The State Of Maharashtra vs Shri. Janaradan Barkya Bhoir And ...
2022 Latest Caselaw 6916 Bom

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         VINA
VINA     ARVIND
ARVIND   KHADPE
         Date:
KHADPE   2022.07.22   Vina Khadpe
                                                                                             (39) caf.58.2021.doc
         13:26:33
         +0530

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                           CIVIL APPLICATION NO. 58 OF 2021
                                                           IN
                                           FIRST APPEAL (ST) NO.22421 OF 2019

                      The State of Maharashtra                         ....Applicant / Appellant
                           Versus
                      Shri Janaradan Barkya Bhoir and anr              ....Respondents

                      Ms. Tanaya Goswami, AGP for the Applicants / Appellants.
                      None for the Respondents.
                                                     CORAM : SHRIKANT D. KULKARNI, J.

                                                     DATE     : 19th JULY, 2022.
                      P.C. :

1. Heard Ms. Tanaya Goswami, AGP for the Applicant-State.

2. None present for the Respondents when the matter is called out.

3. Perused the impugned judgment and Award passed by the

reference Court in LAR No.37/2009 (Old LAR No.91/2009).

4. There shall be ad-interim relief in terms of prayer clause 6(b) on condition that the Applicant/State shall deposit the entire decretal amount with accrued interest thereon with the reference Court within three months from today.

5. Issue notice to the Respondents returnable on 11 th October, 2022 stating as to why interim order granted by this Court should not be made absolute.

6. Registry is directed to inform the reference Court accordingly.

(SHRIKANT D. KULKARNI, J.)