The State Of Maharashtra And ... vs Annarao Laxman Bhosale
2022 Latest Caselaw 9618 Bom

                                             1
                                                                        11424.13CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                       944 CIVIL APPLICATION NO.11424/2013
                         IN FIRST APPEAL NO.2060 OF 2014

                    THE STATE OF MAHARASHTRA & ANOTHER
                                      VERSUS
                          ANNARAO LAXMAN BHOSALE
                                         ...
                       AGP for applicant-State : Mr.S.S.Dande
                      Advocate for respondent : Mr.V.V.Ingale
                                         ...
                                       CORAM : S.G.DIGE, J.

DATE : 21.09.2022 P.C. :

1] Heard the learned AGP for the applicant-State. The learned AGP submits that the State has deposited the entire award amount, hence, requested to stay the impugned judgment and order.

2] Considering the submissions of the learned AGP, the impugned judgment and order is stayed till final disposal of the appeal.

3] Civil Application is disposed of accordingly.

[S.G.DIGE] JUDGE DDC