The State Of Maharashtra vs Nivrutti Balu Kadali And Ors
2024 Latest Caselaw 2601 Bom

Bombay High Court

The State Of Maharashtra vs Nivrutti Balu Kadali And Ors on 29 January, 2024

Author: M.M. Sathaye

Bench: M.M. Sathaye

2024:BHC-AS:4745



                                                                                  15 CAF-1835-2002-2002.doc




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION
                                         CIVIL APPLICATION NO. 1835 OF 2002
                                                         IN
                                            FIRST APPEAL NO. 612 OF 2002
                     The State Of Maharashtra                                      ...Applicant/
                                                                                   ...Appellant
                           Versus
                     Nivrutti Balu Kadali And Ors.                                 ...Respondents
                                                      *****
                    Mr.A. R. Patil, Addl. G.P. for Applicant/Appellant.
                    Ms. Bhavana Khemani i/b. Mr. A.J. Ahuja, Advocate for Respondent
                    Nos. 1 to 3.
                                                      *****
                                                            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 seeking a stay of impugned judgment and award dated 22/12/2000 passed in L.A.R. No. 161 of 1997 by Jt. Dist. Judge Nashik. There is already an order passed in this application of ad-interim stay dt. 19.04.2002 to the impugned Award and there is an office noting showing that amount is already deposited in lower Court and the same is paid to claimant.

3. In light thereof, this application is allowed in terms of prayer clause (b). The aforesaid impugned award is stayed during pendency of the appeal.

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

(M.M. SATHAYE, J.)