Bombay High Court
M.K.V.D.C., Ltd Thr Ex. Engineer, Sina ... vs Sambha Laxman Kasab (Died) Thr Lrs ... on 14 July, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 906(b)-CA-6063-2021+group.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 6063 OF 2021
IN
FIRST APPEAL STAMP NO. 11592 OF 2021
Maharashtra Krishna Valley Development
Corporation Limited ... Applicant
Versus
1. Umaji Kondiba Gange (Died)
Through LR's
1-A) Ashru Umaji Gange and others ... Respondents
AND
CIVIL APPLICATION NO. 6066 OF 2021 IN FIRST APPEAL (ST) NO. 11956 OF 2021
CIVIL APPLICATION NO. 6068 OF 2021 IN FIRST APPEAL (ST) NO. 11581 OF 2021
CIVIL APPLICATION NO. 6070 OF 2021 IN FIRST APPEAL (ST) NO. 12011 OF 2021
CIVIL APPLICATION NO. 6072 OF 2021 IN FIRST APPEAL (ST) NO. 12023 OF 2021
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CIVIL APPLICATION NO. 6078 OF 2021 IN FIRST APPEAL (ST) NO. 12015 OF 2021
CIVIL APPLICATION NO. 6080 OF 2021 IN FIRST APPEAL (ST) NO.12296 OF 2021
CIVIL APPLICATION NO. 6082 OF 2021 IN FIRST APPEAL (ST) NO.12299 OF 2021
CIVIL APPLICATION NO. 6086 OF 2021 IN FIRST APPEAL (ST) NO.12285 OF 2021
CIVIL APPLICATION NO. 6088 OF 2021 IN FIRST APPEAL (ST) NO.12281 OF 2021
CIVIL APPLICATION NO. 6090 OF 2021 IN FIRST APPEAL (ST) NO.12292 OF 2021
CIVIL APPLICATION NO. 6096 OF 2021 IN FIRST APPEAL (ST) NO.11473 OF 2021
CIVIL APPLICATION NO. 6098 OF 2021 IN FIRST APPEAL (ST) NO.11630 OF 2021
CIVIL APPLICATION NO. 6100 OF 2021 IN FIRST APPEAL (ST) NO.11624 OF 2021
CIVIL APPLICATION NO. 6102 OF 2021 IN FIRST APPEAL (ST) NO.12276 OF 2021
CIVIL APPLICATION NO. 6104 OF 2021 IN FIRST APPEAL (ST) NO.11476 OF 2021
CIVIL APPLICATION NO. 6106 OF 2021 IN FIRST APPEAL (ST) NO.11616 OF 2021
CIVIL APPLICATION NO. 6108 OF 2021 IN FIRST APPEAL (ST) NO.11613 OF 2021
....
Mr. Avishkar S. Shelke, Advocate for the applicants
Mr. S. S. Dande, Mr. A. M. Phule, Mr. B. V. Virdhe, Mr. P. M. Kulkarni,
AGPs for the State in respective matters.
....
CORAM : R. G. AVACHAT, J.
DATED : 14th JULY, 2021 1 of 2 ::: Uploaded on - 15/07/2021 ::: Downloaded on - 16/07/2021 03:54:46 ::: 2 906(b)-CA-6063-2021+group.doc PER COURT :-
. Heard.
2. Issue notice to the respondents, returnable on 11 th August, 2021.
3. Respective AGPs waive service of notice for the State in respective matters.
4. For the present, on applicants/appellants depositing 50% of the amount under the award in this Court within a period of twelve (12) weeks from today, there shall be ad-interim stay to the impugned judgment and award, till the next date.
[ R. G. AVACHAT, J. ] SMS 2 of 2 ::: Uploaded on - 15/07/2021 ::: Downloaded on - 16/07/2021 03:54:46 :::