Mrs. Pooja Ravi Arora vs Mrs. Soma Baidyanath Laha
2023 Latest Caselaw 2528 Bom

                                                  03-a-IA-2250-2019 in FA-69-2020.doc




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 2250 OF 2019
                                                   IN
                                       FIRST APPEAL NO. 69 OF 2020

                   Mrs. Pooja Ravi Arora                           ...       Applicant
                         Versus
                   Mrs.Soma Baidyanath Laha                        ...       Respondent
                                            .....
                   Mr. Hitesh Vyas i/b Mr. Chandrashekhar V. Yadav, for the
                   Applicant.

                   Mr. Santosh D. Thakur, for the Respondent.
                                                  .....

                                            CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 15th MARCH, 2023. P.C.

1. Heard learned Counsel for the applicant and the respondent.

2. There shall be stay to the impugned judgment and decree

dated 25th September, 2019 passed by the City Civil Court, Bombay.

The respondent shall deposit balance consideration of Rs.8,50,000/-

before the Executing Court. Learned Counsel for the respondent

undertakes to deposit the said amount within two weeks. Statement

is accepted.

3. Application stands disposed of.

REKHA [PRITHVIRAJ K. CHAVAN, J.] PRAKASH PATIL Digitally signed by REKHA

1 of 1 PRAKASH PATIL Date: 2023.03.17 17:31:24 +0530 Rekha Patil