The State Of Maharashtra And Anr. ... vs Sulochana Ramchandra Jadhav ...
2021 Latest Caselaw 4682 Bom

                                                                             23-IA-711-2021.doc


                 Shailaja
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION
                                                INTERIM APPLICATION NO.711 OF 2021
                                                                IN
                                           FIRST APPEAL [STAMP] NO.96754 OF 2020
                 The State of Maharashtra and another                   ]
                 through the Special Land Acquisition                   ]
                 Officer                                                ]    Applicant
                              Vs.
                 Sulochana Ramchandra Jadhav                            ]
                 (since deceased) through her Legal heirs; ]
                 Rajesh R. Jadhav and others.                           ]    Respondents
                                                     .....
                 Mr. A.R. Patil, A.G.P, for Applicant-State.
                                                    .....
                                                  CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                             DATE    : 15th MARCH, 2021.

                 P.C.

1. By this application, the applicant-State is seeking stay to the operation, execution and implementation of the Judgment and Award dated 14th November, 2018 passed by the learned Civil Judge, Senior Division, District Nashik in L.A.R No.253 of 2020 till the hearing and final disposal of the appeal.

2. Mr. A.R. Patil, learned A.G.P submits that by the impugned judgment and Award, the applicant has been directed to deposit Rs.89,17,388/- with interest.

1 of 2 Shailaja S. Digitally signed by Shailaja S.

Halkude

Halkude Date: 2021.03.17 15:50:13 +0530 23-IA-711-2021.doc

3. Learned A.G.P submits that execution of the aforesaid decree has been commenced by way of Darkhast Proceeding No.345 of 2017, therefore, operation of the decree be stayed.

3. Learned A.G.P, on instructions, makes a statement at bar that entire amount of Award with accrued interest will be deposited in the Executing Court within four weeks from today. Statement is accepted.

4. In view of the statement made by the learned A.G.P, there shall be ad-interim relief in terms of prayer clause (b), failing which, ad-interim relief shall stand vacated without further reference to the Court.

5. The application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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