The Executive Engineer, Nimn Painganga ... vs Bapurao Suryabhan Gadge (Dead) Thr. ...
2024 Latest Caselaw 126 Bom

Bombay High Court

The Executive Engineer, Nimn Painganga ... vs Bapurao Suryabhan Gadge (Dead) Thr. ... on 3 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

  2024:BHC-NAG:79
                                                                   -1-                         14.CAF.10.2024.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR
                                      CIVIL APPLICATION (CAF) NO. 10 OF 2024
                                                        IN
                                         FIRST APPEAL ST. NO. 4478 OF 2023
                  The Executive Engineer, Yavatmal Vs. Bapurao Suriyabhan Gadge (Dead) thr. L.Rs. &
                                                        Ors.
                 **********************************************************************************************
                 Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 **********************************************************************************************
                                        Mr. T.M. Zaheer, Advocate for the Applicant/Appellant.
                                        Mr. M.A. Kadu, AGP for Respondent Nos.3 & 4/State.

                                                    CORAM : G. A. SANAP, J.

DATED : 3rd JANUARY, 2024.

Heard learned advocate for the applicant/appellant.

2. Issue notice to the respondents, returnable within four weeks.

3. Learned AGP waives service of notice on behalf of respondent Nos.3 and 4.

CIVIL APPLICATION (CAF) NO. 11 OF 2024

4. Heard learned advocate for the applicant/appellant.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within twelve weeks, there shall be stay to the execution of the impugned judgment and award dated 18.02.2022, passed by learned 2nd Joint Civil Judge (Senior Division), Yavatmal in L.A.C. No.774/2012.

7. The application stands disposed of accordingly.

(G. A. SANAP, J.) Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Vijay Date: 04/01/2024 12:38:41