Union Of India Through General ... vs Shri Devidas Narayan Sathone And ...
2021 Latest Caselaw 16632 Bom

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                                                                                1

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

                            FIRST APPEAL NO.260/2021
        Union of India, thr.General Manager, Central Railway, CST Mumbai
                                       ..vs..
                       Shri Devidas Narayan Sathone and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri N.P.Lambat, Counsel for the appellant.
                                 None for respondent No.1.
                                 Shri M.A.Kadu, AGP for respondent Nos.2 & 3.

                                                           CORAM                    : V.M.DESHPANDE, J.

DATED : DECEMBER 01, 2021

1. Heard learned counsel Shri N.P.Lambat for the appellant. Learned counsel Shri J.R.Kidilay for respondent No.1 is absent.

2. Admit.

3. Record and proceedings be called for.

4. Learned Assistant Government Pleader Shri M.A.Kadu, waives service for respondent Nos.2 and 3.

CAF No.1340/2020

1. Heard.

2. This is an application for grant of stay.

3. Learned counsel Shri N.P.Lambat for the appellant, submits that in view of earlier order passed by this Court, the appellant has already deposited entire decreetal

.....2/-

fa260.21 42

amount.

4. In this view of the matter, the application is allowed and disposed of.

5. There shall be ad interim stay to effect and operation of judgment and decree dated 9.1.2019 passed in LAC No.49/2014 by learned Joint Civil Judge Senior Division, Wardha.

6. There shall be liberty to respondent No.1 to file appropriate application for withdrawal of the amount.

JUDGE !! BRW !!

...../-