The State Of Maharashtra Thr.The ... vs Hab Pharmaceuticals And Research ...
2023 Latest Caselaw 10936 Bom

                                                                  46. FA 841-23.doc




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL NO.841 OF 2023
                                    WITH
                     INTERIM APPLICATION NO.1830 OF 2022

The State of Maharashtra
And Others                               ...           Appellants
           Versus
Hab Pharmaceuticals and Research
Limited                                  ...           Respondent
                                 ***
Mr. A.R. Patil, APP for the Appellant-State.

Mr. Alankar Kirpekar a/w Mr. Shekhar Bhagat and Mr. Ayush Tiwari
i/b Shekhar Bhagat for the Respondent.
                               ***
                 CORAM : NITIN B. SURYAWANSHI, J.

DATE : 20 OCTOBER 2023 P.C.

.           Heard.

2           Admit.

3           Call for Record and Proceedings.

Interim Application No.1830 of 2022.

1           Heard.

2           Issue notice to the Respondent.    Mr. Alankar Kirpekar, learned

Counsel waives notice for the Respondent.

3           There shall be stay to the impugned judgment and decree



Chittewan                                                                      1/2
                                                                                   46. FA 841-23.doc

dated 20 December 2019, subject to the condition that the Applicants

shall deposit decretal amount along with the interest in the Trial

Court, within 12 weeks from today.

(NITIN B. SURYAWANSHI, J.)

Chittewan 2/2 Signed by: Rajesh Chittewan Designation: PA To Honourable Judge Date: 21/10/2023 13:34:04