The Ex. Engineer, Minor ... vs Bhima Golpal Pawar And Ors
2022 Latest Caselaw 8405 Bom

                                           1
                                                                      10643.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                     922 CIVIL APPLICATION NO.10643 OF 2022
                               IN FAST/10260/2022

               THE EXECUTIVE ENGINEER, MINOR IRRIGATION
                            DIVISION, OSMANABAD
                                    VERSUS
                     BHIMA GOLPAL PAWAR & OTHERS
                                        ...
                 Advocate for Applicant : Mr.Ram B. Deshpande
                  AGP for Respondent-State : Mr.P.M.Kulkarni
                                       ...
                                      CORAM : S.G.DIGE, J.

DATE : 25.08.2022 P.C. :

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

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

[S.G.DIGE] JUDGE DDC