The State Of Maharashtra (Through ... vs Shri. Chandrakant Nathuram ...
2022 Latest Caselaw 5632 Bom

                                                             1/2           21-caf-3570-2019 in fast-16695-2019.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 3570 OF 2019
                                                        IN
                                        FIRST APPEAL (ST) NO. 16695 OF 2019

                     The State of Maharashtra                                 ...Applicant
                                  Vs.
                     Shri. Chandrakant Nathuram Mhatre & Ors.                 ...Respondents
                                                            .....

                     Ms. Tanaya Goswami, A.G.P. for the Applicant / State.
                                                            .....

        Digitally
                                              CORAM : SHRIKANT D. KULKARNI, J.
        signed by
MAMTA   MAMTA AMAR
        KALE
AMAR
                                               DATE : 21 JUNE, 2022
        Date:
KALE    2022.06.23
        13:39:30
        +0530




                     P.C.

                     .            It is an application for stay moved by the Applicant / State.


                     2.           Heard Ms. Tanaya Goswami, learned A.G.P. for the
                     Applicant / State.


                     3.           The State has challenged the impugned judgment and
                     award passed in L.A.R. No.482/2016 by the learned Civil Judge,
                     Senior Division at Alibag on various grounds. In the interest of
                     justice and subject involved in the matter, it is necessary to grant
                     stay, however on certain conditions which would take care of
                     rights of other side.

                     Mamta Kale
                                    2/2          21-caf-3570-2019 in fast-16695-2019.doc



                                 ORDER

(i) The operation and execution of the impugned judgment and award passed in L.A.R. No.482/2016 by the learned Civil Judge, Senior Division at Alibag, is hereby stayed for two months from today on condition that the Applicant / State shall deposit entire decreetal amount with interest accrued thereon in this Court.

(ii) Issue notice to the Respondents as to why interim stay granted by this Court should not be made absolute.

(iii) Inform concerned Court accordingly.

(iv) Stand over to 17 August 2022.

(SHRIKANT D. KULKARNI, J.)

Mamta Kale