The Executive Engineer, ... vs Rukmini Vitthal Maral And Ors
2022 Latest Caselaw 11267 Bom

                                                                                          8-i-ia-2296-20.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 2296 OF 2020
                                                              IN
                                               FIRST APPEAL (ST) NO. 3266 OF 2020

                              The Executive Engineer,
                              Gunjawani Project                            ..Appellant/Applicant.

                                           v/s.

                              Rukhmini Vitthal Maral & Ors.                      ..Respondents

                              Ms. Chaitrali Deshmukh for the Appellant/Applicant.
                              Ms. Amrita Kharkar i/b. Pallavi Potnis for the Respondent Nos.1 and 2.
                              Mr. Y.Y.Dabke, AGP for the Respondent Nos.3 and 4.


                                                        CORAM : ANUJA PRABHUDESSAI, J.

DATED : 21st OCTOBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

26.02.2018 passed by the District Judge, Pune, in Land Reference No.

551 of 2000.

2. Learned Counsel for the Applicant states that the Applicant shall

deposit the entire amount before the Claims Tribunal within six weeks.

In the light of the said statement, implementation and execution of the

impugned Judgment and Award is stayed till the next date of hearing.

3. Issue Notice to the Respondents, returnable on 21.11.2022.

4. Mr. Potnis waives service on behalf of Respondent Nos.1 and 2. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

           2022.10.21
           19:30:50 +0530


           P P SALGAONKAR                                                                            1 of 2
                                                                       8-i-ia-2296-20.doc

and AGP Mr. Dabke waives service on behalf of Respondent Nos.3and

5. Stand over to 21.11.2022.

                                                   (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                   2 of 2