Executive Engineer, Bembla Canal ... vs Diwakar Ramdas Kosulkar And ...
2023 Latest Caselaw 9075 Bom

                                                    1/2                     1123-caf 1849.2023

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

                   CIVIL APPLICATION (F) NO. 1849 OF 2023
                                     IN
                   FIRST APPEAL (STAMP) NO. 5326 OF 2023
                  EXECUTIVE ENGINEER BEMBLA CANAL, DIVISION YAVATMAL
                                              VS.
                          DIWAKAR RAMDAS KOSULKAR AND OTHERS

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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Ms. Ira Khisti, Advocate for applicant. Mr. M. A. Kadu, AGP for respondent State.

                                   CORAM            :     G. A. SANAP J.
                                   DATE             :     31/08/2023

Issue notice to the respondents, returnable within six weeks.

2. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

CIVIL APPLICATION (F) NO. 1850 OF 2023 (STAY APPLICATION)

Heard learned Advocate for the appellant.

2. Perused the application. The reasons have been stated in the application.

KOLHE 2/2 1123-caf 1849.2023

3. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 09/12/2021 passed by the 3rd Joint Civil Judge Senior Division, Yavatmal, in L.A.C. No.41 of 2015.

4. The application stands disposed of, accordingly.

[ G. A. SANAP, J. ]

Signed by: Mr. Ravikant KOLHEKolhe Designation: PA To Honourable Judge Date: 01/09/2023 16:28:19