Ex Engineer Pwd vs Liladhar Tukaram Patil
2022 Latest Caselaw 11831 Bom

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                                                                ca1555.22.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD
              CIVIL APPLICATION NO. 15555 OF 2022 IN
                FIRST APPEAL ST. NO. 30585 OF 2022

Ex. Engineer PWD                                              Applicant

       Versus

Liladhar Tukaram Patil                                        Respondent

Mr. G. K. Naik Thigle, Advocate for the applicant.
Mr. V. B. Patil, Advocate for the respondent.

                                  CORAM : R. G. AVACHAT &
                                          R. M. JOSHI, JJ.

DATE :18th NOVEMBER, 2022.

PER COURT :

1. Issue notice to respondent. Learned counsel Mr. Patil waives service of notice on behalf of the respondent.

2. This is an application for condonation of delay of 158 days caused in preferring the appeal.

3. For the reasons stated in the application, delay caused in preferring appeal deserves to be condoned. Hence, application is allowed. Delay of 158 days caused in preferring the appeal stands condoned. Civil application stands disposed of.

( R. M. JOSHI)                                       ( R. G. AVACHAT)
     Judge                                                  Judge
 dyb






                                                             ca1555.22.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

FIRST APPEAL ST. NO. 30585 OF 2022

Ex. Engineer PWD Appellant

Versus

Liladhar Tukaram Patil Respondent

Mr. G. K. Naik Thigle, Advocate for the appellant. Mr. V. B. Patil, Advocate for the respondent.

CORAM : R. G. AVACHAT & R. M. JOSHI, JJ.

DATE :18th NOVEMBER, 2022.

PER COURT :

Admit.

Call R & P.

( R. M. JOSHI)                                    ( R. G. AVACHAT)
     Judge                                               Judge
 dyb






                                                               ca1555.22.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD CIVIL APPLICATION NO. 15556 OF 2022 IN FIRST APPEAL ST. NO. 30585 OF 2022

Ex. Engineer PWD Applicant

Versus

Liladhar Tukaram Patil Respondent

Mr. G. K. Naik Thigle, Advocate for the applicant. Mr. V. B. Patil, Advocate for the respondent.

CORAM : R. G. AVACHAT & R. M. JOSHI, JJ.

DATE :18th NOVEMBER, 2022.

PER COURT :

1. Issue notice to respondent returnable on 16 th December, 2022.. Learned counsel Mr. Patil waives service of notice on behalf of the respondent.

2. On depositing 75% of the amount awarded vide the impugned judgment, within a period of 12 weeks from today, ad- interim relief in terms of prayer clauses 'B' and 'C'.

( R. M. JOSHI)                                      ( R. G. AVACHAT)
     Judge                                                 Judge
 dyb