The State Of Maharashtra (Through The ... vs Mr. Rajaram Waman Chavan And Ors
2024 Latest Caselaw 2599 Bom

Bombay High Court

The State Of Maharashtra (Through The ... vs Mr. Rajaram Waman Chavan And Ors on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4741



                                                                                    7(1) CAF-2996-2018.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
                                         CIVIL APPLICATION NO. 2996 OF 2018
                                                         IN
                                            FIRST APPEAL NO. 195 OF 2022

                        The State Of Maharashtra                                    ...Applicant/
                                                                                    ...Appellant
                              Versus
                        Mr. Rajaram Waman Chavan And Ors.                           ...Respondents

                                                      *****
                    Mr. A.R. Patil, Addl. G.P. for Applicants/Appellants.
                    Mr. Shubham Shinde i/b. Surel Shah, Advocate for Respondents.
                                                      *****

                                                             CORAM : M.M. SATHAYE, J.

                                                             DATE         : 29th JANUARY 2024

                    P.C. :

                    .        Heard learned counsel for the parties.

2. This is an application by the Appellant/State for stay of execution of impugned judgment and award dated 08/08/2017 passed by the Judge-1, Khed, in L.A.R. No.03 of 2004. Learned AGP states that the Appellant/State has deposited the award amount in the Reference Court, which is fairly accepted by the Learned counsel for the Respondents/claimants.

3. In that view of the matter, Civil Application is allowed in terms of prayer clause (b). The aforesaid impugned judgment and award is stayed during the pendency of the First Appeal. Civil Application is disposed of.

7(1) CAF-2996-2018.doc

4. Learned counsel for the Respondents/claimants are at liberty to file appropriate application for withdrawal of the amount.

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

(M.M. SATHAYE, J.)