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Nathmal S/O Ramjivan Bhattad vs Deputy Chief Engineer (Construction), ...
2023 Latest Caselaw 13171 Bom

Citation : 2023 Latest Caselaw 13171 Bom
Judgement Date : 20 December, 2023

Bombay High Court

Nathmal S/O Ramjivan Bhattad vs Deputy Chief Engineer (Construction), ... on 20 December, 2023

Bench: Vinay Joshi, M. W. Chandwani

                                            1                                    935.cao.1498.2023

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

                       CIVIL APPLICATION NO. 1498 OF 2023 IN
                     CROSS-OBJECTION ST. NO. 21990 OF 2023 IN
                            FIRST APPEAL NO. 331 OF 2022
                                   Deputy Chief Engineer and anr.
                                                ..vs..
                                Nathmal s/o Ramjivan Bhattad and ors.

----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------
                                Shri Saurabh Chaudhari, Advocate for the Cross-objector
                                /applicant.
                                Shri G.R. Kothari, Advocate for claimant.
                                Shri Pathan, A.G.P. for the State.


                           CORAM : VINAY JOSHI AND M.W.CHANDWANI, JJ.

DATED : 20/12/2023.

Heard.

2. This is an application seeking for condonation of delay of 528 days in filing the cross-objection.

3. Issue notice to the respondents, returnable on 01.02.2024. Learned A.G.P. appearing for the State and learned Counsel appearing for the claimant, waive notice.

CIVIL APPLICATION NO.1499 OF 2023

Heard.

2. This is an application seeking to stay the execution of impugned Award. It is submitted that the Authority has granted compensation at excessive and exorbitant rate.

3. The execution of impugned judgment and 2 935.cao.1498.2023

decree is stayed subject to the appellant depositing entire decreetal amount within twelves weeks from today.

(M.W.CHANDWANI, J.) (VINAY JOSHI, J.)

Trupti

Signed by: Trupti D. Agrawal Designation: PA To Honourable Judge Date: 21/12/2023 18:15:13

 
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