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The Executive Engineer, Minor ... vs Vithoba @ Vitthal Narayan Gavade ...
2022 Latest Caselaw 2039 Bom

Citation : 2022 Latest Caselaw 2039 Bom
Judgement Date : 26 February, 2022

Bombay High Court
The Executive Engineer, Minor ... vs Vithoba @ Vitthal Narayan Gavade ... on 26 February, 2022
Bench: Virendrasingh Gyansingh Bisht
                                                                        17-FA(ST)-6973-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                         CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL (ST) NO.6973 OF 2021
                                                      WITH
                                      INTERIM APPLICATION NO.1314 OF 2021
                                                       IN
                                        FIRST APPEAL (ST) NO.6973 OF 2021

                      THE EXECUTIVE ENGINEER MINOR                   )
                      IRRIGATION DEPARTMENT KOLHAPUR                 )...APPELLANT

                               V/s.

                      VITHOBA @ VITTHAL NARAYAN GAVADE               )
                      AND ORS.                                       )...RESPONDENTS

                      Ms. Chaitrali Deshmukh Advocate for the Appellant.
                      Mr. Akshay Kulkarni, Advocate for Respondent Nos.1 to 8.
                      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.

                      AVK                                                              1/2

ARTI
VILAS
KHATATE
Digitally signed by
ARTI VILAS
KHATATE
Date: 2022.02.26
15:25:09 +0530

17-FA(ST)-6973-2021.doc

2 The applicant/appellant is challenging the judgment and

Award dated 5th January 2019 passed by the learned Civil Judge,

Senior Division, Gadhinglaj in Land Reference No. 83 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.)




AVK                                                               2/2
 

 
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