Bombay High Court
Tapi Irrigation Development ... vs Nababai Magan Paradhi Died Through Her ... on 13 August, 2025
1 943-CA.8615-25 & ors.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
943 CIVIL APPLICATION NO. 8615 OF 2025
IN FAST/18451/2025
TAPI IRRIGATION DEVELOPMENT CORPORATION JALGAON
THROUGH THE EXECUTIVE ENGINEER MIW DIV. JALGAON
VERSUS
SHRI SHAMRAO MADHAV PATIL DIED THROUGH HER LEGAL
HEIRS BHIMABAI AND ORS
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
...
Advocate for Applicant : Mr. Bhaktraj Patil h/f Mr. Ajay Dongar
Pawar.
AGP for Respondent/s-State : Mr. D. B. Bhange.
...
CORAM : SHAILESH P. BRAHME, J.
DATE : 13.08.2025 PER COURT :-
In Civil Applications (Delay)
1. Issue notice to the respondents, returnable on 19.11.2025.
2. Learned AGP waives service of notice for the respondents-State.
In Civil Applications (Stay)
3. Issue notice to the respondents, returnable on 19.11.2025.
2 943-CA.8615-25 & ors.odt
4. Learned AGP waives service of notice for the respondents-State.
5. There shall be ad-interim stay to the impugned judgment and award under challenge on condition that applicant shall deposit entire amount under award with accrued interest within a period of twelve (12) weeks from today.
6. Call for Record and Proceedings from the concerned Court.
(SHAILESH P. BRAHME, J.) ...
vmk/-