The Ex. Engineer, Irrigation ... vs Sandipan Bhagwan Gaikwad And Ors
2022 Latest Caselaw 6646 Bom

                                            1
                                                                       9193.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      922 CIVIL APPLICATION NO.9193 OF 2022
                     IN FIRST APPEAL STAMP NO.8880 OF 2022

                   THE EX. ENGINEER, IRRIGATION DEPARTMENT
                                  OSMANABAD
                                     VERSUS
                    SANDIPAN BHAGWAN GAIKWAD & OTHERS
                                         ...
                      Advocate for Applicant : Mr.M.C.Swami
                     AGP for Respondent-State : Mr.S.S.Dande
                                         ...

                                          CORAM : S.G.DIGE, J.

DATE : 13.07.2022 P.C. :

1] Heard the learned counsel for the applicant and learned AGP for respondent nos. 3 and 4.

2] The learned counsel for the applicant submits that the applicant - appellant has challenged the judgment and award passed by the learned Reference Court on various grounds, hence, requested to stay the order passed by the learned Reference Court.

3] Perused the judgment and award passed by the learned Reference Court. Considering the submissions of the learned counsel for the applicant, ad-interim stay is granted to the impugned judgment and award on the condition that

9193.22CA

the applicant shall deposit the entire award amount within twelve [12] weeks before this Court.

[S.G.DIGE] JUDGE DDC