Maharashtra State Farming Corporation ... vs Yuvraj Dnyanoba Mane Deshmukh (Since ...
2024 Latest Caselaw 2809 Bom

Bombay High Court

Maharashtra State Farming Corporation ... vs Yuvraj Dnyanoba Mane Deshmukh (Since ... on 30 January, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

k                                    1/1                  35 ia 13308.23 in sa 271.23 as.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO.13308 OF 2023
                                      IN
                         SECOND APPEAL NO.271 OF 2023

Maharashtra State Farming Corporation Ltd.          ....Appellant/Applicant
      V/S
Yuvraj Dnyanoba Mane-Deshmukh
since deceased through L.Rs.,                       ....Respondents
                                 ...

Mr. Surel Shah a/w Mr. Pandurang Gaikwad i/b Mr. Bhalchandra S. Shinde
for the Appellant/Applicant.
Mr. Girish S. Godbole, Senior Advocate a/w Mr. Prabhakar M. Jadhav for
the Respondent Nos.1 and 2.
                                   ...

                                   CORAM: SANDEEP V. MARNE, J.

DATE : JANUARY 30, 2024.

P.C.:

1 Rule. Rule on interim relief, returnable on 2 April 2024.

Respondent Nos. 1 and 2 to file Affidavit opposing the Application.

2 Till the next date of hearing the judgment and order dated 20 February 2023 passed by the District Court shall remain stayed. Any agreement executed by the Appellant-Corporation in favour of third parties in the meantime shall be subject to the final outcome of the Interim Application and the Appeal and no equities would be claimed by any party.

(SANDEEP V. MARNE, J.)