Executive Engineer, Karanjwan ... vs Chandar Mahadu Bendkoli ...
2022 Latest Caselaw 6336 Bom

Citation : 2022 Latest Caselaw 6336 Bom
Judgement Date : 5 July, 2022

Bombay High Court

Executive Engineer, Karanjwan ... vs Chandar Mahadu Bendkoli ... on 5 July, 2022

Bench: Anuja Prabhudessai

                   Megha                                           10_ia_10198_22 & IA3455_2021.doc



                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO.10198 OF 2022
                                                  IN
                                 FIRST APPEAL (STAMP) NO.22488 OF 2021

                    Executive Engineer                            ...Applicant
                                  Versus
                    Chandar Mahadu Bendkoli (since
                    deceased through legal heir)
                    1.1 Radhabai Ramchandra @
                    Chandar Bendkoli and Ors.                ...Respondents
                                                  WITH
                                  INTERIM APPLICATION NO.3455 OF 2021
                                                   IN
                                 FIRST APPEAL (STAMP) NO. 21821 OF 2021
                    Executive Engineer, Karanjwan              ...Applicant
                    Canal Division, Nashik
                                  Versus
                    Anandrao Suka Bendkoli since
                    deceased through legal heir
                    1.1 Tulsidas Anandrao Bendkoli
                    and Ors.                                    ...Respondents
                                                    ...
                   Ms Chaitrali Deshmukh for the Applicant.
                   Ms Tanaya Goswami, AGP for Respondent No.2.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th JULY, 2022.

P. C. :-

1. Learned counsel for the Appellant states that compensation

as per the impugned judgment will be deposited within a period of four Digitally signed MEGHA S PARAB PARAB weeks.

by MEGHA S

Date: 2022.07.06 11:18:20 +0530

Megha 10_ia_10198_22 & IA3455_2021.doc

2. In the light of the said statement, execution and

implementation of the impugned judgment is stayed till the next date

of hearing. Stand over to 02/08/2022.

(SMT. ANUJA PRABHUDESSAI, J.)