Citation : 2022 Latest Caselaw 5437 Bom
Judgement Date : 15 June, 2022
3616.22CA.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
931 CIVIL APPLICATION NO.3616 OF 2022
IN FA/647/2022 WITH CA/3606/2022 IN
FA/653/2022 WITH CA/3626/2022 IN FA/649/2022
WITH CA/3614/2022 IN FA/644/2022 WITH
CA/3612/2022 IN FA/643/2022 WITH CA/3618/2022
IN FA/646/2022 WITH CA/3621/2022 IN
FA/650/2022 WITH CA/3623/2022 IN FA/654/2022
WITH CA/3608/2022 IN FA/652/2022 WITH
CA/3610/2022 IN FA/640/2022
THE M.K.V.D.C. THR THE EX. ENGINEER,
IRRIGATION PROJECT STRENGTHENING, DIV.
OSMANABAD AND ORS
VERSUS
GAJANAN HARIBA WAKLE
...
Mr.A.M. Gaikwad, advocate for the applicants.
Mr.M.K. Jadhav h/f Mr.A.S. More, advocate for the
respondent.
...
CORAM : S.G. DIGE, J.
DATE : 15th JUNE, 2022 PER COURT :-
. The learned counsel for the applicants submits that this Court vide order dated 16 th March, 2022 on stay applications moved by the applicants/acquiring body has granted ad-interim stay to the judgment and award passed by the learned Civil Judge, Senior Division, Paranda directing the applicants to deposit 75% of the compensation amount under the impugned award within a period of 12 weeks. However, the applicants could not deposit the said amount within stipulated period, hence requested to
3616.22CA.odt
extend the period.
2. Considering the request made, 8 weeks time is extended to deposit the amount. Accordingly, the Civil Applications are disposed of.
(S.G.DIGE, J.)
SGA
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