Union Of India Through Central ... vs Shri, Namdeo Sitaram Patil And Anr
2021 Latest Caselaw 5120 Bom

Chitra Sonawane                                                           15-stay-oa790-21.doc


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                           INTERIM APPLICATION NO.790 OF 2021
                                           IN
                          FIRST APPEAL [STAMP] NO.98894 OF 2020

    Union of India                                       ]...Applicant.

    IN THE MATTER BETWEEN:
    Union of India                                       ]... Appellant.
                Vs.
    Namdeo S. Patil & Anr.                               ]...Respondents

                                  ....
    Mr.T.J. Pandian for applicant/appellant.

    Ms. Sapna Rachure a/w Mr.Manjit Thakure for respondent no.1.
                              ....

                                            CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 22ND MARCH, 2021

P.C. :

1. This is an application seeking stay to the execution and implementation of the impugned judgment and order dated 2 nd March, 2019 passed by the reference Court at Alibag in L.A.R. No.18/2001.

2. Heard Mr.Pandian, the learned Counsel for the applicant and Mrs. Sapna Rachure for respondent no.1. Mr. Pandian submits that the appeal involves a substantial question of law as well as facts and that the appellant has very good case on merits warranting annulling impugned judgment. Mr. Pandian undertakes to deposit the entire decreetal amount with accrued interest within 8 weeks in the reference court.

 Chitra Sonawane                                                         15-stay-oa790-21.doc


    Undertaking is accepted.

3. In view of the undertaking as above, there shall be ad-interim relief in terms of prayer clause (a) which reads as under;

a) That this Hon'ble Court be pleased to stay the operation, effect and execution of the impugned judgment/decree dated 02.03.2019 passed by the reference court i.e. Civil Judge (Senior Division) Alibag in L.A.R.No.18/2001 including the proceeding of Special Darkhast Nos.86/87 of 2019 pending before the reference court.

4. It is made clear that if the amount is not deposited as above, ad-interim relief granted by this Court shall stand vacated without further reference to the Court.

5. Upon depositing the amount with the accrued interest, the reference court shall invest the entire amount in Fixed Deposit in any Nationalized Bank initially for a period of one year and shall continue to deposit thereafter subject to the orders of this court.

6. Liberty to the respondent/original claimant to make an application seeking withdrawal of amount.

7. After moving an application for withdrawal, the reference court shall decide the said application on its own merits.

Chitra Sonawane 15-stay-oa790-21.doc

8. Civil application stands disposed of accordingly.

9. No order as to costs.

[PRITHVIRAJ K. CHAVAN, J.]