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Bombay High Court
Maharashtra Krishna Valley ... vs Shri. Namdeo Bhagwan Malusare And Ors. on 22 January, 2026
Author: Abhay Ahuja
Bench: Abhay Ahuja
902-907.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally
signed by
KANCHAN
KANCHAN
PRASHANT FIRST APPEAL NO. 859 OF 2014
PRASHANT DHURI
DHURI Date:
2026.01.22
19:55:12
Maharashtra Krishna Valley Development Corporation ... Appellant
+0530
Versus
Shri. Namdeo Bhagwan Malusare and others ... Respondents
WITH
CIVIL APPLICATION NO. 2483 OF 2014
IN
FIRST APPEAL NO. 859 OF 2014
WITH
FIRST APPEAL NO. 857 OF 2014
WITH
INTERIM APPLICATION NO. 3422 OF 2025
CIVIL APPLICATION NO. 2481 OF 2014
IN
FIRST APPEAL NO. 857 OF 2014
WITH
FIRST APPEAL NO. 861 OF 2014
WITH
CIVIL APPLICATION NO. 2485 OF 2014
IN
FIRST APPEAL NO. 861 OF 2014
WITH
FIRST APPEAL NO. 862 OF 2014
WITH
CIVIL APPLICATION NO. 2486 OF 2014
Kanchan Dhuri 1/4
::: Uploaded on - 22/01/2026 ::: Downloaded on - 22/01/2026 21:30:41 :::
902-907.doc
IN
FIRST APPEAL NO. 862 OF 2014
WITH
FIRST APPEAL NO. 860 OF 2014
WITH
CIVIL APPLICATION NO. 2484 OF 2014
IN
FIRST APPEAL NO. 860 OF 2014
AND
INTERIM APPLICATION NO. 7741 OF 2025
IN
FIRST APPEAL NO. 1507 OF 2014
Maharashtra Krishna Valley Corporation ... Applicant
Versus
Raghu Dhondu Malusare,
since deceased through his LRs
1. Baban Raghu Malusare and others ... Respondents
............
Mr. Ashish Gabhale instructed by Jay & Co., Advocate for the Appellant.
Mr. A.R. Patil, Additional Government Pleader for the State.
Ms. Amrita Kharkar instructed by Mr. P.H. Potnis, Advocate for the
Respondent No.1.
............
CORAM : ABHAY AHUJA, J.
DATE : 22 JANUARY 2026
P.C. :
1. When the matters are called out, Mr. Gabhale, learned
Counsel appears for the Applicants and submits that on 11 th November
902-907.doc
2025, this Court had in Civil Application No.2484 of 2014 in First
Appeal No.860 of 2014 directed that subject to payment of the entire
decretal amount alongwith the interest within a period of eight weeks
in the Reference Court, the operation, execution and implementation of
the impugned Judgment and Award dated 31st August 2012 is stayed.
2. Mr. Gabhale submits that pursuant to the said order the
outstanding decretal amounts alongwith the interest have not only
been deposited in the First Appeal No.860 of 2014 but also in other
Appeals viz. First Appeal No. 859 of 2014, First Appeal No.857 of 2014,
First Appeal No. 861 of 2014, First Appeal No.862 of 2014 and First
Appeal No.1507 of 2014 and that the stay to the operation, execution
and implementation of the Award may be extended to the Awards
under challenge therein as well.
3. However, both the learned Counsel for the Appellant/
Applicant as well as for the Original Claimants/Respondents have no
objection, if all the Interim Applications filed for stay of the operation,
execution and implementation of the impugned Judgments and Awards
in all the Appeals listed at serial Nos.902 and 907 are disposed of with
an order of stay until the final hearing and disposal of the First Appeals
which the learned Counsel submit have already been admitted by this
Court earlier.
902-907.doc
4. Having heard the learned Counsel and having considered
their submissions, the Civil Application No. 2483 of 2014 in First
Appeal No.859 of 2014; Interim Application No.3422 of 2025 and Civil
Application No.2481 of 2014 in First Appeal No.857 of 2014; Civil
Application No.2485 of 2014 in First Appeal No.861 of 2014; Civil
Application No.2486 of 2014 in First Appeal No.862 of 2014; Civil
Application No.2484 of 2014 in First Appeal No. 860 of 2014; and
Interim Application No.7741 of 2025 in First Appeal No. 1507 of 2014
are disposed of with a direction that the operation, execution and
implementation of the respective impugned Judgments/Awards all
dated 31st August 2012 are stayed until the final disposal of the said
Appeals.
5. Interim Applications/Civil Applications accordingly stand
allowed and disposed as above.
First Appeal No.859 of 2014, First Appeal No.857 of 2014, First Appeal
No.861 of 2014, First Appeal No.862 of 2014, First Appeal No.860 of
2014 and First Appeal No. 1507 of 2014 :
6. List all the First Appeals on 10th March 2026.
(ABHAY AHUJA, J.)
