Vidarbha Irrigation Development ... vs Lata Jagannath Chamate And Others
2021 Latest Caselaw 9182 Bom

24ACAF 2353.2019                                                                            1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 2353 OF 2019
                    IN FIRST APPEAL NO. 1114 OF 2019
 (Vidarbha Irrigation Development Corporation & Anr. Vs. Lata Jagannath Chamate & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.

                                Ms. A.A. Joshi, Advocate for the applicants/
                                appellants.
                                Ms. H.N. Jaipurkar, A.G.P. for respondent Nos.2 and
                                3.
                                                        .....

                                            CORAM : PUSHPA V. GANEDIWALA, J.

JULY 14, 2021.

Heard.

2] This is an application for grant of stay.

3] Ms. Joshi, learned counsel for the applicants/ appellants, submits that the entire decreetal amount, i.e., Rs.1,31,526/- (rupees one lakh thirty one thousand five hundred twenty six), has been deposited with the Registry of this Court.

4] Given the aforesaid submission, the application is allowed. There shall be a stay to the execution of the judgment and decree dated 27/04/2017 passed by the 3rd Joint Civil Judge, Senior Division, Yavatmal in L.A.C. No. 154/2014, pending decision of the appeal.

5] Civil Application stands disposed of.

JUDGE

Sumit