M/S Alok Industries Limited vs Shri Snajay Pal
2021 Latest Caselaw 1306 Bom

Citation : 2021 Latest Caselaw 1306 Bom
Judgement Date : 19 January, 2021

Bombay High Court

M/S Alok Industries Limited vs Shri Snajay Pal on 19 January, 2021

Bench: P. K. Chavan

                                                                          20-104-2021-IA=.doc


                         Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 104 OF 2021
                                                            IN
                                           FIRST APPEAL (ST.) NO. 95906 OF 2020

                         Alok Industries Ltd.                             .. Applicant

                                  Vs.

                         Sanjay Pal                                       .. Respondent

                                                         .....
                         Mr. Kiran S. Bapat a/w Mr. Jayesh K. Desai i/b Desai & Desai
                         Associates for the applicant
                         None for the respondent

                                                         CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 19th JANUARY, 2021

P.C.

1. Heard the learned Counsel for the applicant.

2. For the reasons stated in the application seeking stay to the operation and implementation of the impugned Judgment and Award dated 22nd September, 2020 passed by the learned Commissioner in E.C. No. 85 of 2019, there shall be ad-interim relief in terms of prayer clause (a).

(PRITHVIRAJ K. CHAVAN, J.)

Digitally signed by UDAY UDAY SHIVAJI JAGTAP SHIVAJI Date:

JAGTAP    2021.01.20
          17:38:11
          +0530
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