The Executive Engineer ... vs Ramkrashna Dadarao Khalate
2022 Latest Caselaw 10310 Bom

                                  {1}                 908-CA-14077-2022


       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 14077 OF 2022
             IN FIRST APPEAL (ST) NO. 26804 OF 2022
             WITH CA/14083/2022 IN FAST/26825/2022
             WITH CA/14086/2022 IN FAST/26812/2022

       THE EXECUTIVE ENGINEER IRRIGATION DEPARTMENT
               STRENGTHENING DIVISION OMERGA
                            VERSUS
                RAMKRASHNA DADARAO KHALATE
                               ...
             Advocate for Applicant : Mr. G.B. Rajale
     Advocate for Respondent: Ms. L.R. Thakur h/f. Mr. L.C. Patil
                               ....

                               CORAM : S.G. DIGE, J.
                               DATE : 6th October, 2022
 ORDER :

. Heard learned Counsel for applicant and learned

Counsel for respondent.

2. Learned Counsel for applicant submits that, applicant

has challenged the judgment and award passed by the

Reference Court. Hence, requested to stay impugned order.

3. Considering the submissions of learned Counsel, the

impugned order is stayed till next date subject to deposit of

entire award amount before this Court within fourteen (14)

weeks.

[S.G. DIGE, J.]

Pooja K.