The State Of Maharashtra And Anr vs Uttarashwar Krishna Jadhaver, And ...
2024 Latest Caselaw 2595 Bom

Bombay High Court

The State Of Maharashtra And Anr vs Uttarashwar Krishna Jadhaver, And ... on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4426



                                                                                               34 caf 1846-17.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  CIVIL APPELLATE JURISDICTION
                                             CIVIL APPLICATION NO. 1846 OF 2017
                                                             IN
                                             FIRST APPEAL (ST) NO. 30988 OF 2010

                          The State of Maharashtra and Anr.                              ...Applicants
                                Versus
                          Uttarashwar Krishna Jadhaver and Ors.                          ...Respondents
  SNEHA                                                ************
  NITIN                  Mr. A.R. Patil, Addl. GP for Applicants/State.
  CHAVAN
  Digitally signed by                                     ************
  SNEHA NITIN
  CHAVAN
  Date: 2024.01.30
                                                            CORAM : M.M. SATHAYE, J.

18:57:21 +0530 DATE : 29th JANUARY, 2024 P.C. :

1. This is an application by the Appellant/State seeking stay of impugned Judgment and Award dated 11.11.2009 passed in LAR No. 466 of 2002 by the Civil Judge, Sr. Division, Barshi (Reference Court). The application is filed in November 2010, however it is numbered late. 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.)