The Ex. Engineer, Minor ... vs Jilani Julfumiya Patel (Dead) Thr ...
2022 Latest Caselaw 5919 Bom

                                           1
                                                                     4016.22CA+

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                    56 CIVIL APPLICATION NO.4016 OF 2022
                        IN FIRST APPEAL NO.524 OF 2022
                                      WITH
                      CIVIL APPLICATION NO.4021 OF 2022
                        IN FIRST APPEAL NO.525 OF 2022
                                        ...
               THE EX.ENGINEER, MINOR IRRIGATION WORK DIST.
                                    JALGAON
                                     VERSUS
                JILANI JULFUMIYA PATEL (DEAD) THROUGH L.Rs.
                              DASTAGIR & OTHERS
                                        ...
                     Advocate for Applicants : Mr.V.V.Tarde
                   AGP for Respondent-State : Mr.P.M.Kulkarni
                      Advocate for Respondents : Mr.J.V.Patil
                                        ...

                                         CORAM : S.G.DIGE, J.

DATE : 27.06.2022 P.C. :

1] Heard the learned counsel for the applicants and the respondents. The learned counsel for the applicants submits the applicants have deposited the entire amount before the Reference Court, as per the judgment and order in LARs passed by the learned 2nd Joint Civil Judge Senior Division, Jalgaon, hence, requested to stay the judgment and order dated 03.01.2020 passed by the learned 2nd Joint Civil Judge Senior Division, Jalgaon.

2] Considering the submissions of the learned counsel for the applicants as well as the applicants have

4016.22CA+

deposited the entire amount before the Reference Court, as per the judgment and order dated 03.01.2020 passed by the Reference Court, hence, the effect and operation of the judgment and order dated 03.01.2020 passed by the Reference Court in LARs is stayed till the disposal of the Appeals.

3] Accordingly, both Civil Applications are disposed of.

[S.G.DIGE] JUDGE DDC