The State Of Maharashtra vs Smt. Sitabai Ram Thakur
2022 Latest Caselaw 6919 Bom

         Digitally
         signed by
         VINA
VINA     ARVIND
ARVIND   KHADPE
         Date:
KHADPE   2022.07.22   Vina Khadpe
                                                                                             (32) caf.43.2021.doc
         13:26:32
         +0530

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                            CIVIL APPLICATION NO. 43 OF 2021
                                                           IN
                                           FIRST APPEAL (ST) NO.22657 OF 2019

                      The State of Maharashtra and anr.                ....Applicants / Appellants
                          Versus
                      Smt. Sitabai Ram Thakur                          ....Respondent

                      Ms. Tanaya Goswami, AGP for the Applicants / Appellants.
                      None for the Respondent.
                                                     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 Respondent when the matter is called out.

3. Perused the impugned judgment and Award passed by the reference Court in LAR No.714/2000.

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

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

(SHRIKANT D. KULKARNI, J.)