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Exe. Engineer, Wan Proj. (Now Exe. ... vs Supda Pandhari Wankhede And ...
2022 Latest Caselaw 6579 Bom

Citation : 2022 Latest Caselaw 6579 Bom
Judgement Date : 12 July, 2022

Bombay High Court
Exe. Engineer, Wan Proj. (Now Exe. ... vs Supda Pandhari Wankhede And ... on 12 July, 2022
Bench: S.B. Shukre, G. A. Sanap
1207fa581.22                                                                        1/2

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

                          FIRST APPEAL NO.581 OF 2022
(The Executive Engineer, Wan Project, Shegaon vs. Supda Pandhari Wankhede
and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
                               Shri P.B.Patil, Advocate for appellant.
                               Shri I.J. Damle, Assistant Government Pleader for
                               respondent nos.2 and 3.
                                                      --------

                                        CORAM : SUNIL B. SHUKRE AND
                                                G.A. SANAP, JJ.

DATED : JULY 12, 2022

Not on board. Taken on board.

2) Heard Shri Patil, learned Counsel for the appellant and Shri Damle, learned Assistant Government Pleader for the respondent nos.2 and 3.

3) Admit. Call for R & P.

CIVIL APPLICATION NO.1449 OF 2022

Issue notice to the respondents.

2) Shri Damle, learned Assistant Government Pleader waives notice for the respondent nos.2 and 3.

3) Meanwhile, accepting the submission made on instructions by Shri Patil, learned Counsel 1207fa581.22 2/2

for the appellant, that enhanced amount of compensation in terms of the order dated 18/11/2021 passed by the Reference Court has already been deposited in the Reference Court, we direct that there shall be ad interim stay to the effect and operation of the impugned judgment and order till further orders.

4) Stand over to four weeks.

                                                JUDGE                               JUDGE




                                    khj




Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:12.07.2022 16:56

 
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