The Ex. Engineer, M.I.W., Jalgaon ... vs Sandipsingh Rajendrasingh ...
2022 Latest Caselaw 361 Bom

                                                               fa2236.21, etc.
                                  (1)

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                   37 FIRST APPEAL NO.2236 OF 2021
                  WITH CA/11036/2021 IN FA/2236/2021

          THE EX. ENGINEER, M.I.W., JALGAON AND ANR
                           VERSUS
        SANDIPSINGH RAJENDRASINGH PARDESHI AND ORS


 Mr. Subhash S. Chillarge, Advocate for appellants;
 Mr. S.R. Yadav-Lonikar, A.G.P. for respondent nos.3 & 4

                               CORAM : A.S. GADKARI
                                            AND
                                       S. G. MEHARE, JJ.

                               DATE     : 10th January, 2022


 P.C.


 1.       Heard.

 2.       Admit.

3. Learned A.G.P. waives notice on behalf of respondent

nos.3 and 4.

4. Appellants are directed to deposit 50% of the decretal

amount as per the operative part of the impugned judgment

and award dated 27.2.2020, within a period of four weeks

from today.

5. Subject to deposit the said amount, ad interim relief in

terms of prayer clause (B).

fa2236.21, etc.

6. Rule on interim relief in terms of prayer clause (B),

returnable on 21.2.2022.

7. It is made clear that, if the appellants fail to deposit

aforesaid amount within the stipulated period, the ad interim

relief shall stand vacated without further reference to this

Court and in that event respondents no.1 & 2 will be at

liberty to execute the impugned judgment and award.

(S. G. MEHARE, J.) (A.S. GADKARI, J.)

amj