Ex. Engineer, Minor Irrigation ... vs Changdeo Gyandeo Dandage And Anr
2022 Latest Caselaw 9200 Bom

                                             1
                                                                           693.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      932 CIVIL APPLICATION NO.693 OF 2022
                         IN FIRST APPEAL NO.455 OF 2022

               THE EXECUTIVE ENGINEER, MINOR IRRIGATION
                      DIVISION NO.1, AURANGABAD
                                  VERSUS
               CHANGDEO GYANDEO DANDAGE AND 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 applicants. 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