Krushna S/O Jesalal Nagpal vs Kishan Lilaram Nagdeve And ...
2021 Latest Caselaw 3021 Bom

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

                     WRIT PETITION NO.666 OF 2021
        Krushna s/o Jeslal Nagpal Vs. Kshan Lilaram Nagdeve and Anr.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                  Shri R.S. Abkani, Advocate for petitioner.


                                 CORAM : V.M. DESHPANDE, J.

DATE : 15th FEBRUARY, 2021.

Heard Shri R.S. Abkani, learned counsel for the petitioner.

(2) Learned counsel for the petitioner submits that he has instructions from the petitioner, who is personally present in the Court, that the petitioner will deposit an amount of Rs.5,00,000/- in this Court within a period of 10 days from today.

(3) Issue notice to the respondents, returnable on 08.03.2021.

(4) In view of statement made by learned counsel for the petitioner that petitioner is ready to deposit an amount of Rs.5,00,000/- in this Court within a period of 10 days, there shall be stay to the judgment and decree passed by the learned Civil Judge Senior Division, Gadchiroli in Special Civil Suit No.4 of 2014 till next date.

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         (5)            It is made clear that if the petitioner failed to

deposit Rs.5,00,000/- in this Court within a period of 10 days from today, the stay shall cease to operate automatically.

JUDGE Wagh