Citation : 2025 Latest Caselaw 3761 Bom
Judgement Date : 21 August, 2025
1/1 52.caf2919.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) NO. 2919 OF 2024
IN
FIRST APPEAL NO. 1049 OF 2024
VIDC, Amravati Vs. Mr. Rushikesh Sudhakar Tarale and Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Ms. Tejashree Thombre, Advocate h/f Mr. Uday A.
Gosavi, Advocate for applicant.
Mr. M.A. Kadu, AGP for respondent/State.
Mr. Paras L. Rathi, Advocate for respondent No.1.
CORAM : MRS. VRUSHALI V. JOSHI, J.
DATE : 21.08.2025.
The appellant has filed this application for grant of stay to the effect and operation of the impugned judgment and award dated 31.03.2023.
2. Considering the reasons stated in the application, the application is allowed. Stay is granted to the effect and operation of the impugned judgment and award dated 31.03.2023, subject to depositing the entire decretal amount along with accrued interest thereon within a period of one week.
3. The civil application is disposed of.
Place this matter after two weeks.
(Mrs. Vrushali V. Joshi, J.)
Signed by: Mrs. Prity Gabhane Designation: PA To Prity Honourable Judge Date: 21/08/2025 18:40:30
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