The Ex. Engineer, Minor ... vs Kashinath Nivrutti Gaware And Ors
2022 Latest Caselaw 6647 Bom

                                           1
                                                                      9203.22CA+

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   924 CIVIL APPLICATION NO.9203/2022 IN
                               FAST/9134/2022
                   WITH CA/9205/2022 IN FAST/9201/2022
                   WITH CA/9207/2022 IN FAST/9204/2022
                   WITH CA/9209/2022 IN FAST/9197/2022
                                       ...
               THE EX. ENGINEER, MINOR IRRIGATION DIVISION,
                                 OSMANABAD
                                   VERSUS
                    KALYAN NIVRUTTI GAWARE & OTHERS
                                       ...
                    Advocate for Applicants : Mr.M.C.Swami
                  AGP for Respondent-State : Mr.P.M.Kulkarni
                                       ...

                                         CORAM : S.G.DIGE, J.

DATE : 13.07.2022 P.C. :

1] Heard the learned counsel for the applicants and learned AGP for respondent nos.2 and 3.

2] The learned counsel for the applicants submits that the applicants - appellants have challenged the judgment and award passed by the learned Reference Court on various grounds, hence, requested to stay the orders 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 applicants, ad-interim stay is

9203.22CA+

granted to the impugned judgment and award on the condition that the applicants shall deposit the entire award amount within twelve [12] weeks before this Court.

[S.G.DIGE] JUDGE DDC