EXECUTIVE ENGINEER Vs. AMRATBEN

JUDGEMENT

(1.) HEARD learned advocate for the parties. Rule. Both the advocates have jointly requested for disposing of this civil application by observing that, in view of the order passed by this Court (Coram: H.K. Rathod, J), on 16/9/2010 in Special Civil Application No. 12740 of 2009, the direction contained therein would serve the interest of the parties and hence staying of the award would not prejudice the opponents/respondents herein. In view of this, the order dated 16/9/2010 is taken on record. This civil application is disposed of. Rule made absolute. Award impugned is stayed, subject to the conditions mentioned in the order dated 16/9/2010 passed in Special Civil Application No. 12740 of 2009. No costs.