Maharashtra State Industrial ... vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 7802 Bom

20.FAST.27743.2017.                                                                                            1/2


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

                               Civil Application (CAF) No.1507/2020
                                                  IN
                                First Appeal Stamp No.27743/2017
  Maharashtra State Industrial Development Corporation Vs. State of Maharashtra, through its
                                  Collector, Amravati & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri A.C. Jaltare, Advocate for the Applicant/Appellant.
                 Shri M.A. Kadu, AGP for Respondent Nos.1 and 2.
                 Shri R.J. Shinde, Advocate for Respondent No.3A.

                 CORAM : S.M. MODAK, J.

DATE : 11th JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is a consensus amongst both the sides that common order was passed thereby staying the execution of the impugned judgment subject to deposit 75% of the decretal amount. It seems that the order is not annexed in this file. There is no harm in passing the similar order in this matter.

Hence, stay is granted to the execution of the impugned judgment and decree, subject to deposit 75% of the decretal amount within a period of four weeks.

The civil application is disposed of.

Civil Application (CAF) No.1085/2021

Though there is no order of stay in this file, under the assumption that the similar order ought to have been passed in this proceedings. The appellant to arrange for procuring demand draft. Its

20.FAST.27743.2017. 2/2

validity is over.

Hence, the appellant is permitted to deposit 75% of the decretal amount within a period of four weeks.

The civil application is disposed of.

JUDGE

vijay