Bombay High Court
The State Of Maharashtra And Anr vs Sheshrao Lingappa Dudhbhate (Died) Thr ... on 7 December, 2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
923 CIVIL APPLICATION NO.14682 OF 2018
IN FAST/34905/2018
WITH CA/14684/2018 IN FAST/34936/2018
WITH CA/14686/2018 IN FAST/34932/2018
THE STATE OF MAHARASHTRA AND ORS
VERSUS
MANIK RAMA GURAV
...
AGP for Applicants : Mr. S.N. Morampalle
...
WITH
924 CIVIL APPLICATION NO.14690 OF 2018
IN FAST/34902/2018
WITH CA/14692/2018 IN FAST/35221/2018
WITH CA/14694/2018 IN FAST/35226/2018
THE STATE OF MAHARASHTRA AND ORS
VERSUS
SANGAPPA MAHADAPPA ZAMBRE (DIED) THR LRS GURAPPA AND ORS
...
AGP for Applicants : Mr. R.B.Bagul
...
WITH
925 CIVIL APPLICATION NO.14698 OF 2018
IN FAST/35019/2018
THE STATE OF MAHARASHTRA AND ANR
VERSUS
RAMCHANDRA SIDRAMAPPA DHOBALE
...
AGP for Applicants : Mr. S.N. Morampalle
...
WITH
927 CIVIL APPLICATION NO.14728 OF 2018
IN FAST/35014/2018
THE STATE OF MAHARASHTRA AND ORS
VERSUS
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2 ca14682.18
MALLAPPA GANPATI BYALE (DEAD) THR LRS KAMLAKAR AND ORS
...
AGP for Applicants : Mr. S.N. Morampalle
...
WITH
928 CIVIL APPLICATION NO. 14730 OF 2018
IN FAST/35023/2018
THE STATE OF MAHARASHTRA
VERSUS
SHIVMURTI MAHADAPPA TIKAMBARE THR LRS BHAGIRATHBAI
...
AGP for Applicants : Mr. R.B.Bagul
...
WITH
929 CIVIL APPLICATION NO. 14734 OF 2018
IN FAST/34908/2018
WITH CA/14736/2018 IN FAST/34955/2018
WITH CA/14738/2018 IN FAST/34960/2018
WITH CA/14740/2018 IN FAST/34947/2018
THE STATE OF MAHARASHTRA AND ANR
VERSUS
RAM DASHRATH PAWAR THR LRS NAGNATH
...
AGP for Applicants : Mr. S.N. Morampalle
...
CORAM : SUNIL K.KOTWAL, J.
DATE : DECEMBER 07, 2018
O R D E R :
Issue notices to respondents.
2. The impugned judgment and award passed by the Tribunal is stayed till final disposal of the appeal, ::: Uploaded on - 11/12/2018 ::: Downloaded on - 29/12/2018 09:29:49 ::: 3 ca14682.18 subject to deposit of entire compensation amount, with accrued interest thereon, in this Court, within the period of twelve weeks, from the date of passing of this order.
3. In case of default on the part of applicants to deposit compensation in this Court, stay granted shall stand vacated without reference to this Court.
4. Stand over to 16.3.2019.
[SUNIL K.KOTWAL, J.] mahajansb/ ::: Uploaded on - 11/12/2018 ::: Downloaded on - 29/12/2018 09:29:49 :::