V.I.D.C. Thr. Its Executive ... vs Sau. Shweta Prasanna Muley And ...
2021 Latest Caselaw 11726 Bom

15caf1553.21.odt                                                                                 1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                         CIVIL APPLICATION NO. 1553 OF 2021
                                         IN
                            FIRST APPEAL NO. 392 OF 2021
         (V.I.D.C., Amravati and anr. Vs. Sau. Shweta Prasanna Mule and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri M.A. Kadu, Advocate with Ms. Mallika Babhulkar,
                          Advocate for the appellant.
                          Ms. Falguni Badani, Advocate h/f Shri S.V. Sirpurkar,
                          Advocate for respondent No.1.
                          Ms. H.N. Jaipurkar, A.G.P. for respondent Nos.2 and 3.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 24, 2021

                                           Heard.

As the amount has already been deposited by the appellant with the Registry of this Court, the present application for permission to deposit the decretal amount stands disposed of being infructuous.

As the whole decretal amount has already been deposited by the appellant, there shall be stay to the operation and execution of the impugned judgment and award in Case No. 82/AMR/AMR/2018, pending decision of this appeal.

The application is disposed of.

JUDGE *DB