EXECUTIVE ENGINEER Vs. ASHOK DATTATRAY GANJEWAR & ANR

JUDGEMENT

(1.) 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, 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.