M.I.D.C. Through Its Chief ... vs Santoshkumar S/O Navalkishorji ...
2022 Latest Caselaw 4829 Bom

                                                                                                                            1                                  11 fa 463-2022


                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    NAGPUR BENCH : NAGPUR
                                                                         FIRST APPEAL NO.463/2022
              Maharashtra Industrial Development Corporation, through its Chief Executive officer having
                                            its Regional Office, Amravati
                                                         Vs.
                                 Santoshkumar s/o Navalkishorji Kothari and others.
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            Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
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                                                             Shri M.M. Agnihotri, Advocate for appellant.
                                                             Shri N.S. Rao, AGP for respondent No.4.

                                                                           CORAM : SUNIL B. SHUKRE AND
                                                                                   SMT. M.S. JAWALKAR, JJ.

DATED : 05.05.2022

Heard.

2. Admit.

CIVIL APPLICATION (CAF) NO.1090/2022

Subject to the appellant/applicant depositing the entire decreetal amount in eight weeks from the date of the order, there shall be stay to the effect and operation of the impugned judgment and order, until further orders.

Stay application is accordingly disposed of.

(SMT. M.S. JAWALKAR, J.) (SUNIL B. SHUKRE, J.) R.S. Sahare Signed By:RANJANA SAMEER SAHARE

Signing Date:06.05.2022 12:10