Exe. Engineer, Irri. Pro. Majbutikaran ... vs Subhash S/O Appa Mane And Ors
2024 Latest Caselaw 24555 Bom

Bombay High Court

Exe. Engineer, Irri. Pro. Majbutikaran ... vs Subhash S/O Appa Mane And Ors on 20 August, 2024

2024:BHC-AUG:18750
                                           (1)                   1001-ca-8160-2024-stay.odt



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD
                           CIVIL APPLICATION NO. 8160 OF 2024
                                    IN FAST/21660/2020

               EXE. ENGINEER, IRRI. PRO. MAJBUTIKARAN DIV. OMERGA,
                   NOW OSMANABAD M. PRO. DIV. MKKVDC, PUNE AND
                                          OTHER
                                          VERSUS
                         SUBHASH S/O APPA MANE AND OTHERS
                                             ...
               Mr. Prashant R. Nangare, Advocate for Applicants.
                                             ...
                                    CORAM : S. G. CHAPALGAONKAR, J.

DATED : 20th AUGUST, 2024. P.C.:-

1. Heard Mr. Nangare, learned Advocate appearing for the applicants.

2. He submits that in all 17 Appeals are filed, which are pertaining to same Award. In connected Appeals this Court granted stay to the judgment and award passed by the Reference Court on condition to deposit 50% of the awarded amount within a period of 12 weeks. He submits that same course may be followed in present case.

3. Considering submissions advanced and previous orders passed by this Court dated 13.06.2024 in Civil Application No.10694/2022 in First Appeal No.565/2023, there shall be interim stay to the judgment and award under Appeal subject to condition that appellant deposits 50% of the awarded amount within a period of 12 weeks from today.

4. Civil Application is disposed of.

(S. G. CHAPALGAONKAR) JUDGE Devendra/August-2024