Maharashtra State Textile Corporation ... vs Byramjee Jeejeebhoy Private Limited ...
2026 Latest Caselaw 168 Bom

Bombay High Court

Maharashtra State Textile Corporation ... vs Byramjee Jeejeebhoy Private Limited ... on 8 January, 2026

                                                                            3-IA-10613-2024.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 10613 OF 2024
                                                       IN
                                          FIRST APPEAL NO. 1155 OF 2024

                   Maharashtra State Textile Corporation Ltd.      ...Applicant
                   Mumbai
                              Versus
                   Byramjee Jeejeebhoy Private Limited And Anr.    ...Respondents
                                                    ****
SNEHA              Mr. Akshay Shinde for the Applicant.
NITIN              Mr. Pradeep Patil for Respondent/MCGM.
CHAVAN                                              ****
Digitally signed
by SNEHA                                     CORAM : M.M. SATHAYE, J.

NITIN CHAVAN Date: 2026.01.09 DATE : 8th JANUARY, 2026 10:48:58 +0530 P.C. :

1. Heard learned Counsel for the Applicant.

2. Issue notice to Respondent, returnable 20.02.2026. Learned Counsel for the Respondent No.2/ Municipal Corporation waives service.

3. Considering the nature of impugned decree, subject to Applicant depositing in this Court, the entire amount under impugned Judgment and Decree with interest, within a period of 6 weeks from today, there shall be ad-interim relief in terms of prayer clause (b), which reads as under :

"(b) That pending hearing and final disposal of the present First Appeal, the effect, operation, implementation and execution of the impugned Judgment and decree dated 06/01/2024 passed by the City Civil Court at Mumbai in L.C. Suit No. 303 of 2013 and disbursal of amount there under, be kindly stayed."

3-IA-10613-2024.doc

(M.M. SATHAYE, J.)