The State Of Maharashtra (Through The ... vs Shri. Laxman Sakharam Minmine And Ors
2024 Latest Caselaw 2486 Bom

Bombay High Court

The State Of Maharashtra (Through The ... vs Shri. Laxman Sakharam Minmine And Ors on 25 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

                                                             9 (2) CA-3203-2018.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                      CIVIL APPLICATION NO. 3203 OF 2018
                                      IN
                         FIRST APPEAL NO. 140 OF 2022


     The State Of Maharashtra (Through The Special                ...Applicants/
     Land Acquisition Office And Anr.                             ...Appellants
            Versus
     Shri. Laxman Sakharam Minmine And Ors.                       ...Respondents

                                    ****
 Mr. A.R. Patil, Addl. G.P. for Appellant/State.
                                      ****

                                    CORAM : M.M. SATHAYE, J.

                                    DATE       : 25th JANUARY, 2024
 P.C. :
 .        This is an application by Appellant/State seeking stay of the

impugned judgment and award passed by the Reference Court. Notices were issued on 27/02/2019, which are duly served on all the Respondents, as per office report dt. 24.09.2019. None appears for the Respondents. No reply is filed till date.

2. In light thereof, the interim application is allowed in terms of prayer clause (b) subject to condition that the Appellant/State shall deposit the entire awarded amount with interest in the concerned Reference Court within a period of 8 weeks from today, if not already deposited.

9 (2) CA-3203-2018.doc

3. All concerned to act on authenticated or digitally signed copy of this order.

(M.M. SATHAYE, J.)