Executive Engineer, Tarali Dam ... vs Vishwas @ Vishwanath Dhondiram ...
2023 Latest Caselaw 567 Bom

                                                            18-fast-25887-2021.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   FIRST APPEAL (S.T) NO. 25887 OF 2021
                                  WITH
                  INTERIM APPLICATION NO.19226 OF 2022
                                  WITH
                  INTERIM APPLICATION NO.19225 OF 2022

 Executive Engineer, Tarali Dam Division,
 Satara                                        ... Appellant
             V/s.
 Vishwas Alias Vishwanath Dhondiram
 Salunkhe (Since Deceased) Through Lrs.
 Kalabai Vishwas Salunkhe and Ors.             ... Respondents

 Mr. Chaitrali Deshmukh for the appellant.



                               CORAM     : AMIT BORKAR, J.

                               DATED     : JANUARY 16, 2023
 P.C.:

INTERIM APPLICATION NO.19225 OF 2022

1. Issue notice to the respondents returnable on 13th March, 2023.

INTERIM APPLICATION NO.19226 OF 2022

2. This is an application seeking interim stay to the impugned Judgment and Award passed in Land Acquisition Reference No.90 of 2012.

3. Considering the reasons stated in the order, the applicant has made out a case for grant of interim relief in terms of prayer clause

18-fast-25887-2021.doc

(b), subject to deposit of entire decretal amount along with interest within a period of Six (6) weeks from today before the Reference Court.

(AMIT BORKAR, J.)