The State Of Maharashtra (Thr. The ... vs Savliram Govind Jayram Savliram ...
2021 Latest Caselaw 17022 Bom

                                                                                    9-fast-4186-2021.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                               FIRST APPEAL (ST.) NO.4186 OF 2021
                                                             WITH
                                             INTERIM APPLICATION NO.3756 OF 2021
                                                             WITH
                                             INTERIM APPLICATION NO.3755 OF 2021

                      The State of Maharashtra and Ors.              ...Applicant/Appellants
                                 vs.
VISHAL                Savliram Govind Jayram Savliram
SUBHASH               (since deceased through legal HRs)                      ...Respondents
PAREKAR
Digitally signed by
                      Mr. A.R. Patil, AGP, for the Applicants/Appellants
VISHAL
SUBHASH
PAREKAR
Date: 2021.12.07
                                                     CORAM :   N. J. JAMADAR, J.

18:30:59 +0530 DATE : DECEMBER 07, 2021

P.C.:

. Heard Mr. Patil, the learned AGP.

2. Issue notice to the respondents returnable 11 th January,

2022.

3. In addition to notice through Court, the applicants are at

liberty to serve the respondents by private service and fle affdavit

of service.

4. The learned AGP, on instruction, submits that the appellants

are ready to deposit the entire amount of compensation awarded by

the Reference Court along with interest accrued thereon within a

period of twelve weeks.

5. Perused the impugned judgment and award.

Vishal Parekar, P.A. ...1 9-fast-4186-2021.doc

6. Having regard to the grounds taken in the appeal memo,

arguable questions arise for consideration in the appeal.

7. Hence, there shall be ad-interim stay to the execution,

operation and implementation of the impugned judgment and award

dated 11th January, 2018 passed by the Reference Court in L.A.R.

No. 66 of 2014 subject to deposit of the entire amount of

compensation along with interest accrued thereon, within a period

of six weeks from today.

                                        (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                        ...2