Union Of India vs Prakash Janu Katkari
2023 Latest Caselaw 9244 Bom

                                             501 to 505-13763-2023-IA-C.doc

Uday S. Jagtap


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 13763 OF 2023
                                   IN
                      FIRST APPEAL NO. 814 OF 2023

Union of India                               .. Applicant
      Vs.
Ramakant Narayan Potdar (deceased)
Thr. LRs Sunita Ramakant Potdar & Ors.       .. Respondents

                                 WITH
                 INTERIM APPLICATION NO. 13765 OF 2023
                                   IN
                      FIRST APPEAL NO. 811 OF 2023

Union of India                               .. Applicant
      Vs.
Prakash Janu Katkari & Anr.                  .. Respondents

                                 WITH
                 INTERIM APPLICATION NO. 13777 OF 2023
                                   IN
                      FIRST APPEAL NO. 813 OF 2023

Union of India                               .. Applicant
     Vs.
Arunkumar Mathurdas Thakkar & Anr.           .. Respondents

                                 WITH
                 INTERIM APPLICATION NO. 13779 OF 2023
                                   IN
                      FIRST APPEAL NO. 812 OF 2023

Dy. Engineer M West Central Railway          .. Applicant
      Vs.
Smt. Suryamala Vasantlal Munot & Ors.        .. Respondents




                                                               1 of 3
                                                 501 to 505-13763-2023-IA-C.doc




                          WITH
          INTERIM APPLICATION NO. 13782 OF 2023
                            IN
               FIRST APPEAL NO. 809 OF 2023

Union of India                                 .. Applicant
     Vs.
Surekha @ Kamalabai Vishnu Mali & Ors.         .. Respondents


                                 .....
Ms. Leena Patil for the applicant / appellant
Mr. Anuj Tiwari h/f Mr. Sachin Punde for respondents
                                 .....

                       CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 4th SEPTEMBER, 2023

P.C.

1. Stay to the execution of the impugned judgment and award

was granted by this Court on 1 st August, 2023, subject to deposit of

the entire amount of compensation within four weeks before the

reference Court.

2. Learned Counsel for the appellant, however, seeks extension

of one week as certain formalities are yet to be completed.

3. Stay to the execution of the impugned award shall stand

extended for a period of one week.

2 of 3 501 to 505-13763-2023-IA-C.doc

4. It is made clear that there shall not be further extension of

time.

5. Stand over to 11th September, 2023.

(PRITHVIRAJ K. CHAVAN, J.)

Signed by: Uday S. Jagtap Designation: PS To Honourable Judge 3 of 3 Date: 05/09/2023 18:48:30