Bombay High Court
The State Of Maharashtra (Through The ... vs Shri. Mohan Damu Gawand And Ors on 27 February, 2019
Author: N.M. Jamdar
Bench: N.M. Jamdar
914c CAF 3295-17 in FAst 26504-2015.doc
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Sequeira
THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.3295 OF 2017
in
FIRST APPEAL (Stamp) NO. 26504 OF 2015
Office Notes, Office Memoranda
of Coram, appearances, Court's
Court's or Judge's Orders
order or Directions and Registrar's
Orders
Mr.A.R.Patil- Additional Government
Pleader, for the Applicant.
Mr.Sachin S.Punde, for Respondent Nos.1 to
5.
CORAM : N.M. JAMDAR, J.
Date : 27 February 2019 P.C.:
Heard learned counsel for the parties.
2. Subject to deposit of the entire amount as awarded under the impugned judgment and award within period of twelve weeks in the Reference Court, the execution and the implementation of the impugned judgment and award, is stayed till pendency of the First Appeal.
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3. The Respondents are at liberty to apply for withdrawal of the amount deposited, upon furnishing security to the satisfaction of the Reference Court. Civil Application is disposed of.
N.M. Jamdar, J.
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