Maharashtra Krishna Valley ... vs Parvati Vishnu Pavagi And Anr
2023 Latest Caselaw 11231 Bom

2023:BHC-AS:33196

        sg                                                           901.caf2597-18.doc



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CIVIL APPELLATE JURISDICTION

                            CIVIL APPLICATION NO.2597 OF 2018
                                            IN
                           FIRST APPEAL (STAMP) NO.5441 OF 2018

             Maharashtra Krishna Valley Development
             Corporation Through Executive Engineer    ...Applicant
                   vs.
             Parvati Vishnu Pavagi And Anr.            ...Respondents
                                             .....
             Mr. Ashish Gabhale, a/w. Mr. Advait Kulkarni, i/b. Jay & Co., for
             Applicant.

             Mr. Gaurav Potnis, for Claimants (Respondent No.1).

             Mr. A.R. Patil, AGP, for Respondent State.
                                              .....

                                CORAM : NITIN B. SURYAWANSHI, J.

DATED : 1st NOVEMBER 2023

P. C. :

This is an application for stay of impugned judgment and award passed by learned Joint Civil Judge, Senior Division, Pune dated 31st March 2016 passed in LAR No.144 of 1999.

2. Application is allowed, subject to a condition that Applicant shall deposit entire decretal amount along with accrued

sg 901.caf2597-18.doc

interest in the Reference Court within eight weeks from today.

3. If Applicant fails to deposit amount within stipulated period, stay granted shall automatically stand vacated.

[NITIN B. SURYAWANSHI, J.]

Signed by: Smita Gonsalves Designation: PS To Honourable Judge Date: 02/11/2023 17:47:42