M/S. Universal Cables Ltd vs Mr. Yashovardhan Ashokvardhan ...
2023 Latest Caselaw 10838 Bom

                                              36_crast522_2020.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

           CIVIL REVISION APPLICATION (stamp) NO.522 OF 2020
                                 WITH
             INTERIM APPLICATION (stamp) NO.27882 OF 2023
                                   IN
           CIVIL REVISION APPLICATION (stamp) NO.522 OF 2020

M/s. Universal Cables Ltd.                              ...Applicant
                       Versus
Mr. Yashovardhan Ashokvardhan
Birla and Ors.                                        ...Respondents
                                 ...
Mr. Y.S. Jahagirdar with Advocate Muzeta Niskwala, Sujit Mashal i/b.
M/s. Nashikwala Law Office for the Applicant.
Mr. Jubin Behramkadin, senior counsel with Jennifer Michael and
Vandana Tiwari for the Respondents.


                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED: 18th OCTOBER, 2023.

P. C. :-

1. It is stated that during the pendency of the appeal before

the Appellate Bench of Small Causes Court, the Applicant herein was

directed to pay Rs.1,00,000/- per month as per the judgment of the

Hon'ble Supreme Court in Atma Ram Properties (P) Ltd. Vs. Federal

Motors (P) Ltd. 2005 1 SCC 705. It is stated that the Applicant has

not deposited any amount since February-2020. Learned counsel for

the Applicant, under instructions states that the arrears of 43 months

Megha 1/2

36_crast522_2020.odt

@ Rs.1,00,000/- per month will be deposited before this Court within

a period of eight weeks and that 50% of the said amount will be

deposited within four weeks. Statement is accepted. The deposit of

arrears shall be without prejudice to the rights and contention of the

Respondents to claim interim compensation at a higher rate.

2. Stand over to 29/11/2023. In the meantime, parties to

explore the possibility of an amicable settlement. The executing court

shall not proceed with the execution till the next date of hearing.

                                   (SMT. ANUJA PRABHUDESSAI, J.)




Megha                                2/2