIL APPLICATION (STAMP) NO.27857 OF 2021
                     IN WP/11042/2018 (Disposed)

        THE EXECUTIVE ENGINEER, MAHARASHTRA STATE
               ELECTRICITY TRANSMISSION CO. LTD,
                              VERSUS
        DR. HIRALAL GANPATRAO NIMBALKAR AND OTHERS
                                   ...

Advocate for Applicant : Mr. D.P. Palodkar AGP for Respondent Nos.1 & 4 In WP : Mr. S.G. Sangle Advocate for Respondent No.1 (petitioner) : Ms. A.N. Ansari Advocate for Respondent No.3 in WP : Mr. D.P. Deshpande ...

CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, J.J.

DATED : 20th OCTOBER, 2021

PER COURT:-

1. The civil application is not on record. By consent of the

parties, the civil application is taken on record.

2. In the judgment delivered by this Court on 06.09.2021, it

was observed in paragraph no.16 as under:

"16. The hardships, agony and litigation have been caused to the petitioner/ his brother owing to the high handedness of respondent Nos.2 and 3 since 2012 till 2021. As such, an amount of Rs.5 lacs as costs, shall be deposited by respondent Nos.2 and 3, on or before 15.10.2021 in this Court. The said amount of Rs.5 lacs shall be received by the brother of the petitioner, namely, Mr. Ajit Ganpatrao Nimbalkar."

3. The learned advocate representing respondent no.3

12-cast-27857-2021.odt

MSEDCL, Latur prays for two weeks time to deposit the amount in this

Court. The said statement/request is accepted. We grant time to

respondent no.3 to deposit the amount in this Court on or before

10.11.2021.

4. In the civil application fled by respondent no.2 MSETCL,

the learned advocate submits that his client has approached the

Hon'ble Apex Court and is waiting for a turn for a hearing.

5. In view of the above, this civil application is disposed of by

granting time to respondent no.2 upto 18.11.2021. Subject to the

orders which may be passed by the Hon'ble Supreme Court of India, if

respondent no.2 applicant is not protected, it shall deposit the said

amount in this Court on or before 25.11.2021.

(S.G. MEHARE. J.) (RAVINDRA V. GHUGE, J.)

Mujaheed//