Executive Engineer, Nandur ... vs Kacharu Trimbak Padekar Deceased ...
2022 Latest Caselaw 11340 Bom

P.H. Jayani                                   25(B) IA241.2020.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO. 241 OF 2020
                                   IN
                    FIRST APPEAL (ST.) NO. 429 OF 2020

Executive Engineer,
Nandur Madhyameshwar Project,
Nashik                                        .... Applicant
           v/s.
Kacharu Trimbak Padekar (since
deceased through legal heirs) :
Laxmibai Kacharu Padekar and ors.             .... Respondents


Ms. Chaitrali Deshmukh for the Applicant.
Mr. Sachin Gite for the Respondents.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 09th NOVEMBER, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution

and implementation of the impugned judgment dated 07/08/2017

passed by the learned Civil Judge, Senior Division, Nashik in Land

Reference No.107/2010.

2. Learned counsel for the Applicant states that the enhanced

compensation as per the impugned judgment shall be deposited before

the Reference Court within a period of four weeks.

P.H. Jayani 25(B) IA241.2020.doc

3. In the light of said statement, execution and implementation of

the impugned judgment is stayed till the next date of hearing.

4. Stand over to 07/12/2022.

PREETI

JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI JAYANI Date: 2022.11.11 14:20:01 +0530