The State Of Maharashtra (Through The ... vs Shri. Raghunath Jagannath Patil
2024 Latest Caselaw 2600 Bom

Bombay High Court

The State Of Maharashtra (Through The ... vs Shri. Raghunath Jagannath Patil on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4744



                                                                                     10(1) FCA-3688-2019.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
                                         CIVIL APPLICATION NO. 3688 OF 2019
                                                         IN
                                            FIRST APPEAL NO. 228 OF 2022
                        The State Of Maharashtra & Anr.                 ...Applicants/Appellants
                               Versus
                        Shri. Raghunath Jagannath Patil & Ors.          ...Respondents
                                                      *****
                    Mr. A.R. Patil, Addl. G.P. for Applicants/Appellants.
                                                      *****
                                                                 CORAM : M.M. SATHAYE, J.

                                                                 DATE      : 29th JANUARY 2024
                    P.C. :

                    .        This is an application by the Applicant/State seeking a stay of

the impugned judgment and award dated 30/01/2018 passed by the learned Civil Judge, Senior Division, Alibag (Reference Court) in L.A.R. No. 203 of 2016.

2. The learned AGP states that the entire amount under the impugned judgment and award has been deposited in the Reference Court and places on record the communication dated 17/10/2022 in support thereof.

3. Since the amount is deposited, 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.

4. Civil Application is disposed of.

(M.M. SATHAYE, J.)