The Ex. Engineer, Osmanabad ... vs Youraj Bhivaji Kokate
2022 Latest Caselaw 8403 Bom

                                           1
                                                                      9263.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                       908 CIVIL APPLICATION NO.9263/2022
                                IN FAST/2798/2022
                      WITH CA/9261/2022 IN FAST/2795/2022

             THE EXECUTIVE ENGINEER, OSMANABAD MEDIUM
                 PROJECT DIVISION PARANDA & ANOTHER
                                  VERSUS
                        YOURAJ BHIVAJI KOKATE
                                      ...
                   Advocate for Applicants : Mr.G.B.Rajale
                                     ...
                                   CORAM : S.G.DIGE, J.

DATE : 25.08.2022 P.C. :

1] Heard the learned counsel for the applicants. The learned counsel for the applicants submits that the applicants have challenged the judgment and award of Reference Court on various grounds, hence it be stayed till final disposal of the First Appeal.

2] Considering the submissions of the learned counsel for the applicants and the reasons mentioned in the application, the impugned judgment and award is stayed till next date subject to deposit the entire award amount within 12 weeks.

[S.G.DIGE] JUDGE DDC