M. I. D. C. Through Its Chief ... vs Nandlal S/O Nawalkishorji ...
2022 Latest Caselaw 4839 Bom

Citation : 2022 Latest Caselaw 4839 Bom
Judgement Date : 5 May, 2022

Bombay High Court

M. I. D. C. Through Its Chief ... vs Nandlal S/O Nawalkishorji ... on 5 May, 2022

Bench: S.B. Shukre, Mukulika Shrikant Jawalkar

1 13 fa 465-2022

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO.465/2022
Maharashtra Industrial Development Corporation, through its Chief Executive officer having
its Regional Office, Amravati
Vs.
Nandlal s/o Nawalkishorji 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.R. Patil, AGP for respondent No.5.

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

DATED : 05.05.2022

Heard.

2. Admit.

CIVIL APPLICATION (CAF) NO.1092/2022

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