Bombay High Court
The Executive Engineer, Kolhapur vs Parshuram Dattu Paradhi And Ors on 26 February, 2022
Author: V. G. Bisht
Bench: V. G. Bisht
17-FA)ST)-7111-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (ST) NO.7111 OF 2021
WITH
INTERIM APPLICATION NO.2324 OF 2021
IN
FIRST APPEAL (ST) NO.7111 OF 2021
THE EXECUTIVE ENGINEER, KOLHAPUR )...APPELLANT
V/s.
PARSHURAM DATTU PARADHI AND ORS. )...RESPONDENTS
Ms. Chaitrali Deshmukh Advocate for the Appellant.
Mr. A.R.Patil, AGP for Respondent No.9-State.
CORAM : V. G. BISHT, J.
DATE : 26th FEBRUARY 2022
P.C. :
1 Heard learned counsel for the applicant/appellant by way
of present appeal.
2 The applicant/appellant is challenging the judgment and
Award dated 10th December 2018 passed by the learned Civil AVK 1/2 ARTI VILAS KHATATE Digitally signed by ARTI VILAS KHATATE Date: 2022.02.26 15:25:11 +0530 17-FA)ST)-7111-2021.doc Judge, Senior Division, Gadhinglaj in Land Reference No. 86 of 2009 and seeking stay till hearing and final disposal of the present appeal.
3 Stay in terms of prayer clause (c) subject to applicant/appellant depositing the entire amount of Award within 12 weeks from today failing which the said Award will be executable.
4 In view of above, Interim Application stands disposed off.
(V. G. BISHT, J.) AVK 2/2