The State Of Maharashtra Summons ... vs Shri. Baburao Gopal Yadav (Dead) ...
2019 Latest Caselaw 8 Bom

                                              1             30A CAF 1110-18 in FAst 14238-14.doc

Sequeira

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                  CIVIL APPLICATION NO. 1110 OF 2018
                                          (For Stay)
                                 IN
               FIRST APPEAL (Stamp) NO. 14238 OF 2014


The State of Maharashtra and another                                      .. Applicants
     Vs
Mr.Baburao Gopal Yadav
Deceased legal heirs
1A. Ms.Suman Baburao Yadav and others                                    .. Respondents


Mr.Yogesh Dabke, Addl.Government Pleader, for Applicants.


                                          Coram : N.M.Jamdar, J.

Date : 11 February 2019.

P.C.:

Issue notice to the Respondents, returnable twelve weeks.

2. Subject to deposit of the entire amount as granted by the impugned order in the Reference Court, within period of eight weeks, there shall be ad-interim relief of the stay of the execution and implementation of the impugned Judgment and Order.

N.M.Jamdar, J.