Officer In Charge Midc Aurangabad vs Bhagaji Chimaji Matsagar Dead And ...
2022 Latest Caselaw 5568 Bom

                                           1
                                                                      8769.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      940 CIVIL APPLICATION NO.8769 OF 2022
                    IN FIRST APPEAL STAMP NO.15772 OF 2022

            OFFICER IN CHARGE OFFICE OF MIDC, AURANGABAD
                                   VERSUS
               BHAGAJI CHIMAJI MATSAGAR DEAD & OTHERS
                                      ...
                  Advocate for the Applicant : Mr.S.S.Dande
                                      ...
                                    CORAM : S.G.DIGE, J.

DATE : 17.06.2022 P.C. :

1] The learned counsel for the applicant submits

that by judgment and decree dated 17.02.2020, the learned

Civil Judge Senior Division, Vaijapur in LAR No.203 of 2010

disposed of the Reference by enhancing the compensation.

The applicant has challenged the said judgment and decree,

hence, requested to stay the said judgment and decree

passed by the learned Civil Judge Senior Division, Vaijapur.

2] Considering the reasons mentioned in the

application and the submissions made by the learned

counsel for the applicant, the ad-interim stay is granted to

the judgment and decree dated 17.02.2020 in LAR No.203

8769.22CA

of 2010 subject to deposit of the entire decretal amount

within 12 weeks from today.

[S.G.DIGE] JUDGE

DDC