Bombay High Court
The Executive Engineer, Kolhapur vs Parshuram Dattu Paradhi And Ors on 18 August, 2021
Author: Abhay Ahuja
Bench: Abhay Ahuja
37A. IAST 7113-21 in FAST 7111-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO. 7113 OF 2021
IN
FIRST APPEAL (ST) NO. 7111 OF 2021
The Executive Engineer,
Minor Irrigation Department, Kolhapur ... Applicant/Appellant
Vs.
Parshuram Dattu Paradhi and Ors. ... Respondents
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Ms. Chaitrali Deshmukh, Advocate for Applicant/Appellant. Mr. Yogesh Dabke, AGP for State-Respondents No. 4 and 5.
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CORAM: ABHAY AHUJA J.
DATE : 18TH AUGUST, 2021 P.C.:
1. Heard learned counsel for the Applicant and learned AGP for Respondents No. 4 and 5.
2. By this application, Applicant is seeking stay of the judgment and award dated 10th December 2018 passed by the Learned Civil Judge, Senior Division, Gadhainglaj in LR No.86 of 2009.
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3. Issue notice to Respondents, returnable on 16 th September 2021.
Learned AGP waives service of notice for Respondents No. 4 and 5.
4. Applicant is permitted to serve by any legitimate mode of private service and file affidavit of service with tangible proof thereof by the next date.
5. List the matter on 16 th September 2021.
(ABHAY AHUJA, J.)
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