Executive Engineer Dudhganga ... vs Babaso Pargonda Patil (Deceased) ...
2022 Latest Caselaw 11900 Bom

                                                           25-fast-8335-2022.doc

jsn
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL (ST.) NO.8335 OF 2022
                                         WITH
                         INTERIM APPLICATION NO.10389 OF 2022
                                          AND
                         INTERIM APPLICATION NO.10390 OF 2022

       Executive Engineer                                       ...Appellant

               Versus

       Shri Babaso Pargonda Patil & Ors.                        ...Respondents

                                            ----------
       Mr. Sachin Gite, for the Appellant / Applicant.
                                            ----------

                                     CORAM :        R.I. CHAGLA J

                                     DATE       :   21ST NOVEMBER, 2022

       ORDER :

1. The learned Advocate for the Appellant has sought

extension of time for deposit of compensation as per impugned

Judgment and Award, which was to be deposited within a period of

four weeks from the order dated 11th July, 2022. This was as per

statement of the learned Advocate for the Appellant and in view of

the statement, execution and implementation of the impugned

Judgment and Award was stayed till the next date of hearing.

25-fast-8335-2022.doc

2. Considering the difficulties expressed by the learned

Advocate for the Appellant in depositing compensation within the

stipulated time extension of time is granted.

3. The compensation as per the impugned Judgment and

Award shall be deposited within a period of three weeks from the

date of this Order.

4. The execution and implementation of the impugned

Judgment and Award is stayed subject to deposit which shall be

made within a period of three weeks from the date of this order. In

the event, the compensation is not deposited, the stay which has

been granted of the execution and implementation of the Judgment

and Award shall cease to operate without further reference to the

Court.

5. Stood over to 14th December, 2022.

[R.I. CHAGLA J.]