The Shipping Corporation Of India ... vs Smt.Prabha Parbhat Gokal Solanki
2022 Latest Caselaw 7213 Bom

                     Megha                                           32_ca_5795_1996.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO.5795 OF 1996
                                                     IN
                                       FIRST APPEAL NO.1129 OF 1996

                     The Shipping Corporation of India
                     Limited                                        ...Applicant
                                    Versus
                     Smt. Prabha Parbat Gokul Solanki              ...Respondent
                                                      ...
                     Mr. Hafeezur Rahman for the Appellant.
                     Mr. Vaibhav Sugdare with Mr. Deepak Lad i/b. Ms Darsha Kambli for
                     Respondent in FA/1129 /1996.


                                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 26th JULY, 2022.

P. C. :-

1. Learned counsel for the Applicant states that the entire

amount has already been deposited. Hence, the execution of the

impugned judgment is stayed pending hearing of the appeal.

2. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.07.27 17:25:31 +0530