Citation : 2024 Latest Caselaw 14041 Bom
Judgement Date : 3 May, 2024
2024:BHC-AUG:9683
1 907-CA-1832-21-s.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 CIVIL APPLICATION NO. 1832 OF 2021 IN FAST/2463/2021
THE M.K.V.D.C. THR EX. ENGINEER, MEDIUM PRO. OSMANABAD
AND ANOTHER
VERSUS
PATILBA NARAYAN WAMAN (DIED) THR LRS. BABASAHEB PATILBA
WAMAN AND OTHERS
...
Advocate for Applicant No.1 : Mr. A. M. Gaikwad
AGP for Applicant No.2 : Mrs. M. L. Sangit
Advocate for Respondents : Mr. S. E. Shekade
...
908 CIVIL APPLICATION NO. 1680 OF 2021 IN FAST/2520/2021
THE M.K.V.D.C., THR EX. ENGINEER, MED. PRO. OSMANABAD AND
ANOTHER
VERSUS
SUDAM TABAJI PAKHARE AND OTHERS
...
Advocate for Applicant No.1 : Mr. A. M. Gaikwad
AGP for Applicant No.2 : Mr. N. B. Patil
Advocate for Respondents : Mr. S. E. Shekade
...
8 CIVIL APPLICATION NO. 1742 OF 2021 IN FAST/2835/2021
VISHWANATH WAMAN SHEKADE AND OTHERS
VERSUS
THE M.K.V.D.C., THR, EXECUTIVE ENGINEER, MEDIUM PRO.
OSMANABAD AND ANOTHER
...
Advocate for Applicant No.1 : Mr. A. M. Gaikwad
AGP for Applicant No.2 : Mr. P. D. Patil
Advocate for Respondents : Mr. S. E. Shekade
...
CORAM : S. G. MEHARE, J.
DATE : 03-05-2024
2 907-CA-1832-21-s.odt
PER COURT :-
1. Heard the learned counsel for the respective parties.
2. The learned counsel for the applicant/appellant submits that
there was an exorbitant enhancement in the compensation and
interest is not correctly applied. The impugned judgments were
based upon the Lok Adalat's awards. Those awards are under
challenge. In view of these facts, the appellant has a good case
fors stay. Hence, the order;
ORDER
i) The applications are allowed.
ii) The interim stay granted by order, dated 04.02.2021 stands
confirmed till the conclusion of the appeals.
( S. G. MEHARE ) JUDGE
rrd
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