Bombay High Court
The Ex. Engineer Krishna Valley Dev. Co. ... vs Manmath Sadashiv Ghadage Thr Poa Holer ... on 22 January, 2021
Author: V.L.Achliya
Bench: V.L.Achliya
1 [904-907 C.A. 806...2021 in F.A.St. 26054.2020]
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
904 CIVIL APPLICATION NO.806 OF 2021
IN
FAST/26054/2020
THE EXECUTIVE ENGINEER, MINOR IRRIGATION
DIVISION, OSMANABAD AND OTHERS
VERSUS
SHANTABAI TULSIRAM TAMBE (DIED) THR LRS.
RAMCHANDRA TULSIRAM TAMBE AND ANOTHER
WITH
905 CIVIL APPLICATION NO.809 OF 2021
IN
FAST/23510/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
MANMATH SADASHIV GHADAGE THR POA
HOLER SHAMGIR SHANKARGIR BAWA
WITH
CIVIL APPLICATION NO. 811 OF 2021
IN
FAST/23130/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
HANUMANT SAMBHAJI BIRAJDAR (DIED) THR.
L.RS. BABRUWAN AND ORS.
WITH
906 CIVIL APPLICATION NO. 813 OF 2021
IN
FAST/26082/2020
THE EX. ENGINEER, K.K.D.C. OMERGA DIV. AND
ORS
VERSUS
KAMLAKAR PANDURANG GILAKE
WITH
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2 [904-907 C.A. 806...2021 in F.A.St. 26054.2020]
CIVIL APPLICATION NO. 815 OF 2021
IN
FAST/26209/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
BABURUWAN VISHWANATH SURYWANSHI
WITH
CIVIL APPLICATION NO. 817 OF 2021
IN
FAST/26200/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
CHANBASSAPA REVAPPA HARLYYA
WITH
CIVIL APPLICATION NO. 819 OF 2021
IN
FAST/26195/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
LAXMAN PIRAJI SURYAWANSHI (DIED) THR.
L.RS. JIJABAI AND ORS.
WITH
907 CIVIL APPLICATION NO. 822 OF 2021
IN
FAST/23338/2020
THE EX. ENGINEER, OSMANABAD MEDIUM
PROJECT DIV. OSAMANABAD AND ORS
VERSUS
SARJERAO GANPATI SAPKAL
WITH
CIVIL APPLICATION NO. 824 OF 2021
IN
FAST/22572/2020
THE EX. ENGINEER, OSMANABAD MEDIUM
PROJECT DIV. OSAMANABAD AND ORS
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3 [904-907 C.A. 806...2021 in F.A.St. 26054.2020]
VERSUS
PANDIT PRALHAD WARALE
WITH
CIVIL APPLICATION NO. 827 OF 2021
IN
FAST/23350/2020
THE EX. ENGINEER, OSMANABAD MEDIUM
PROJECT DIV. OSAMANABAD AND ORS
VERSUS
BALASAHEB NARASU SAPKAL AND ANR.
WITH
CIVIL APPLICATION NO. 828 OF 2021
IN
FAST/23342/2020
THE EX. ENGINEER, OSMANABAD MEDIUM
PROJECT DIV. OSAMANABAD AND ORS
VERSUS
NARSU KRISHNA SAPKAL
......
Mr. R.A.Tambe, Advocate for applicants.
......
CORAM : V.L.ACHLIYA, J.
DATE : 22/01/2021
......
ORAL ORDER :
1. The motion is made for speaking to minutes to correct the order.
2. It is submitted that while passing the order dated 15/01/2021, the Court has granted twelve weeks time to deposit the amount. However, in the order uploaded the period of twelve weeks to deposit the amount remain to be recorded and urged to correct the order accordingly.
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3. In view of the submission made, in the operative order of the order dated 15/01/2021 passed in above matters in clause [ii] after the word "Reference Court"
add the words "within twelve weeks from the date of passing of this order".
4. The order be corrected accordingly and corrected order be uploaded.
5. The motion made for speaking to minutes disposed of in above terms.
[V.L.ACHLIYA] JUDGE KNP ::: Uploaded on - 22/01/2021 ::: Downloaded on - 08/02/2021 15:55:44 :::