Maharashtra Industrial ... vs Panchi W/O Babarao Salam (Dead) ...
2021 Latest Caselaw 255 Bom

Citation : 2021 Latest Caselaw 255 Bom
Judgement Date : 6 January, 2021

Bombay High Court

Maharashtra Industrial ... vs Panchi W/O Babarao Salam (Dead) ... on 6 January, 2021

Bench: S. M. Modak

                                    1                                                                                                                    CAF 996.17

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

                  Civil Application (F) No.996/2017 in First Appeal No.482/2017
                                                         (MIDC V Panchi Salam and others)
 ----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----------------
                            Shri R.M. Badar, Adv h/f Shri M.M. Agnihotri, Adv for applicant.
                            Shri S.O. Ahmad, Adv for resp. no.1.
                            Shri Fulzele, Addl.GP for resp. nos. 2 and 3.

                                        CORAM : S.M. MODAK, J.

DATE : 06-01-2021.

Heard both the sides.

2. Even though the appeal was admitted on 07-03-2017, the stay application was not pressed earlier. Now the appellant had shown readiness to deposit the decretal amount within the period of 3 months. Learned Advocate for respondent no. 1 submitted that the award is dated 05-11-2012 and 3 months period is too long period. It is also true that the execution has not been filed.

3. Stay is granted to the execution of the impugned judgment, subject to deposit of the entire decretal amount alongwith accrued interest and statutory benefits in this Court within the period of 2 months.

4. The respondent no. 1 is at liberty to pray for its withdrawal.

5. Application is disposed of.

6. To be tagged along with First Appeal No.543/2014.

(S.M. Modak, J.) Deshmukh