Konkan Railway Corporation Ltd vs Bhika Dhakta Pawar And Anr
2022 Latest Caselaw 10739 Bom

P.H. Jayani                                      903(B) CAF830.2004.odt

              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 Ltd.                  .... Applicant
           v/s.
Bhika Dhakta Pawar (since deceased) :
Nandakumar Bhikaji Pawar and ors.                .... Respondents

Ms. Asha Bhambwani for the Applicant.
Mr. Rajesh Datar for Respondent Nos.1-A, 1-C to 1-E.
Mr. Y.Y. Dabke, AGP for the State.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution and

implementation of the impugned judgment and award dated 21/08/1997

passed by the Civil Judge, Senior Division, Ratnagiri in Land Reference

No.60/1995.

2. Learned counsel for the Applicant states that 50% of the

compensation as per the impugned judgment has been deposited before

the Reference Court.

3. Execution and implementation of the impugned judgment and

award is stayed till the next date of hearing subject to the

P.H. Jayani 903(B) CAF830.2004.odt

Appellant/Applicant depositing balance 50% of the compensation as per

the impugned judgment and award before the Reference Court within a

period of four weeks from today. The Appellant/Applicant is put to notice

that in the event the balance amount is not deposited, the Appeal shall

stand dismissed without further reference to this Court.

4. Stand over to 25/11/2022.

PREETI (SMT. ANUJA PRABHUDESSAI, J.) H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.10.18 17:24:11 +0530