Bombay High Court
The State Of Maharashtra And Anr vs Bhagwan Rama Mali And Ors on 5 March, 2019
Author: P.R. Bora
Bench: P.R. Bora
1 9541.2017CA.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD.
CIVIL APPLICATION NO.9541 OF 2017
IN FAST /11984/2017
The Ex. Engineer, Irrigation Div. Osmanabad
(MP) Now As Ex. Er. Osmanabad Under MIDC
A'Bad and Ors. .. Applicants
Versus
Jeevan Rangnath Bhong .. Respondent
.....
Advocate for Applicants : Shri B.A. Shinde
.....
WITH
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CORAM : P.R. BORA, J.
Dated: March 05, 2019 PER COURT :-
1. Subject to the decision in applications for condonation of delay, the appellants - Acquiring Body are directed to deposit the entire amount of compensation with interest accrued thereon as per the Awards impugned in the present appeals within the period of eight weeks from the date of this order. Subject to deposit of such amount, the execution of the Awards impugned in the present appeals shall stand stayed.
( P.R. BORA, J. ) ...
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