Ex. Engineer, Minor Irrigation ... vs Pratap Bhika Pawar And Anr
2022 Latest Caselaw 9198 Bom

                                             1
                                                                           634.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      930 CIVIL APPLICATION NO.634 OF 2022
                         IN FIRST APPEAL NO.453 OF 2022

                 THE EXECUTIVE ENGINEER, MINOR IRRIGATION
                        DIVISION NO.1, AURANGABAD
                                    VERSUS
                      PRATAP BHIKA PAWAR & ANOTHER
                                       ...
                     Advocate for Applicant : Mr.S.G.Sangle
                    AGP for Respondent-State : Mrs.D.S.Jape
                   Advocate for Respondent no.1 : Mr.D.A.Bide
                                       ...

                                           CORAM : S.G.DIGE, J.

DATE : 13.09.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has deposited the entire award amount, hence, requested to stay the impugned judgment and order.

2] Considering the submissions of the learned counsel for the applicants, the impugned judgment and order is stayed till final disposal of the appeal.

3] Civil Application is disposed of accordingly.

[S.G.DIGE] JUDGE DDC