Suchay Nathuram Redij And Ors vs Santosh Pandurang Pise
2023 Latest Caselaw 10727 Bom

P.H. Jayani                                              16 IA2210.2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 2210 OF 2023
                                    WITH
                     INTERIM APPLICATION NO. 2211 OF 2023
                                      IN
                     SECOND APPEAL (ST.) NO. 25568 OF 2022

Suchay Nathuram Redij and ors.                                   .... Applicants
           v/s.
Santosh Pandurang Pise                                           .... Respondent


Mr. Harshad Sathe a/w. Ms. Arya Sapre i/b. Mr. Harshad
Bhadbhade for the Applicants.
Mr. P.R. Yadav for the Respondent.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2023.

P. C. :-

. By the impugned judgment dated 24/01/2019, the learned

District Judge has directed the Appellants to pay to the Respondent an

amount of Rs.4,10,045/- with interest at the rate of 9% p.a. from the

date of filing of the suit till the realization of the entire difference

amount to the Plaintiff.

2. Learned counsel for the Applicants states that pursuant the above

impugned order, the Appellants have handed over to the Respondent

Post Dated Cheque for Rs.2,00,000/-. Learned counsel for the

P.H. Jayani 16 IA2210.2023.doc

Appellant states that the Appellant shall deposit before this Court total

amount of Rs.4,10,045/- with interest @ 9% p.a. from the date of the

suit till final payment within a period of one month.

3. Learned counsel for the Respondent states that in view of the

statement made by the Appellant, he will return Post Dated Cheques to

the Appellant within a period of one week. Statement is accepted.

4. In view of the statement made by the learned counsel for the

Appellant, the Executing Court shall not proceed with the execution

application till the next date of hearing.

5. Stand over to 01/12/2023.

(SMT. ANUJA PRABHUDESSAI, J.)