Bombay High Court
Mr Nana Krishna Masal vs Smt. Archana Ajay Walvekar on 19 September, 2018
Dixit
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.57 OF 2013
IN
FIRST APPEAL NO.550 OF 2017
Nana Krishna Masal and Ors. .... Applicants
V/s.
Archana Ajay Walvekar and Ors. .... Respondents
Mr. Tejpal S. Ingale, a/w. Mr. Nagesh Y. Chavan, for the Applicants.
Mr. Umesh R. Mankapure for Respondent Nos.1 to 5.
Ms. Poonam Mital for Respondent No.6.
CORAM : DR. SHALINI PHANSALKAR-JOSHI, J.
DATE : 19 TH SEPTEMBER, 2018.
P.C. :
1. Heard Mr. Ingale, leraned counsel for the Applicants, Mr. Mankapure, learned counsel for Respondent Nos.1 to 5, and Ms. Mital, learned counsel for Respondent No.6.
2. This is an application for stay to the execution of the impugned 'Judgment and Award'.
3. Learned counsel for the Applicants-Appellants fairly submits that, Applicants-Appellants will deposit 50% of the amount of compensation within a period of eight weeks from today. 1/2 CAF-57-13.doc ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:02:37 :::
4. In view thereof, the ad-interim stay is granted to the execution of the 'Award' for a period of eight weeks from today.
5. S.O. to 28th November 2018.
6. Needless to state that, in case of failure of the Applicants- Appellants to deposit the amount of compensation within the stipulated time, the stay will automatically stand vacated, without any further reference to the Court.
[DR. SHALINI PHANSALKAR-JOSHI, J.] 2/2 CAF-57-13.doc ::: Uploaded on - 26/09/2018 ::: Downloaded on - 26/09/2018 23:02:37 :::