The State Of Maharashtra (Through ... vs Smt. Sugandha Ganesh Mhatre And ...
2022 Latest Caselaw 5659 Bom

         Digitally
         signed by
VINA     VINA ARVIND
         KHADPE
ARVIND   Date:
KHADPE   2022.06.22    Vina Khadpe
         16:57:42                                                                        (23) caf.3730.2019.doc
         +0530

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                            CIVIL APPLICATION NO.3730 of 2019
                                                            IN
                                           FIRST APPEAL (ST.) NO.16708 OF 2019

                       The State of Maharashtra
                       through The Deputy Collector and anr.           .... Applicants / Appellant
                           Versus
                       Smt. Sugandha Ganesh Mhatre and ors.            ....Respondents

                        Ms. Tanaya Goswami, AGP for the Applicant-State.

                                                     CORAM : SHRIKANT D. KULKARNI, J.

                                                     DATE     : 21st JUNE, 2022.

                       P.C. :

                       1.            This is an Application for stay moved by the Appellants-State.

                       2.            Heard Ms. Tanaya Goswami, learned AGP for the Applicants-

                       State. She submits that the State has deposited the entire decretal amount

                       with the reference Court.

                       3.            Having considered the submission of learned AGP for the

                       Applicant-State. It is necessary to stay the operation and execution and

                       implementation of the Judgment and Award passed by the reference Court

                       for a period of two months from today. Hence, the following order;

                                                         :: ORDER ::

(i) The operation, execution and implementation of the

Judgment and Award dated 8th September, 2017 passed

Vina Khadpe (23) caf.3730.2019.doc

by the learned Civil Judge, Senior Division, Alibag,

Raigad in L.A.R. No.489 of 2016 is hereby stayed for a

period of two months from today.

(ii) Issue notice to the Respondents returnable on 17 th

August, 2022 stating as to why interim order granted by

this Court should not be made absolute.

(iii) Registry to communicate this order to the concerned

Court accordingly.

(SHRIKANT D. KULKARNI, J.)