Executive Engineer, Purna ... vs Narendra Wasudeorao Mohod And ...
2023 Latest Caselaw 8721 Bom

                                                               1                                 959caf381.2022..odt


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

                                           CIVIL APPLICATION (CAF) NO. 381 OF 2022
                                                             IN
                                             FIRST APPEAL STAMP NO. 1108 OF 2021
                       (Executive Engineer, Purna Project Achapur....Versus...Narendra Wasudeorao Mohod and others)
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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. U.A. Gosavi, Advocate for the appellant.
                                             Mr. M.A. Kadu, A.G.P. for respondent Nos. 4 & 5/State.

                                                               CORAM : G. A. SANAP, J.

DATED : AUGUST 25, 2023

1. Heard.

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

3. Mr. M.A. Kadu, learned Assistant Government Pleader waives service of notice for respondent Nos. 4& 5.

Civil Application (CAF) No. 382 of 2022

1. Heard learned advocate for the appellant.

2. For the reasons stated in the application, stay to the execution of the judgment and award dated 02.04.2019 is granted subject to deposit of the entire amount of compensation within nine weeks.

3. The application stands disposed of, accordingly.

JUDGE Belkhede Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 25/08/2023 18:46:55