The Executive Engineer, ... vs Ganesh Sakharam Kokate And Ors
2022 Latest Caselaw 12573 Bom

                                                                  42-FA-3255-2020.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL (ST.) NO. 3255 OF 2020
                                           WITH
                         INTERIM APPLICATION NO.2282 OF 2020
                                           WITH
                         INTERIM APPLICATION NO.2284 OF 2020


      The Executive Engineer,                                  ...Appellant
      Gunjawani Project

                Versus

      Ganesh Sakharam Kokate & Ors.                            ...Respondents

                                          ----------
      Mr. Sachin Gite i/b Chaitrali Deshmukh for the Applicant/Appellant.
      Ms. Tanaya Goswami, AGP for Respondent - State.
      Ms. Amrita Kharkar, i/b. Pallavi Potnis for Respondent Nos. 1 to 10.
                                          ----------

                                          CORAM : R.I. CHAGLA J

                                            DATE       : 05 December 2022

      ORDER :

1. Learned Advocate appearing for the Applicant/Appellant

has sought extension of time for deposit of the entire amount before

the District Judge - 19, Pune which was to be deposited within a

period of six weeks as per the order dated 21st October 2022 passed

42-FA-3255-2020.doc

by this Court. The implementation and execution of the impugned

judgment and award is stayed on condition of deposit of the amount.

2. Considering the request of the learned Advocate for the

Applicant, the time for deposit the entire amount is extended by two

week from today.

3. It is made clear that the implementation and execution

of the impugned judgment and award is stayed subject to the entire

amount being deposited within a period of two weeks from the date

of this order.

4. In the event, the entire amount is deposited by the

Applicant, liberty is granted to the Claimants-Respondents, if they so

desire, to prefer appropriate Application before this Court for

withdrawal of the amount deposited.

5. Stand over to 19th December 2022.

[R.I. CHAGLA J.]