Vijay Bansilal Warma vs Ganesh Agency Thro. Its ...
2021 Latest Caselaw 3539 Bom

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                       928 CIVIL APPLICATION NO.9021 OF 2019
                                         IN
                           SECOND APPEAL NO.439 OF 2019


                                     VIJAY BANSILAL WARMA
                                            VERSUS
                                        GANESH AGENCY
            THROUGH ITS PROPRIETOR-RUPESH RAJGOPAL ZANWAR
                                              ...
    Mr. V.D. Hon, Senior Advocate i/b Mr. A.V. Hon, Advocate for the applicant
                   Mr. S.S. Jadhav, Advocate for the sole respondent
                                              ...

                                         CORAM :     SMT. VIBHA KANKANWADI, J.

                                         DATE :      24th FEBRUARY, 2021.


PER COURT :



1                In view of the fact that the appeal is admitted, as regards the

stay to the execution of the Judgment and Decree passed by the First

Appellate Court is concerned; since it is money decree, the stay is granted,

subject to deposit of amount of Rs.3,00,000/- in this Court on or before

05.04.2021. If the amount is not deposited on or before the said date, then it

be treated that there is no stay. On this condition the Judgment and Decree

passed in Regular Civil Appeal No.299/2017 passed by learned Adhoc District

Judge-5, Ahmednagar on 08.10.2018 is stayed till the hearing and disposal of

2 CA_9021_2019

Second Appeal No.439 of 2019.

2 Civil Application stands disposed of accordingly.

( Smt. Vibha Kankanwadi, J. )

agd