The State Of Maharashtra (Through The ... vs Shri. Krushna Mangal Mhatre
2024 Latest Caselaw 23071 Bom

Bombay High Court

The State Of Maharashtra (Through The ... vs Shri. Krushna Mangal Mhatre on 7 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

2024:BHC-AS:32913

                                                                 911----FA-668-2022.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                    CIVIL APPLICATION NO.3882 OF 2019.
                                                    IN
                                       FIRST APPEAL NO.668 OF 2022.

                The State of Maharashtra
                Thr. The Deputy Collector
                And Anr.                                          ...Appellant .

                           Versus

                    Shri. Krushna Mangal Mhatre                   ...Respondents.

                                               ------------
                Mr. Hemant P. Ghadegaonkar for the respondent.
                Ms. Tanvi Phatak a/w. Mr. Sachin Hande for respondent No.1.
                Mr. A. R. Patil, AGP for respondent-State.
                                               ------------

                                            Coram : Sharmila U. Deshmukh, J.

Date : 7th August, 2024.

P. C. :

CIVIL APPLICATION NO.3882 OF 2019.

1. Civil application has been preferred seeking stay of the

impugned judgment and award dated 7th May 2018 passed by the

Reference Court in L.A.R. No.79/2017.

2. Learned AGP tenders copy of receipt evidencing deposit of the

entire decretal amount along with accrued interest in the Reference

rsk 1 of 2 911----FA-668-2022.doc

Court. Same is taken on record.

3. In light of the above, Interim Application is allowed. The

execution and implementation of judgment and award dated 7 th May

2018 passed by the learned Civil Judge, Senior Division, Alibag in

L.A.R. No.79/2017 is stayed.

FIRST APPEAL NO.668 OF 2022.

4. Heard.

5. Admit.

6. Call for R & P. w

[Sharmila U. Deshmukh, J.]

rsk 2 of 2 Signed by: Rajeshwari S. Karve Designation: PA To Honourable Judge Date: 17/08/2024 11:28:38