LAXMAN NAGESHWARRAO PARLIKAR Vs. MAHARASHTRA STATE POWER GENERATION CO LTD , THERMAL POWER STATION, PARALI VAIJNATH, DIST BEED, THROUGH CHIEF ENGINEER

JUDGEMENT

(1.) On 18/01/2018, this Court had passed an order as follows :

(2.) This Court had admitted this appeal by observing that ground Nos. 1 to 5 and 13 would be substantial questions of Law, vide order dated 30/06/1993.

(3.) By an order dated 30/06/1993, on CA No.2258/1993, the appellant was directed to deposit the recoverable amount of Rs. 11, 700/ with 12% interest from the date of the suit. On the condition of deposit, the impugned judgment, by which the amount was enhanced, was stayed.