Bombay High Court
Tapi Irrigation Development ... vs Nababai Magan Paradhi Died Through Her ... on 23 March, 2026
2026:BHC-AUG:12838
116 CA 8615 OF 2025+.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
116 CIVIL APPLICATION NO. 8615 OF 2025
IN FAST/18451/2025
WITH
CIVIL APPLICATION NO. 8616 OF 2025
IN FAST/18451/2025
WITH
CIVIL APPLICATION NO. 8617 OF 2025
IN FAST/18454/2025
WITH
CIVIL APPLICATION NO. 8618 OF 2025
IN FAST/18454/2025
TAPI IRRIGATION DEVELOPMENT CORPRATION JALGAON THROUGH THE
EXECUTIVE ENGINEER MIW DIVISION JALGAON
VERSUS
SHRI SHAMRAO MADHAV PATIL DIED THROUGH HER LEGAL HEIRS
BHIMABAI AND ORS
...
Advocate for Applicant : Mr. Ajay Dongar Pawar
Advocate for Respondent No. 1 : Mr. C.V. Borse h/f Mr. V.B. Patil
A.G.P. for Respondent nos. 2 & 3 : Mr. S. N. Morampalle
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 23.03.2026
PER COURT :
CIVIL APPLICATION FOR DELAY CONDONATION
1. The applicant seeks condonation of delay 939 days in preferring the appeals.
2. The averments of the applications have not been controverted, though respondents are contesting the applications. The condonation of delay has repercussion on public exchequer.
3. The delay stands condoned. The Civil Applications are disposed of.
1/2116 CA 8615 OF 2025+.odt FIRST APPEAL (STAMP) :
4. Admit. Learned counsel Mr. Borse h/f Mr. Patil waives service for respondent/Claimants. Learned A.G.P. waives service for respondents/State CIVIL APPLICATION FOR STAY
5. As the entire amount has been deposited by the Acquiring Body, interim relief granted earlier shall stand confirmed.
6. Civil Application is disposed of.
( SHAILESH P. BRAHME, J.) mkd/-
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