Maharashtra Krishna Valley ... vs Sopan Ganpat Pawar And Ors
2023 Latest Caselaw 11232 Bom

sg                                                           902.caf2737-18.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CIVIL APPELLATE JURISDICTION

                    CIVIL APPLICATION NO.2737 OF 2018
                                    IN
                   FIRST APPEAL (STAMP) NO.5377 OF 2018

     Maharashtra Krishna Valley Development
     Corporation Through Executive Engineer    ...Applicant
           vs.
     Sopan Ganpat Pawar And Ors.               ...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 in LAR No.146 of 1999.

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

sg 902.caf2737-18.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 17:44:09