Executive Engineer, Tarali Dam ... vs Vishwas @ Vishwanath Dhondiram ...
2023 Latest Caselaw 13074 Bom

Bombay High Court

Executive Engineer, Tarali Dam ... vs Vishwas @ Vishwanath Dhondiram ... on 19 December, 2023

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                        22 FAst 25887.21+IAs.doc


 Dusane

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

                FIRST APPEAL (ST) NO.25887 OF 2021


 Executive Engineer, Tarali Dam       ...Appellant
 Division

         V/s.
 Vishwas @ Vishwanath Dhondiram      ...Respondents
 Salunkhe (since deceased) through
 LRs Kalabai Vishwas Salunkhe & Ors.



                             WITH
            INTERIM APPLICATION NO. 18218 OF 2023
                              IN
              FIRST APPEAL (ST) NO.25887 OF 2021


 Executive Engineer, Tarali Dam       ...Applicant
 Division

         V/s.
 Vishwas @ Vishwanath Dhondiram      ...Respondents
 Salunkhe (since deceased) through
 LRs Kalabai Vishwas Salunkhe & Ors.

                             WITH
            INTERIM APPLICATION NO. 19226 OF 2022
                              IN
              FIRST APPEAL (ST) NO.25887 OF 2021


 Executive Engineer, Tarali Dam       ...Applicant
 Division

         V/s.
                                1/3




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                                                              22 FAst 25887.21+IAs.doc



 Vishwas @ Vishwanath Dhondiram      ...Respondents
 Salunkhe (since deceased) through
 LRs Kalabai Vishwas Salunkhe & Ors.

                             WITH
            INTERIM APPLICATION NO. 19225 OF 2022
                              IN
              FIRST APPEAL (ST) NO.25887 OF 2021


 Executive Engineer, Tarali Dam            ...Applicant
 Division

         V/s.
 Vishwas @ Vishwanath Dhondiram      ...Respondents
 Salunkhe (since deceased) through
 LRs Kalabai Vishwas Salunkhe & Ors.


 Ms. Chaitrali Deshmukh for Appellant/ Applicant.
 Mr. Rananaware D.D. for Respondent NOs. 1C to
 1G.
 Mr. A.B. Chate, Additional G.P. for State.



                               CORAM: MADHAV J. JAMDAR, J.

DATE: 19th December 2023

P.C.:

1. By order dated 16th January 2023, a learned Single

Judge has granted stay to the impugned judgment and order

on the condition of depositing of entire decretal amount

alongwith interest.

22 FAst 25887.21+IAs.doc

2. Ms. Chaitrali Deshmukh, learned Counsel appearing for

the Appellants states that the said order is complied with.

3. Accordingly, ad-interim relief granted on 16th January

2023 shall continue till further orders.

4. Stand over to 10th January 2024.

(MADHAV J. JAMDAR, J.)