G.M.I.D.C., Thr The Ex. Engineer, ... vs Arvind Shahuraj Jadhav
2022 Latest Caselaw 6585 Bom

                                            1


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                  926 CIVIL APPLICATION NO.9744 OF 2022
                            IN FAST/10659/2022

     G.M.I.D.C., THR THE EX. ENGINEER, OSMANABAD MEDIUM
              PROJECT DIV. OSMANABAD AND OTHERS
                              VERSUS
                    ARVIND SHAHURAJ JADHAV
                                 ...
    Advocate for Applicants : Ms. Bharaswadkar Patil Kalpalata
                                ...

                                   CORAM : S. G. DIGE, J.

                                   DATE     : 12.07.2022

PER COURT :

.         Heard learned counsel for applicants.



2.        Learned         counsel     for   the   applicants      submits          that

applicants have challenged the judgment and award of

learned Reference Court on various grounds. In the interest of

justice, it is necessary to be stayed.

3. Considering the submissions of the learned counsel for

the applicants and reasons mentioned in the application, the

impugned order of Reference Court is stayed till next date.

4. Applicants shall deposit entire award amount within 12

weeks.

5. Stand over to 12th October, 2022.

(S. G. DIGE) JUDGE .....

shp/-