Maharashtra Industrial ... vs Saifuddin Ismalibhai And 2 Others
2021 Latest Caselaw 4781 Bom

                                                 1                           CAF 713.21.odt



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

      Civil Application (F) No.713/2021 in First Appeal No.289/2018
                       (MIDC V Saifuddin and others)

Office Notes, Office Memoranda of                            Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
                           Shri M.M. Agnihotri, Advocate for applicant.
                           Ms T.H. Khan, AGP for resp. no.3.

                                          CORAM : S.M. MODAK, J.

DATED : 16 MARCH 2021

Heard learned Advocate Shri Agnihotri for the appellant.

2. Due to lock-down in Amravati and Nagpur Districts, the concerned officer of the appellant could not attend the Court for performing the affidavit as directed by this Court in the order dated 26-02-2021.

3. By keeping the issue as expressed in the said order open, the appellant is permitted to deposit the entire decretal amount within a period of one week from today.

Deshmukh





                                                   2                           CAF 713.21.odt

4. The respondent nos. 1 and 2 are permitted to file an application for withdrawal and it may be considered on merits.

5. Application is disposed of.

Civil Application No.2992/2015

As the appellant is depositing entire decretal amount, stay is granted to the execution of the judgment and decree till final disposal of the appeal, as already this Court has noted down the submissions on behalf of the appellant for deposit of the decretal amount in the order dated 04-09-2018.

2. Application is disposed of.

JUDGE

Deshmukh