The State Of Maharashtra vs Atmaram Narayan Patil (Deceased) ...
2022 Latest Caselaw 6918 Bom

Citation : 2022 Latest Caselaw 6918 Bom
Judgement Date : 19 July, 2022

Bombay High Court

The State Of Maharashtra vs Atmaram Narayan Patil (Deceased) ... on 19 July, 2022

Bench: Shrikant Dattatray Kulkarni

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                                                                                             (38) caf.56.2021.doc
         13:26:31
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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                            CIVIL APPLICATION NO.56 OF 2021
                                                           IN
                                          FIRST APPEAL (ST) NO.16886 OF 2019
                      The State of Maharashtra                         ....Applicant / Appellant
                           Versus
                      Atmaram Narayan Patil (deceased)
                      thr. Lrs. Shri Jitendra Atmaram Patil            ....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, learned 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.532/2000 (Old LAR No.161/1990 and 171/1990).

4. There shall be ad-interim relief in terms of prayer clause 4(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 Respondent 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.)