V.I.D.C. Thr. Executive ... vs Shri Prasenjin Ramchandra ...
2021 Latest Caselaw 14800 Bom

35CAF 3157.2019                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 3157 OF 2019
                    IN FIRST APPEAL NO. 258 OF 2020
  (Vidarbha Irrigation Development Corporation Vs. Shri Prasenjin Ramchandra Fulmali &
                                         Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                                Shri H.D. Marathe, Advocate for the applicant.
                                Shri S.U. Bhuyar, Advocate for respondent No.1.
                                Ms. Shamsi Haider, A.G.P. for respondent Nos. 2 and
                                3.
                                                        .....

                                               CORAM : PUSHPA V. GANEDIWALA, J.

OCTOBER 08, 2021.

Heard.

2] This is an application for grant of stay.

3] The learned counsel for the applicant submits that the entire decreetal amount has been deposited by the appellant with all statutory benefits and interst.

4] Given the aforesaid submission, the interim stay operating against the impugned judgment and decree dated 19/09/2018 passed by the Civil Judge, Senior Division, Yavatmal in LAC No. 553/2011 is hereby confirmed pending decision of this Appeal.

5] Civil Application stands disposed of.

CIVIL APPLICATION (F) NO. 1568/2021.

6] This is an application filed on behalf of respondent No.1 for withdrawal of amount deposited by the appellant.

7] On due consideration, the application is allowed. Respondent No.1/ claimant is permitted to withdraw 50% of the amount deposited by the appellant on furnishing usual undertaking before the Registrar (Judicial).

8] Civil Application stands disposed of.

JUDGE Sumit