The Executive Engineer, Wan ... vs Narayan Motiram Bawaskar And ...
2022 Latest Caselaw 8216 Bom

   5-FA-596-22                                                                                                                      1/1


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.

                                            FIRST APPEAL NO.596 OF 2022

                          The Executive Engineer, Wan Project, Shegaon, Dist. Buldhana
                                                                    -vs-
              Narayan Motiram Bawaskar (Ded) Thr. LRs Laxman Motiram Bawaskar and ors.
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   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Shri P. B. Patil, Advocate for petitioner.
                                      Shri R. P. Masurkar, Advocate for respondent No.1(a) to (e)
                                      Shri A. M. Kadukar, Assistant Government Pleader for respondent
                                      Nos.2 and 3.

                                      CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : August 22, 2022

Civil Application No.1506/2022 Since the appellant has deposited the amount of compensation as directed by the order dated 12/07/2022, the execution of the impugned judgment shall remain stayed during pendency of the appeal. The civil application is disposed of.

Civil Application No.1777/2022 Time of two weeks is granted to the learned counsel for the appellant to file reply.

In the meanwhile the claimants are free to file on record exhibited documents to support the claim for withdrawal of compensation amount.

Stand over two weeks.

(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.) Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:22.08.2022 16:43:25 Asmita