Sai Shipping Co. Pvt. Ltd vs The Board Of Trustees Of The Port Of ...
2021 Latest Caselaw 13386 Bom

                                                    1            8-CAF 1973-16 in 4337-16.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                    CIVIL APPLICATION NO.1973 OF 2016
                                                    IN
                                    FIRST APPEAL (ST) NO.4337 OF 2016

                      Sai Shipping Co. Pvt. Ltd.                         ... Applicant
                      In the matter between :-
                      Sai Shipping Co. Pvt. Ltd.                         ... Appellant
                            Vs.
                      The Board of Trustees of the Port of Mumbai
                      & Ors.                                             ... Respondents
                                                      -----

Ms. Apurva Pohonerkar (Mehta) for applicant. Mr. Siddharth Chhabriya, Counsel a/w Ms. Arundhati Korale i/by Motiwalla & Co. for respondent No.1. Ms. Rajlaxmi Punjabi i/by Mable & Associates for respondent No.3.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBER, 2021 P.C.:

1. Heard. Learned counsel for applicant submits that this is

an application for stay of the judgment and decree dated 30 th

November, 2015 passed by the Bombay City Civil Court in Suit

No.3220 of 2010.

2. Learned counsel for respondent No.1 tenders across the

order dated 14th March, 2017 in Civil Application No.3865 of 2015 in

MUGDHA M First Appeal (Stamp) No.28065 of 2015 to submit that in a similar PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.09.21 12:21:14 +0530

Mugdha 1 of 2 2 8-CAF 1973-16 in 4337-16.odt

case the stay on the execution of the impugned decree was granted

subject to the appellant depositing in this court the entire decretal

amount together with interest. Learned counsel for applicant

opposes the same.

3. In this view of the matter, issue notice to respondents,

returnable on 18/10/2021. Learned counsel for respondents No.1

and 3 waive service of the notice.

4. Respondents are granted two weeks time to fle reply in

the matter. Rejoinder, if any, to be fled within a period of one week

thereafter.

5. List the matter on 19/10/2021 for hearing of the stay

application alongwith admission of appeal.

                                               (ABHAY AHUJA, J.)




 Mugdha                                                                 2 of 2