Smt. Manju Om Salecha Thr. Its ... vs Pranav Securities Private ...
2021 Latest Caselaw 12803 Bom

                                                          6-caf-2167-19 in fast-13474-19


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO.2167 OF 2019
                                       IN
                       FIRST APPEAL (ST) NO. 13474 OF 2019

 Manju Om Salecha                             ..Applicant
      Vs.
 Pranav Securities Private Limited            ..Respondent

                                       ----

 Mr. Uday P. Warunjikar, for the Applicant / Appellant.
 Mr. Pankaj S. Shah, for the Respondent.

                                       ----

                                    CORAM : C.V. BHADANG, J.

DATE : 7 SEPTEMBER 2021

P.C.

. This is an Application for stay of the impugned judgment and decree by which the Applicant / Appellant has been directed to pay amount of Rs.14 Lakhs alongwith interest at the rate of 8% per annum from the date of the suit i.e. year 2009 till realisation.

2. According to the learned counsel for the Respondent / decree holder, the amount which is recoverable from the Applicant, as on today, is about 26 Lakhs and odd.

Mamta Kale page 1 of 2

6-caf-2167-19 in fast-13474-19

3. The learned counsel for the Applicant, on instructions, states that the Applicant shall deposit a total amount of Rs.14 Lakhs, out of which Rs.7 Lakhs shall be deposited within a period of four weeks from today and balance Rs.7 Lakhs within six weeks thereafter. The statement so made is accepted.

3. In such circumstances, there shall be ad-interim stay of the impugned judgment and decree till next date subject to the Applicant depositing total amount of Rs.14 Lakhs before this Court, out of which Rs.7 Lakhs within four weeks from today and remaining amount within six weeks thereafter.

4. Stand over to 5 October 2021.

C.V. BHADANG, J.

          Mamta Kale                                                   page 2 of 2