The Executive Engineer, Kolhapur vs Parshuram Dattu Paradhi And Ors
2022 Latest Caselaw 2035 Bom

                                                                         17-FA)ST)-7111-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                        CIVIL APPELLATE JURISDICTION

                                      FIRST APPEAL (ST) NO.7111 OF 2021
                                                    WITH
                                    INTERIM APPLICATION NO.2324 OF 2021
                                                     IN
                                      FIRST APPEAL (ST) NO.7111 OF 2021


                      THE EXECUTIVE ENGINEER, KOLHAPUR                )...APPELLANT
                           V/s.

                      PARSHURAM DATTU PARADHI AND ORS.                )...RESPONDENTS

                      Ms. Chaitrali Deshmukh Advocate for the Appellant.

                      Mr. A.R.Patil, AGP for Respondent No.9-State.


                                                      CORAM : V. G. BISHT, J.

DATE : 26th FEBRUARY 2022

P.C. :

1 Heard learned counsel for the applicant/appellant by way

of present appeal.

2 The applicant/appellant is challenging the judgment and

Award dated 10th December 2018 passed by the learned Civil

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ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2022.02.26 15:25:11 +0530 17-FA)ST)-7111-2021.doc

Judge, Senior Division, Gadhinglaj in Land Reference No. 86 of

2009 and seeking stay till hearing and final disposal of the

present appeal.

3 Stay in terms of prayer clause (c) subject to

applicant/appellant depositing the entire amount of Award

within 12 weeks from today failing which the said Award will be

executable.

4 In view of above, Interim Application stands disposed off.

                                          (V. G. BISHT, J.)




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