Bombay High Court
The Ex. Engineer, Minor Irrigation ... vs Vinod Dattatray Ganjewar And Anr on 9 July, 2020
Author: B. U. Debadwar
Bench: B. U. Debadwar
1 929CA546.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
929 CIVIL APPLICATION NO. 546 OF 2020
IN
FIRST APPEAL ST. NO. 15160 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Ashok Dattatray Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
Mr M. S. Patil, Advocate for respondent no. 1 (Caveator)
...
WITH
CIVIL APPLICATION NO. 548 OF 2020
IN
FIRST APPEAL ST. NO. 16648 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Govind Tukaram Dudde & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 550 OF 2020
IN
FIRST APPEAL ST. NO. 16645 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
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2 929CA546.2020.doc
Versus
Laxmibai Gundappa Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 552 OF 2020
IN
FIRST APPEAL ST. NO. 16642 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Vinod Dattatray Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 554 OF 2020
IN
FIRST APPEAL ST. NO. 16651 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Sojarbai Tukaram Dudde & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
931 CIVIL APPLICATION NO. 517 OF 2020
IN
FIRST APPEAL ST. NO. 15145 OF 2019
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3 929CA546.2020.doc
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Santosh Ram Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 519 OF 2020
IN
FIRST APPEAL ST. NO. 16636 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Amruta Deelip Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 521 OF 2020
IN
FIRST APPEAL ST. NO. 16639 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Ruta Deelip Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
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4 929CA546.2020.doc
CIVIL APPLICATION NO. 523 OF 2020
IN
FIRST APPEAL ST. NO. 16627 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Deelip Bhagwat Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
WITH
CIVIL APPLICATION NO. 525 OF 2020
IN
FIRST APPEAL ST. NO. 16633 OF 2019
The Executive Engineer, Latur,
Minor Irrigation Division, Latur .... Applicant
Versus
Namita Deelip Ganjewar & Anr. ....Respondents
...
Mrs. Chaitali Kutti-Choudhary, Advocate for applicant
...
CORAM : B. U. DEBADWAR, J.
DATE : 9th July, 2020
ORDER :
. Heard Mrs. Chaitali Kutti-Choudhary, learned counsel for the applicants.
2. Mrs Kutti-Choudhary, learned counsel for the applicants submits that, vide order dated 17 th January, 2020, ::: Uploaded on - 09/07/2020 ::: Downloaded on - 10/07/2020 09:11:08 ::: 5 929CA546.2020.doc implementation of impugned Judgment and Award was stayed subject to condition of applicants depositing the entire decretal amount with interest accrued thereon within a period of eight weeks from the date of such order. In spite of taking every efforts, applicant/acquiring body could not get sanctioned the amount covered by impugned award and deposit the same in this Court within a stipulated time as directed in aforesaid order dated 17th January, 2020. Now the cheque of the amount covered by impugned award is ready. The delay in arranging the amount is neither deliberate nor due to negligence but due to unavoidable circumstances.
3. In view of the submissions made at bar, time granted for depositing the amount covered by impugned award with interest as directed vide order dated 17 th January, 2020 is extended and applicants are permitted to deposit the cheque of the said amount with the office within a period of one week from today, without prejudice to the rights of the other side. Office to accept the cheque.
[ B.U. DEBADWAR ] JUDGE SG Punde ::: Uploaded on - 09/07/2020 ::: Downloaded on - 10/07/2020 09:11:08 :::