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The State Of Maharashtra Thr The ... vs Jaykumar Fulchand Ajmera ...
2021 Latest Caselaw 11507 Bom

Citation : 2021 Latest Caselaw 11507 Bom
Judgement Date : 21 August, 2021

Bombay High Court
The State Of Maharashtra Thr The ... vs Jaykumar Fulchand Ajmera ... on 21 August, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                            1                                 992-ca.2159.21.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        BENCH AT AURANGABAD.
                       992 CIVIL APPLICATION NO.2159 OF 2021
                                   IN COMAP/3/2021

                  THE STATE OF MAHARASHTRA,
         THROUGH THE COLLECTOR, OSMANABAD AND OTHERS
                            VERSUS
    M/S JAYKUMAR FULCHAND AJMERA, TRANSPORT CONTRACTORS,
            THROUGH ITS PARTNER RAJKUMAR J. AJMERA

                                      ...
AGP for Applicants : Mr. S. G. Karlekar.
Advocate for Respondent : Mr. G. K. Naik-Thigle.
                                    ...


                                     CORAM : S. V. GANGAPURWALA &
                                             R. N. LADDHA, JJ.
                                     DATE       :   21st August, 2021.
P.C.:

.         Heard the learned Additional Government Pleader for the

applicants and Mr. Thigle, learned counsel for non-applicant.

2 According to the learned Additional Government Pleader, the

Collector did not have any jurisdiction to agree upon the rate to be paid

to the applicants.

3 According to Mr. Thigle, learned counsel, the rate was agreed by

the Secretariat and the same is not paid to the applicants. The Trial

Court has rightly considered the said aspect.

                                                  2                              992-ca.2159.21.odt


      4         Considering the decree passed and the contentions of the

parties, we direct the applicants to deposit 50% of the amount under

the judgment and decree within a period of eight weeks from today.

5 In case, the amount as directed is deposited, there shall be stay

to the judgment and decree of the Trial Court, pending final disposal of

the appeal.

      6         Civil applications is disposed of.




      [ R. N. LADDHA, J. ]                      [ S. V. GANGAPURWALA, J. ]
nga





 

 
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