Officer In Charge Office Of ... vs Nana Dada Bangal
2022 Latest Caselaw 10995 Bom

                                         {1}                 913-CA-14706-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 14706 OF 2022
            IN FIRST APPEAL (ST) NO. 27769 OF 2022

      OFFICER IN CHARGE OFFICE OF MAHARASHTRA
  INDUSTRIAL DEVELOPMENT CORPORATION AURANGABAD
                       VERSUS
                  NANA DADA BANGAL

                                   ...
                Advocate for Applicant : Mr. S.S. Dande
            AGP for Respondent - State : Mr. S.N. Morampalle
             Advocate for Respondent No.1 : Mr. C.T. Jadhav
                                  ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 18th October, 2022

 ORDER :

. Heard learned Counsel for applicant, learned A.G.P. for

respondent - State and learned Counsel for respondent

Nos.1.

2. Learned Counsel for applicant submits that, applicant

has challenged the judgment and award passed by

Reference Court. Hence, requested to stay impugned order.

3. Considering the submissions of learned Counsel for

applicant, the impugned order is stayed till next date

Pooja K.

{2} 913-CA-14706-2022

subject to deposit of entire award amount before this Court

within twelve weeks.

4. List the matter on 10th January, 2023.

[S.G. DIGE, J.]

Pooja K.