The Managing Director, Krishna ... vs Ratnamala W/O. Ramchandera Sutar ...
2022 Latest Caselaw 4565 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.04.29
             10:24:24 +0530




                                                                  1/2              13 FA(st)-98113.20.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                             FIRST APPEAL (STAMP) NO.98113 OF 2020
                                                            ALONG WITH
                                              INTERIM APPLICATION NO.1174 OF 2022
                                                            ALONG WITH
                                              INTERIM APPLICATION NO.1173 OF 2022


                                   The Managing Director,             ]
                                   Krishna     Khore      Development ]
                                   Corporation & Anr.                 ]        ...           Appellants

                                                Vs.

                                   Ratnamala W/o. Ramchandera Sutar ]
                                   & Anr.                           ]            ...        Respondents

                                                                    ...
                                   Mr. Vilas B. Tapkir for the appellants/applicants.
                                                                    ...

                                                           CORAM : SMT. BHARATI DANGRE, J.

                                                           DATED        : 28TH APRIL, 2022.

                                   P.C. :-

INTERIM APPLICATION NO.1173 OF 2022

1. Issue notice to the respondents, making it returnable on 11/07/2022.

AJN 2/2 13 FA(st)-98113.20.odt

INTERIM APPLICATION NO.1174 OF 2022

2. The learned counsel for the appellants/applicants states that the amount of compensation awarded under the impugned judgment shall be deposited in the Tribunal, within four weeks from today.

3. Subject to the deposit, there shall be stay to the effect and operation of the impugned judgment.

4. Interim Application No.1174 of 2022 is disposed off.

[SMT. BHARATI DANGRE, J.]

AJN