Konkan Railway Corporation Ltd vs Bhika Dhakta Pawar And Anr
2022 Latest Caselaw 11684 Bom

                                                                                       4 caf-830-04.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 830 OF 2004
                                                        IN
                                            FIRST APPEAL NO.715 OF 2008


                        Konkan Railway Corporation                   ..Appellant/Applicant.

                                      v/s.

                        Bhika Dhakta Pawar & Anr.                                ..Respondents


                        Ms. Asha Bhandwani for the Applicant.
                        Mr. Rajesh Datar, for the RespondentNos.1A, 1C to 1D.
                        Ms. Tanaya Goswami, AGP for the State.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. On 14.10.2022, learned Counsel for the Applicant had made a

statement that 50% of the compensation as per the impugned judgment

and award was deposited before the Reference Court. In view of the

said statement execution and implementation of the impugned judgment

was stayed till the next date, subject to deposit of balance 50% of the

compensation within four weeks from the date of the order.

2. Learned Counsel for the Applicant now states that the Applicant

had deposited the total compensation as per the impugned judgment and

Award even prior to 14.10.2022, and that due to inadvertence statement Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 19:40:33 +0530

P P SALGAONKAR 1 of 2 4 caf-830-04.doc

was made that only 50% compensation was deposited.

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

the impugned judgment is stayed pending final hearing of the appeal.

4. Civil Application stands disposed of.

                                                      (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                          2 of 2