The State Of Maharashtra Thr. The ... vs Shri.Vijay @ Vijaykumar ...
2022 Latest Caselaw 5232 Bom

                                                         67-ASIA-3975-2021-IN-FAST-14098-2021.DOC




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RAJSHREE KISHOR
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         Date:
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.06.10

                                         CIVIL APPELLATE JURISDICTION
         18:31:46
         +0530



                                     INTERIM APPLICATION NO. 3975 OF 2021
                                                           IN
                                       FIRST APPEAL (ST) NO. 14098 OF 2021


                      The State of Maharashtra                                      ...Applicant
                            Versus
                      Vijay @ Vijaykumar Kundanmal Chorariya                      ...Respondent


                      Ms Tanaya Goswami, AGP for the State/Applicant.


                                                CORAM        G.S. Patel &
                                                             M.G. Sewlikar, JJ.

                                                DATED:       9th June 2022
                      PC:-

1. The Interim Application is fled for stay of the Judgment and order dated 12th March 2018 passed by the Joint Civil Judge, Senior Division, Alibag in L.A.R. No.1414 of 2000. We will grant stay subject to the Appellant depositing with that Court the entire amount awarded with interest up to date (as awarded) within a period of six weeks from today.

2. The Interim Application is disposed of in these terms.

9th June 2022 67-ASIA-3975-2021-IN-FAST-14098-2021.DOC

3. Liberty to the respondent to make application in this Court for withdrawal of the amount deposited by fling an independent Interim Application.

(M.G. Sewlikar, J) (G. S. Patel, J)

9th June 2022