The General Manager, H.D.F.C. ... vs Smt. Bismilla Salim Mulla And Ors
2021 Latest Caselaw 17705 Bom

Citation : 2021 Latest Caselaw 17705 Bom
Judgement Date : 20 December, 2021

Bombay High Court

The General Manager, H.D.F.C. ... vs Smt. Bismilla Salim Mulla And Ors on 20 December, 2021

Bench: N. J. Jamadar

                                                       13-1IA4183-2021INFAST18315-2021.DOC

                                                                                        Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION


                                  INTERIM APPLICATION NO. 4183 OF 2021
                                                    IN
                                    FIRST APPEAL (ST) NO. 18315 OF 2021

                      Bismilla Salim Mulla & ors.                                ...Applicants
                      In the matter between
SANTOSH               The General Manager                                         ...Appellant
SUBHASH
KULKARNI                                   Versus
Digitally signed by
                      Bismilla Salim Mulla & ors.                           ...Respondents
SANTOSH SUBHASH
KULKARNI

                      Mr. Abhijit Kulkarni, for the Appellant/Respondent in IA.
Date: 2021.12.20
17:39:31 +0530

                      Mr. Sandeep Koregave, for the Respondent/Applicant in IA.

                                                     CORAM:     N. J. JAMADAR, J.

                                                     DATED :    20th DECEMBER, 2021
                      PC:-

1. Heard the learned Counsel for the applicants.

2. The learned Counsel for the applicant - appellant submits that appellant has already deposited the amount of compensation.

3. By a separate order in IA/4182/2021, this Court has permitted the claimant to withdraw a portion of amount of compensation. Hence, there shall be stay to the execution, operation and implementation of the impugned judgment and award passed in Application (E.C.) No.39/C-11/2017, dated 26 th March, 2021, by the learned Commissioner, Kolhapur, till the final decision of this appeal.

4. The application stands disposed of.

[N. J. JAMADAR, J.]