Citation : 2026 Latest Caselaw 188 Bom
Judgement Date : 8 January, 2026
1 fa 497.25.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
First Appeal No.497/2025
Ex. Engineer Jigaon Project Shegaon V Hari and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. J. B. Kasat, Advocate for appellant.
Mr. Joshi, AGP for resp. nos.8 and 9.
CORAM : PRAFULLA S. KHUBALKAR, J.
DATE : 08-01-2026.
Heard.
2. Having regard to the grounds raised, Admit.
3. Call for the record and proceedings.
4. Learned AGP waives service of notice on behalf respondent
nos.8 and 9.
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 to 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 10:37:11
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