Bombay High Court
Shri Bhagwati Prasad Alias Bhagwat S/O ... vs Rambabu Harprasad Ruhela And Ors on 9 February, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
41-CRA-301-2021.doc
Sonali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
CIVIL APPELLATE JURISDICTION
signed by
SONALI
SONALI MILIND
MILIND PATIL CIVIL REVISION APPLICATION NO.301 OF 2021
PATIL Date:
2023.02.10
14:41:45
WITH
+0530
INTERIM APPLICATION NO.17939 OF 2022
IN
CIVIL REVISION APPLICATION NO.301 OF 2021
WITH
CIVIL REVISION APPLICATION NO.302 OF 2021
WITH
INTERIM APPLICATION NO.17940 OF 2022
IN
CIVIL REVISION APPLICATION NO.302 OF 2021
WITH
CIVIL REVISION APPLICATION NO.303 OF 2021
WITH
INTERIM APPLICATION NO.17942 OF 2022
IN
CIVIL REVISION APPLICATION NO.303 OF 2021
Manoj Bhagwat Prasad Rajput & Ors. ...Applicants
Versus
Rambhau Harprasad Ruhela & Ors. ...Respondents
WITH
INTERIM APPLICATION NO.2038 OF 2022
Gopal Harprasad Ruhela ...Applicant
In the matter between
Shri. Bhagwat Prasad alias
Bhagwat s/o. Sardarilal ...Applicant
Versus
Rambhau Harprasad Ruhela & Ors. ...Respondents
Ms. Shweta Sharma, for the Respondents in all Civil Revision
Applications and Applicant in Interim Application No.2038 of 2022.
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41-CRA-301-2021.doc
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Ms. Pratibha Shelake, i/b. Diwakar Diwedi, for the Applicants in
Civil Revision Application No.301 of 2021, Civil Revision
Application No.302 of 2021 and Civil Revision Application No.303 of
2021.
CORAM : MADHAV J. JAMDAR, J.
DATED : 9th FEBRUARY 2023 P.C. :
1. Heard Ms. Shweta Sharma, learned counsel appearing for the Applicants and Ms. Pratibha Shelake, learned counsel appearing for the Respondents.
2. Ms. Shelake points out that by order dated 31st March 2021 read with order dated 21st April 2022 passed by this Court, the Applicants were directed to deposit compensation at the rate of Rs.6,000/- per month till June 2022. Learned counsel states that the office of Small Causes Court, Mumbai is not accepting the further compensation as there is no order to that effect.
3. The Applicants in Civil Revision Application are permitted to deposit the arrears of compensation at the rate of Rs.6,000/- per month from July-2022 till February-2023 before the Small Causes Court, Mumbai within a period of three weeks from today.
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41-CRA-301-2021.doc Sonali
4. The Applicants to continue to deposit Rs.6,000/- per month on or before 10th of every month till further orders.
5. This order is passed without prejudice to the rights and contentions of both the parties.
6. Stand over to 17th February 2023 under the caption for "admission".
7. Till next date, the eviction decree shall not be executed.
[MADHAV J. JAMDAR, J.] 3/3