Central Railway Through The ... vs Narayan Ambo Bhopi
2023 Latest Caselaw 9878 Bom

                                                   21-IA-15306-2023.doc



Shailaja


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION
           INTERIM APPLICATION NO.15306 OF 2023
                            IN
           FIRST APPEAL [STAMP] NO.20501 OF 2023

Central Railway                              ]    Appellant
     vs.
Narayan Ambo Bhopi and others                ]    Respondents
                                 .....
Ms. Leena Patil, for the Appellant.

Mr. Sachin Punde, for Respondent-claimant.
                              .....
                       CORAM : PRITHVIRAJ K. CHAVAN, J.

                            DATE      : 25th September, 2023.

P.C.

1. This is an application seeking stay to the execution of the

impugned Judgment and Award dated 4th January, 2022 passed by

the Reference Court enhancing the compensation to the tune of

Rs.30,27,200/- in Land Reference No.344 of 2019.

2. Heard learned Counsel for the applicant as well as

respondent-claimant.

3. There shall be interim stay to the execution of the judgment

and award subject to deposit of entire amount of enhanced

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compensation with costs and interest in the Reference Court within

six weeks.

4. If the amount is deposited, the claimant will be at liberty to

withdraw the same subject to furnishing security to the satisfaction

of the Reference Court. Reference Court shall grant an opportunity

of being heard to the applicant before accepting the security.

5. In the event, security is not furnished by the claimant within a

period of six weeks from the date on which the amount is

deposited, the same shall be invested in Fixed Deposit of the

Nationalized Bank for a period of one year, which shall be renewed

from time to time subject to the orders of this Court.

6. Application is disposed of in the aforesaid terms.

[PRITHVIRAJ K. CHAVAN, J.]

Signed by: Shailaja Halkude Designation: PA To Honourable Judge 2 of 2 Date: 26/09/2023 17:30:52