The State Of Maharashtra (Through ... vs Shri. Jeevan Popat Gharat And ...
2023 Latest Caselaw 5557 Bom

                                                      19-i-CAF-3910-2019.doc


        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                  CIVIL APPLICATION NO.3910 OF 2019
                                  IN
                FIRST APPEAL (STAMP) NO. 20184 OF 2019

The State Of Maharashtra                     ...       Applicant
      Versus
Jeevan Popat Gharat And Ors.                 ...       Respondents
                              .....
Ms. Tanaya Goswami, AGP, for the Applicant.
                              .....

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 13th JUNE, 2023.

P.C.

Learned AGP submits that all respondents have been served.

However, none present.

2 Subject to deposit of the entire amount as awarded by the

impugned order along with interest and costs, in the Reference

Court, within a period of eight weeks, there shall be ad-interim stay

to the execution and implementation of the impugned judgment

and order.

3        List on 8th August, 2023.



                                     [PRITHVIRAJ K. CHAVAN, J.]


     Rekha Patil                                                        1 of 1