Bombay High Court
Deepak Stone Quarry Works A Partnership ... vs Union Of India Thr. The Administrator ... on 22 March, 2021
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 SA(ST)-6835-2021 (SR.7)
SA(ST)-6843-2021 (SR.8)
22.3.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL (ST. ) NO. 6835 OF 2021
ALONGWITH
INTERIM APPLICATION NO. 787 OF 2021
Deepak Stone Quarry Works
and Partnership Firm, Thr.
Authorized partner, Mr. Deepak
Madhubhai Patel .....Appellant
V/s.
Union of India, thr. The Administration
Secretariat Building, Silvassa Dadra
and Nagar Haveli and Ors. ....Respondents
AND
SECOND APPEAL (ST. ) NO. 6843 OF 2021
ALONGWITH
INTERIM APPLICATION (ST.) NO. 6785 OF 2021
Ms Shree Krishna Stone Crusher
Firm Thr. Pro. Mr. H.P. Kansara
thr. Lrs K.H. Kansara and Ors. .....Appellants
V/s.
Union of India, thr. The Administration
Secretariat Building, Silvassa Dadra
and Nagar Haveli and Ors. ....Respondents
****
Rane 2/2 SA(ST)-6835-2021 (SR.7)
SA(ST)-6843-2021 (SR.8)
22.3.2021
Mr. R.S. Desai i/by. Mr. Akshay Pawar, Advocate for the
appellant.
Mr. H.S. Venegaonkar, Advocate for the respondents.
CORAM : SANDEEP K. SHINDE, J.
Monday, 22nd March, 2021.
P.C. :
1. Mr. Venegavkar, appears for the respondents. Mr. Desai, learned Counsel for the appellants to serve the proceedings on the Counsel for the respondents. Stand over to 20th April, 2021.
2. In the meantime, the parties are directed to maintain status-quo qua the suit property, in both the Appeals.
Digitally signed by Neeta Neeta S. Sawant S. Date:
Sawant 2021.03.22 18:38:49 +0530 (SANDEEP K. SHINDE, J.)