Pune Municipal Corporation ... vs Mr.Surmilan Singh Soiban Thr. 1) ...
2022 Latest Caselaw 11119 Bom

P.H. Jayani                                   14(A) IA3735.2020.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 3735 OF 2020
                                  IN
                     FIRST APPEAL NO. 490 OF 2021

Pune Municipal Corporation, Pune              .... Applicant
           v/s.
Mr. Surmilan Singh Soibam and ors.            .... Respondents

Mr. Laxmikant Patil a/w. Mr. L. Deshmukh i/b.
Mr. Vishwanath Patil for the Applicant/Appellant.
Ms. Yogita Deshmukh for the Respondents.

                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022.

P. C. :-

. By order dated 05/10/2021, this Court had stayed execution and

implementation of the impugned judgment subject to the deposit of the

entire compensation as per the impugned judgment.

2. Learned counsel for the Respondents-claimants states that

pursuant to the said order, the Appellant-Corporation has deposited an

amount of Rs.98,66,171/-. She states that the amount liable to be paid

under the impugned judgment is Rs.101,52,844.5/-. Learned counsel

for the Appellant to verify the said statement and to deposit the

balance amount, if any.

P.H. Jayani 14(A) IA3735.2020.doc

3. Stand over to 10/11/2022.

PREETI (SMT. ANUJA PRABHUDESSAI, J.) H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.10.21 17:13:56 +0530