Executive Engineer, Ehv, Project ... vs Vijay Kumar Ramchandra Jadhav And ...
2022 Latest Caselaw 450 Bom

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 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                CIVIL APPELLATE JURISDICTION

           FIRST APPEAL(ST.) NO. 7524 OF 2021
                        WITH
          INTERIM APPLICATION NO. 144 OF 2022
                        WITH
         INTERIM APPLICATION NO. 2902 OF 2021
                        WITH
         INTERIM APPLICATION NO. 2903 OF 2021


EXECUTIVE ENGINEER, EHV. PROJECT
DIV. III, M.S.E.T. CO. LTD, SOLAPUR
AND ORS.                        } APPELLANTS

         V/S.

VIJAY KUMAR RAMCHANDRA
JADHAV AND ANR.        } RESPONDENTS


                              ****

Mr. Ashok T. Gade a/w. Ms. Riya John,        Advocate
for the appellant.

Mr. Ashok B. Tajane, Advocate for       respondent no.1.

         CORAM : SANDEEP K. SHINDE, J.

(through Video Conference)

Wednesday, 12th January, 2022.

P.C. :

1. Heard Mr. Gade learned Counsel for the

appellants and Mr. Tajane, learned Counsel for the

respondents.

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2. First Appeal pertains to the assignment of

Hon'ble Justice V.G. Bisht.

3. This Court, on 13th October 2021, stayed

the execution of decree. Whereafter, on 7 th December,

2021 directed appellants to deposit 50% of the

decreetal amount, and accordingly appellants have

deposited it. Mr. Tajane, learned Counsel for the

respondents submits, in case of money decree, the

judgment debtors ought to have deposited the entire

decreetal amount.

4. In consideration of the facts stated above,

list the appeal for further consideration on 2nd

February, 2022. Till then, the ad-interim order

dated 13th October, 2021 shall continue to operate.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT   Date:                                      (SANDEEP K. SHINDE, J.)
         2022.01.13
         10:23:47
         +0530