The Deputy Chief Engineer, ... vs Sau. Jyoti Mahesh Agrawal And ...
2023 Latest Caselaw 7258 Bom

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

                 CIVIL APPLICATION (CAF) NO. 2044 OF 2023
                                     IN
                     FIRST APPEAL (ST) NO. 7707 OF 2023
             The Deputy Chief Engineer, Central Railway Division, Nagpur
                                         Vs.
                        Sau. Jyoti Mahesh Agrawal and Ors.
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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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                            Mr. N.P. Lambat, Advocate for appellant.

                                         CORAM         : VINAY JOSHI, AND
                                                         VALMIKI SA MENEZES, JJ.

                                         DATE          : 20.07.2023.


                                         Heard.


                            2.           This    is   an    application          seeking        for

condonation of delay of 346 days in preferring first appeal.

3. The learned counsel appearing for appellant would submit that though Office calculated the delay of 346 days, however, infact there is no delay as by virtue of orders of Supreme Court exemption is granted during pandamic period.

Prity



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                          4.             Issue     notice   to      the       respondents,

returnable after four weeks.

Civil Application (CAF) No.2045/2023

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.

2. The execution of impugned judgment and decree is stayed subject to the appellant depositing entire decreetal amount within twelve weeks from today.

3. Steno copy of this order be supplied to the party.

                                       JUDGE                           JUDGE




Prity