Venkat Vithal Patil vs Amol Kashinath Survase And Ors
2022 Latest Caselaw 9616 Bom

                                           1
                                                                       4460.20CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      912 CIVIL APPLICATION NO.4460 OF 2020
                                 IN FA/1553/2020

                              VENKAT VITHAL PATIL
                                      VERSUS
                     AMOL KASHINATH SURVASE & OTHERS
                                         ...
                   Advocate for Applicant : Mr.Apparao Yenegure
                                         ...

                                         CORAM : S.G.DIGE, J.

DATE : 21.09.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has challenged the judgment and award of Reference Court on various grounds, hence, it be stayed.

2] Considering the submissions of learned counsel for the applicant and the reasons mentioned in the application, the impugned judgment and award is stayed till next date subject to deposit of entire award amount within 6 weeks.

[S.G.DIGE] JUDGE DDC