Executive Engineer, Bembla Canal ... vs Bhaurao Harbaji Parkhi And Others
2023 Latest Caselaw 8637 Bom

                                                               1                                    12 fa526.23.odt


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

                                                  FIRST APPEAL NO. 526 OF 2023
                                      EXEC. ENGINEER, BEMBLA CANAL PROJECT, YAVATMAL
                                                          VERSUS
                                             BHAURAO HARBAJI PARKHI AND OTHERS
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. Abhijeet Parihar, Advocate for the appellant.
                                             Mr. M. A. Kadu, A.G.P. for respondent nos.2 and 3

                                                     CORAM : G. A. SANAP, J.

DATE : AUGUST 23, 2023.

1. Heard Mr. Abhjeet Parihar, learned advocate for the appellant.

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

3. Mr. M. A. Kadu, learned Asst Government Pleader waives service of notice on behalf of respondent nos.2 and 3 Civil Application (CAF) No. 1759 of 2023

1. Heard Mr. Abhjeet Parihar,, learned advocate for the appellant.

2. This is an application for stay.

3. For the reasons stated in the application, subject to deposit of the entire amount of impugned judgment and award dated 06.03.2020 passed by learned 2 nd Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 426/2013, stay to the execution of the judgment and award is granted. The amount be deposited within nine weeks from today.

4. The application is allowed and disposed of.

JUDGE Signed by: DIWALE Diwale Designation: PS To Honourable Judge Date: 24/08/2023 12:43:37