SAYED MATINALI ILAHI BAKSHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides as well as learned counsel Mr. R. P. Adgaonkar for the intervenor in Civil Application No.14069 of 2010.

(2.) First Appeal No.874 of 2009 raises a challenge to judgment and award passed by the Reference Court on 24/10/2008 in LAR No.411 of 1999. Appellants are claiming enhancement of the compensation. In the said appeal, application for intervention is filed.

(3.) Respondent/State has filed Civil application No.4093 of 2010 for condonation of delay in preferring appeal challenging selfsame judgment and award. Civil Application No.4094 of 2010 is for granting stay to the operation of the impugned award.