Exe. Engineer, Wan Praklp, ... vs Sanjay @ Baliram Sahabrao Gawande ...
2023 Latest Caselaw 8565 Bom

                                             1                                       9 fa482.23.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

                               FIRST APPEAL NO. 482 OF 2023
                 EXE.ENGINEER, WAN PRAKALP, SHEGAON DIST. BULDHANA
                                       VERSUS
                  SANJAY @ BALIRAM SAHABRAO GAWANDE AND ANOTHER
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Vinay Rathi, Advocate h/f Mr. P. B. Patil, Advocate for the
                          appellant.
                          Ms. Trupti H. Udeshi, A. G. P. for respondent no. 2.

                                  CORAM : G. A. SANAP, J.

DATE : AUGUST 22, 2023.

1. Heard Mr. Vinay Rathi, learned advocate holding for Mr. P.B. Patil, learned advocate for the appellant.

2. Issue notice to the respondents, returnable within Eight weeks.

3. Ms. Trupti Udeshi, learned Assistant Government Pleader waives service of notice on behalf of respondent no.2.

Civil Application (CAF) No. 1650 of 2023

1. Heard Mr. Vinay Rathi, learned advocate holding for Mr. P.B. Patil , learned advocate for the appellant.

2. This is an application for stay to the judgment and award dated 03.09.2021 passed by learned Civil Judge, Senior Division, Akot in L.A.C. No. 01/2009.

3. Subject to deposit of the entire amount of the award, stay to the execution of impugned judgment and award is 2 9 fa482.23.odt

granted. The amount be deposited within a period of eight weeks from today.

4. The application stands disposed of.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 22/08/2023 19:19:36