Pune Municipal Commissioner vs Shri. Rajandra Kondiram Bhalshankar ...
2024 Latest Caselaw 2593 Bom

Bombay High Court

Pune Municipal Commissioner vs Shri. Rajandra Kondiram Bhalshankar ... on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4425



                                                                                               33 caf 913-17.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                              CIVIL APPLICATION NO. 913 OF 2017
                                                              IN
                                                FIRST APPEAL NO. 520 OF 2017

                          Pune Municipal Corporation                                      ...Applicant
                               Versus
                          Rajandra Kondiram Bhalshankar and Ors.                          ...Respondents
  SNEHA                                             ************
  NITIN
  CHAVAN                 Mr. S.H. Katkar i/b Vishwanath Patil for Applicant.
  Digitally signed by
                         Mr. Yogesh Pande for Respondents.
  SNEHA NITIN
  CHAVAN                                            ************
  Date: 2024.01.30
  18:57:22 +0530
                                                            CORAM : M.M. SATHAYE, J.

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

1. This is an application by the Appellant/Pune Municipal Corporation for stay of impugned Judgment and Award dated 25.10.2016 passed by the M.A.C.T., Pune in M.A.C.P. No. 162 of 2013.

2. Heard learned counsel for the parties. As per the office note, the amount under impugned award is deposited by the Appellant. In light thereof, the application is allowed in terms of prayer clause (a). The impugned Judgment and Award shall remain stayed during the pendency of appeal.

3. The Respondent/Claimant is at liberty to apply for withdrawal of amount.

4. Civil Application is disposed of.

(M.M. SATHAYE, J.)