Executive Engineer, Lonwadi ... vs Narsingh S/O Mansaram Chavan (Dead) ...
2025 Latest Caselaw 4340 Bom

Bombay High Court

Executive Engineer, Lonwadi ... vs Narsingh S/O Mansaram Chavan (Dead) ... on 25 August, 2025

  2025:BHC-NAG:8349


                                                                                                         1                               13.caf.3463.17.odt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH, NAGPUR

                                                      CIVIL APPLICATION (CAF) NO.3463/2017
                                                                       IN
                                                           FIRST APPEAL NO. 1128/2018
                          Executive Engineer, Lonwadi Laghupatbandhare Vibhag (nowBuldana Irrigation
                                                                       Division), Buldhana
                                                                                    Vs.
                                         Narsingh s/o. Mansaram Chavan (Dead) thr. LRs. And Ors.
                        .................................................................................................................................. .
                        Office Notes, Office Memoranda of
                        Coram, appearances, Court's orders                                                                        Court's or Judge's order
                        or directions and Registrar's orders
                        ...................................................................................................................................................
                                                Mr. V. V. Dahat, Advocate h/f. Mr. J. B. Kasat, Advocate for Appellant.
                                                Mr. M. A. Kadu, A.G.P. for Respondent Nos.2 and 3.


                                                CORAM :                 MRS. VRUSHALI V. JOSHI, J.

DATED : 25.08.2025

1. The appellant has filed this application to stay the execution proceedings to the impugned judgment and award dated 21.11.2015 passed in L.A.C. No.200/2012.

2. The appellant has deposited the entire decreetal amount. The interim stay is operating.

3. As the appellant has deposited the entire amount, the interim stay granted vide order dated 23.08.2017 is continued till the disposal of the appeal.

4. The application stands disposed of accordingly.

(MRS.VRUSHALI V. JOSHI, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 25/08/2025 18:48:37