The State Of Maharashtra And Anr vs Sopan Kondaji Tanpure
2024 Latest Caselaw 2603 Bom

Bombay High Court

The State Of Maharashtra And Anr vs Sopan Kondaji Tanpure on 29 January, 2024

Author: M.M.Sathaye

Bench: M.M.Sathaye

                                                                                     44.1-CAF-69-2020.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                     CIVIL APPLICATION NO. 69 OF 2020
                                                        IN
                                  FIRST APPEAL (ST) NO. 25830 OF 2005
                    The State of Maharashtra                              ...Applicant
                          Versus
                    Sopan Kondji Tanpure                                  ...Respondent
                                                     ****

Mr. A.R. Patil, Addl. G.P. for the Applicant YUGANDHARA SHARAD **** PATIL CORAM : M.M.SATHAYE J.

                                                        DATE     : 29th JANUARY 2024





                    P.C. :

1. Not on board. Taken on board.

2. This is an application by the Appellant/State seeking stay of impugned Judgment and Award dated 12.10.2004 passed in LAR No. 306 of 2003 by Addl. Dist. Judge, Pune. The application is filed in 2005 but 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.

3. 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.

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

[M.M.SATHAYE,J.]