Citation : 2024 Latest Caselaw 24015 Bom
Judgement Date : 14 August, 2024
-3-
ca8871.22.odt
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
973 CIVIL APPLICATION NO. 8873 OF 2022
IN FAST/7414/2022
The Chief Officer, Municipal Council,
Tuljapur ....Applicant
VERSUS
Balkrashna s/o Vankatrao Kadam
& others .....Respondents
.....
Mr. K. K. Kulkarni, Advocate for Applicant.
Mr. V.S. Badakh, AGP for the State.
Mr. P. B. Rakhunde, Advocate for Respondent No. 1.
CORAM : S. G. CHAPALGAONKAR, J.
DATE :14th AUGUST, 2024.
PER COURT :
1. Heard.
2. Issue notice to Respondents returnable on 09.10.2024.
Learned AGP waives service of notice on behalf of Respondent Nos. 2
and 3. Learned counsel Mr. Rakhude waives service of notice on
behalf of Respondent No. 1.
3. Considering the submissions advanced, till the next date,
there shall be ad-interim stay to the judgment and award under
ca8871.22.odt
challenge subject to condition that the Applicant deposits entire
amount of award within a period of 8 weeks with the Registry of this
Court.
( S. G. CHAPALGAONKAR) Judge
dyb
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