Ex. Engineer, Minor Irrigation ... vs Darasing Bandu Chavan And Ors
2022 Latest Caselaw 9206 Bom

                                             1
                                                                           691.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      929 CIVIL APPLICATION NO.691 OF 2022
                         IN FIRST APPEAL NO.456 OF 2022

                 THE EXECUTIVE ENGINEER, MINOR IRRIGATION
                         DIVISION NO.1, AURANGABAD
                                    VERSUS
                    DARASING BANDU CHAVAN & OTHERS
                                       ...
                     Advocate for Applicant : Mr.S.G.Sangle
                    AGP for Respondent-State : Mrs.D.S.Jape
                 Advocate for Respondent nos.1 to 4 : 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