Exe. Engineer, Purna Medium Proj. ... vs Vinayak S/O Namdeorao Bhakre And ...
2022 Latest Caselaw 12037 Bom

                                                                                               (1)                                                  51caf2589.22

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                      CIVIL APPLICATION (F) NO. 2589 OF 2022
                                                        IN
                                      FIRST APPEAL STAMP NO. 13018 OF 2022
Executive Engineer, Purna Medium Project__ Vs. ___Vinayak Namdeorao Bhakre and
                                      ors
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. P.B.Patil, Advocate for applicant/appellant



                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 23/11/2022

Civil Application (F) No.2589/2022 seeks condonation of 39 days in filing the appeal.

Considering the quantum of delay and accepting the reasons given, the same is condoned. The application is allowed.

Office to register the appeal.

First Appeal Stamp No.13018/2021.

The first appeal challenges the award dated 7.11.2019 passed by the learned Reference Court, considering which Admit.

Call R & P.

The appellant shall serve the Respondent No.1 on merits within four weeks by all modes permissible, including e-mail, WhatsApp.

(2) 51caf2589.22

Learned AGP waives for respondent nos. 2 & 3 on merits.

Paper-book be filed within four weeks.

C.A.F NO. 2590/22

Civil application seeks stay of the impugned award.

Mr. Patil, learned counsel for the appellant submits that the principal amount of compensation as awarded by the Reference Court has already been deposited with the civil Court, which statement is accepted.

The rest of the amount as per the judgment of reference be deposited in this Court within a period of four weeks, subject to which there will be an ad-interim order regarding the stay and effect to the execution and operation of the award dated 07.11.2019, till the returnable date.

Issue notice on the application returnable on 15.12.2022.

Appellant to serve the Respondent No.1 by Hamdast.

Hamdast granted.

and 3.

JUDGE Digitally sign byRAJESH VASANTRAO JALIT Rvjalit Location:

Signing Date:24.11.2022 16:32