Executive Engineer, Medium ... vs Damu Kashiram Gangurde (Since ...
2022 Latest Caselaw 8844 Bom

P.H. Jayani                                  18(A) FAST22539.2021.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 10246 OF 2022
                                    IN
                   FIRST APPEAL (ST.) NO. 22539 OF 2021

Executive Engineer,
Medium Project, Nashik                      .... Applicant
           v/s.
Damu Kashiram Gangurde
(since deceased through legal heirs) :
Laxmibai Damu Gangurde and ors.             .... Respondents


                                 WITH
                 INTERIM APPLICATION NO.3467 OF 2021
                                   IN
                  FIRST APPEAL (ST.) NO. 21829 OF 2021

Executive Engineer,
Medium Project, Nashik                      .... Applicant
           v/s.
Gopal Govind Bodake (since
deceased through legal heirs) :
Trimbak Gopal Bodake and ors.               .... Respondents


                                 WITH
                 INTERIM APPLICATION NO.16995 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 22552 OF 2021

Executive Engineer,
Medium Project, Nashik                      .... Applicant
           v/s.
Raghunath Vitthal Gangurde and anr.         .... Respondents


Ms. Chaitrali Deshmukh for the Applicant.
Ms. Tanaya Goswami, AGP for the State.



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                       P.H. Jayani                                      18(A) FAST22539.2021.doc

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 06th SEPTEMBER, 2022.

P. C. :-

. The Applicant - Acquiring Body seeks stay of execution and

implementation of the impugned judgment and award dated

14/02/2018 passed by the Civil Judge, Senior Division, Nashik.

2. Ms. Chaitrali Deshmukh, learned counsel for the Applicant states

that the entire compensation as per the impugned judgment and award

will be deposited before the Reference Court within a period of four

weeks.

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

the impugned judgment and award dated 14/02/2018 is stayed till the

next date of hearing. Issue notice to the Respondents, returnable on

10/10/2022. Learned AGP waives service on behalf of Respondent -

State.

(SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.09.08 16:33:10 +0530