The G.M.I.D.C, Thr Its Ex. ... vs Vitthal Patilba Sawant (Died) Thr ...
2022 Latest Caselaw 11204 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


       905 CIVIL APPLICATION NO. 11285/2021 IN FAST/18074/2020

   THE G.M.I.D.C, THR ITS EX. ENGINEER, NANDUR MADHMESHWAR
                  KALWA, VAIJAPUR DIV., AND ANR
                               VERSUS
  VITTHAL PATILBA SAWANT (DIED) THR LRS BHAUSAHEB AND ANR.
                                  ...
  Advocate for Applicants : Mr.V.B.Dhage h/f. Mr.Ranjit B. Gaikwad
                AGP for Applicant-State : Mrs.D.S.Jape
       Advocate for Respondent No.1-B : Mr. Rodge Suresh N.
                                  ...
                      CORAM : S. G. DIGE, J.

Dated: October 20, 2022 ...

PER COURT :-

1] Heard the learned counsel for the applicant No.1. The learned counsel for applicant No.1 submits that applicant No.1 has deposited the entire award amount, hence, requested to stay the impugned judgment and order.

2] Considering the submissions of the learned counsel for applicant No.1, the impugned judgment and order is stayed till final disposal of the appeal.

3] Civil Application is disposed of accordingly.

( S. G. DIGE, J. )

SPT