The Exe. Engineer, Lift ... vs Rajendra Shesherao Jadhav And ...
2022 Latest Caselaw 6511 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                         CIVIL APPLICATION NO. 10088 OF 2022
                                    IN
                         FIRST APPEAL STAMP NO. 14347 OF 2022

THE EXE. ENGINEER, LIFT
IRRIGATION DIV. OSMANABAD
VERSUS
RAJENDRA SHESHERAO JADHAV
AND OTHERS
                            WITH
          CIVIL APPLICATION NO. 10086 OF 2022
                           IN
          FIRST APPEAL STAMP NO. 14279 OF 2022

THE EXE. ENGINEER, LIFT
IRRIGATION DIV. OSMANABAD
VERSUS
RANGNATH YADAVRAO GAIKWAD
AND OTHERS

                          ....
        Advocate for the Applicant : Mr. S. G. Bhalerao
                          ....


                                CORAM : S. G. DIGE, J.

DATE : 11.07.2022

PER COURT :-

Heard learned counsel for the applicant.

2. Learned counsel for the applicant submits that

applicant has impugned the Judgment and award passed by

learned reference court, on the ground that learned reference

Court has considered the sale deeds of diferent villages, hence

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requested to stay the Judgment and award passed by reference

Court.

3. Considering submission of learned counsel for the

applicant, the impugned Judgment and award passed by

reference Court is stayed till the next date.

4. Applicant shall deposit entire award amount before

this Court within 12 weeks.

( S.G. DIGE,) JUDGE

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