The G.M.I.D.C., Thr The Ex. Dir. ... vs Sugriv Santu Rajguru And Anr
2022 Latest Caselaw 6247 Bom

                                           1
                                                                      5277.18CA+

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       8. CIVIL APPLICATION NO.5277 OF 2018
                     IN FIRST APPEAL STAMP NO.8368 OF 2018
                                        WITH
                        CIVIL APPLICATION NO.5279 OF 2018
                     IN FIRST APPEAL STAMP NO.8377 OF 2018
                                          ...
                            THE G.M.I.D.C., OSMANABAD
                                       VERSUS
                        SUGRIV SANTU RAJGURU & OTHERS
                                          ...
                      Advocate for applicant : Mr.Anand Chawre
                       AGP for respondent-State : Mr.S.S.Dande
                     Advocate for respondent no.1 : Mr.V.V.Ingale
                                          ...

                                         CORAM : S.G.DIGE, J.

DATE : 04.07.2022 P.C. :

1] Heard learned counsel for the applicants,

learned counsel for respondent no.1 and learned AGP for

the respondent-State.

2] The learned counsel for the applicants submits

that as per the order of this Court, applicants have

deposited the entire award amount before this Court. Hence

requested to stay the order passed by the learned Reference

Court.

5277.18CA+

3] The learned counsel for respondent no.1

submits that this Court may pass appropriate order.

4] Considering the submissions of both learned

counsel as well as the applicants have deposited the entire

amount as per the order of this Court, hence, effect and

operation of the judgment and award passed by the 4 th Joint

Civil Judge Senior Division, Osmanabad is stayed till final

disposal of the Appeals.

5] Civil Applications are disposed of accordingly.

[S.G.DIGE] JUDGE DDC