The State Of Maharashtra(Summons ... vs Shri.Bhasavanappa Shivlingappa ...
2022 Latest Caselaw 8885 Bom

                      P.H. Jayani                                      21(B) FAST5356.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 1016 OF 2018
                                                         IN
                                        FIRST APPEAL (ST.) NO. 15356 OF 2017

                      The State of Maharashtra and anr.             .... Applicants
                                   v/s.
                      Shri. Bhasavanappa Shivlingappa
                      Salegaon (since deceased through
                      legal heirs) :
                      Shri. Prakash Basavanappa Salegaon
                      and ors.                                      .... Respondents


                      Ms. Tanaya Goswami, AGP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 06th SEPTEMBER, 2022. P. C. :-

. By order dated 15/02/2019, this Court had stayed execution and

implementation of the impugned judgment subject to deposit of the

compensation before the Reference Court within a period of eight

weeks.

2. Learned AGP to report whether the compensation as per the

impugned judgment and award has been deposited before the

Reference Court.

3. Stand over to 03/10/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.09.08 11:14:05 +0530 1/1