Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Executive Engineer, Buldhana ... vs Sheshrao Shankar Jadhav And Others
2026 Latest Caselaw 185 Bom

Citation : 2026 Latest Caselaw 185 Bom
Judgement Date : 8 January, 2026

[Cites 1, Cited by 0]

Bombay High Court

Executive Engineer, Buldhana ... vs Sheshrao Shankar Jadhav And Others on 8 January, 2026

                                                                                                1                                                                                        caf 26.26.odt

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

                                                     CAF No.26/2026 in First Appeal st No.13355/2025
                                              Ex. Engineer, Buldhana Irrigation Division V Sheshrao and others
                  - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ------ - - - - - - - - - - - - - - - - - - - - - - - - -------------------------
                 Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----------------------------
                                              Mr. K.R. Lule, Advocate for appellant.
                                              Mr. Joshi, AGP for resp. nos.2 and 3.

                                                        CORAM : PRAFULLA S. KHUBALKAR, J.

DATE : 08-01-2026.

Heard.

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

3. Learned AGP waives service of notice on behalf respondent

nos.2 and 3.

Heard.

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

3. By this application under Order 41 Rule 5 of the Code of

Civil Procedure, the appellant seeks stay to the impugned judgment and

award.

4. Having regard the contents of the application and the

submissions advanced, subject to the appellant depositing entire decretal

amount with interest in this Court within a period of 12 weeks from today,

there shall be ad-interim stay to the impugned judgment and award till

next date.

(Prafulla S. Khubalkar, J.) Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 09/01/2026 10:35:31

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter