The State Of Maharashtra (Through ... vs Shri. Prakash Shankar Sutar And
2022 Latest Caselaw 6903 Bom

         Digitally
         signed by
         VINA
VINA     ARVIND
ARVIND   KHADPE
         Date:
KHADPE   2022.07.20
         17:57:16     Vina Khadpe
         +0530                                                                             (11) CAF.776.2019.doc



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                            CIVIL APPLICATION NO. 776 OF 2019
                                                            IN
                                           FIRST APPEAL (ST) NO.26750 OF 2018

                      The State of Maharashtra
                      through the Special land
                      Acquisition officer, Raigad, Alibag and ors. ....Applicants / Appellants
                           Versus
                      Shri Prakash Shankar Sutar and ors           ....Respondents

                      Mr. N. B. Patil, AGP for the Applicant/Appellant Nos.1 and 2-State.
                      None for the Respondents.


                                                      CORAM : SHRIKANT D. KULKARNI, J.
                                                      DATE     : 19th JULY, 2022.
                      P.C. :

                      1.             It is an Application for stay moved by the Applicants-State.
                      2.             Heard Mr. N. B. Patil, learned AGP for the Applicant Nos.1 and
                      2-State. None present for the Respondents when the matter is called out.
                      3.             The impugned judgment and Award dated 15th April, 2017
                      passed by the learned Civil Judge, Senior Division, Mahad, Raigad in LAR
                      No.98 of 2005 is challenged before this Court on various grounds. In order
                      to protect the interest of the Applicant involved in the subject matter, it is
                      necessary to grant interim stay on certain conditions. Hence, I pass the
                      following order;
                                                          :: ORDER ::

(i) There shall be ad-interim stay in terms of prayer clause (6b) on condition that the Applicants/State shall deposit the entire decretal amount with accrued

Vina Khadpe (11) CAF.776.2019.doc

interest thereon with the learned Civil Judge, Senior Division, Mahad, District Raigad within three months from today.

(ii) Registry to inform this order to the concerned Court accordingly.

(iii) Stand over to 11th November, 2022 for compliance.

(SHRIKANT D. KULKARNI, J.)