The Managing Director Hallmark ... vs Mr. Rajan Ramchandra Mahadik And ...
2021 Latest Caselaw 3541 Bom

                                                                                 19-CAF-1631-2019.doc


                   Shailaja
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                                CIVIL APPLICATION NO.3696 OF 2019
                                                               IN
                                                  FIRST APPEAL NO.1631 OF 2019
                                                              a/w
                                                  FIRST APPEAL NO.1631 OF 2019
                   The Managing Director Hallmark                   ]
                   Elevators Pvt. Ltd and another.                  ]      Applicants
                                 Vs.
                   Rajan Ramchandra Mahadik                         ]
                   and another.                                     ]      Respondents
                                                 .....
                   Mr. Rahul D. Oak a/w Mr. Siddhesh S. Shetye i/b Mr. P.N. Anaokar,
                   for Applicants.

                   None for Respondents.
                                                              .....
                                                            CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                             DATE       : 24th FEBRUARY, 2021.

                   P.C.

1. Issue notice to the respondents returnable on 24th March, 2021.

2. Learned Counsel for the applicant-appellant makes a statement that entire amount of compensation has already been deposited with Commissioner. Statement is accepted.

Shailaja S. Digitally signed by Shailaja S.

Halkude Halkude Date: 2021.02.25 18:10:17 +0530

1 of 2 19-CAF-1631-2019.doc

3. In view of the statement made by the learned Counsel for the applicant-appellant, till the respondents are served, there shall be stay to the execution, operation and implementation of the Judgment and order dated 18th January, 2019 passed in Application (W.C.) No.129/C-26/2012.

[PRITHVIRAJ K. CHAVAN, J.]

2 of 2