The State Of Maharashtra And Anr vs Manik Rama Sutar
2024 Latest Caselaw 2592 Bom

Bombay High Court

The State Of Maharashtra And Anr vs Manik Rama Sutar on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4424



                                                                                               30 caf 651-16.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                              CIVIL APPLICATION NO. 651 OF 2016
                                                              IN
                                             FIRST APPEAL (ST) NO. 30304 OF 2010

                          The State of Maharashtra and Anr.                              ...Applicants
                                Versus
                          Manik Rama Sutar                                               ...Respondents
  SNEHA
  NITIN                                                 ************
  CHAVAN                 Mr. A.R. Patil, Addl. G.P. for Applicants.
  Digitally signed by
  SNEHA NITIN
  CHAVAN                                                  ************
  Date: 2024.01.30
  18:57:21 +0530                                            CORAM : M.M. SATHAYE, J.

                                                            DATE       : 29th JANUARY, 2024
                         P.C. :

1. This is an application by the Appellant/State seeking stay of impugned Judgment and Award dated 12.01.2010 passed in LAR No. 433 of 2002 by the Civil Judge, Sr. Division Barshi (Reference Court). The application is filed in 2010. There is no clear information available as on today, whether the amount under impugned award is deposited by the Appellant/State or not. We are in the year 2024. No orders are passed in this application. Not even notices are issued.

2. In that view of the matter, this civil application is disposed of with liberty to the State to file appropriate application, if need so arises. All the parties to act on duly authenticated/digitally signed copy of this order.

(M.M. SATHAYE, J.)