The M.K.V.D.C. Thr Ex. Engineer, Medi. ... vs Rakhmaji Dagadu Jadhav And Anr
2024 Latest Caselaw 23032 Bom

Bombay High Court

The M.K.V.D.C. Thr Ex. Engineer, Medi. ... vs Rakhmaji Dagadu Jadhav And Anr on 7 August, 2024

This Order is Speaking to Minutes order of order dated //




                                              (1)           1759.21

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

          CIVIL APPLICATION NO.1759 OF 2021
                   IN FAST/2768/2021
                         WITH
          CIVIL APPLICATION NO.1749 OF 2021
                   IN FAST/2998/2021
                         WITH
          CIVIL APPLICATION NO.1755 OF 2021
                   IN FAST/2974/2021
                         WITH
          CIVIL APPLICATION NO. 1754 OF 2021
                   IN FAST/3004/2021
                         WITH
          CIVIL APPLICATION NO.1751 OF 2021
                   IN FAST/3010/2021
                         WITH
          CIVIL APPLICATION NO.1761 OF 2021
                   IN FAST/2982/2021
                         WITH
          CIVIL APPLICATION NO.1757 OF 2021
                   IN FAST/2994/2021
 THE MKVDC THR EX. ENGINEER, MEDIUM PRO. OSMANABAD
                        AND ORS
                           VS
        BABURAO GANGARAM JADHAV AND ORS

Mr. A. M. Gaikwad, Advocate for the applicant
Mr. V. M. Chate, AGP for the respondents/State
Mr. D. R. Jayabhar, Advocate for respondent


                           CORAM : KISHORE C. SANT, J.

DATE : 07th AUGUST, 2024

1 of 3 This Order is Speaking to Minutes order of order dated //

(2) 1759.21

P. C.

1. Praecipe is move by way of speaking to the minutes

of the order dated 02-08-2024.

2. In the said order in para No.1 Line No.1 the words

'in the office of this Court' be replaced by the words "in the

executive Court/Reference Court".

3. From the title clause of this order, the Civil

Application No. 1759 of 2021 be deleted and passed separate

order as follows:

"1. There shall be stay to the execution and

operation of the impugned judgment and award till

the next date subject to depositing of the entire

amount alongwith interest as per the impugned

judgment and award in the office of this court within

eight weeks."

2 of 3 This Order is Speaking to Minutes order of order dated //

(3) 1759.21

4. Necessary corrections be carried out and corrected

copy be uploaded.

5. Motion stands disposed off.

[KISHORE C. SANT, J.]

VishalK/1759.21

3 of 3