The State Of Maharashtra Thr. The ... vs Shri. Manohar Yashwant Warde And ...
2021 Latest Caselaw 17893 Bom

R.V.Patil                                                           14.CAF.1403.2017.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO. 1403 OF 2017
                                       IN
                     FIRST APPEAL (STAMP) NO. 32081 OF 2016


The State of Maharashtra (Through
the Special Land Acquisition Ofcere ,ational
Highway Projecte ,ashik) & Anr.                                  ...Applicants

            Versus

Shri. Manohar Yashwant Warde & Ors.                              ...Respondents
                                           ......
Ms. Tanaya Goswamie AGP for the Applicant-State.
Ms. Dharini Jain i/b Mr. Anil Ahuja for the Respondents

                                           .....

                                        CORAM : MADHAV J. JAMDAR, J.

                                        DATE     : 22nd DECEMBER, 2021

P.C. :

.           Heard Ms. Tanaya Goswamie AGP for the Applicant-State and Ms.

Dharini Jaine learned Counsel for the Respondents.

2. Ms. Dharini Jaine learned Counsel seeks some time to fle reply to the

stay application. Time of four weeks is granted to fle the reply.

3. In the meanwhilee ad-interim relief in terms of prayer Clause (b) on the

condition that the Respondents deposit entire amount as awarded by the

impugned judgment and award dated 18 th Decembere 2014 passed by the

R.V.Patil 14.CAF.1403.2017.odt

learned Joint Civil Judgee Senior Divisione ,ashik in L.A.R. ,o.65 of 2006e

within a period of six weeks from today in the trial Court.

4. Stand over to 25th Januarye 2022.

(MADHAV J. JAMDAR, J.)