STATE OF MAHARASHTRA Vs. ISHWAR PIRVAJI KALPATRI

JUDGEMENT

(1.) THE question has been arising with recurring regularity before the courts as to whether a party against whom a final order has been passed by the High Court would be justified in postponing the implementation of that order on the ground that an appeal to the Higher Court is intended. Sometimes an application for leave to appeal is made and, on rejection of that application, the usual request follows that the order should be stayed because the party concerned, more often than not the Government or a public authority, desires to consider its position. The submission proceeds on the footing that the copy of the judgment will take sometime and that after evaluation by the concerned department the State may or may not prefer an appeal. In the more hotly contested matters, the intention to prefer an appea is already indicated by virtue of the application for leave to appeal and, therefore, it is quite certain that such an appeal is intended. When an application for stay is asked for as a matter of fairness, it is customary for the Court to evaluate a reasonable time-frame and to grant or refuse the application wholly or in part.

(2.) IN the majority of cases, however, after a final order is passed, a state of limbo ensues when directions are not implemented and the party that has obtained the relief is required to come back to the Court and add to the litigation by taking out contempt proceedings for enforcement of the order. This situation is both unfortunate and impermissible because in the absence of a specific stay order from the High Court, there is no justification for the non-implementation of the orders, even if an appeal is contemplated. The impression has, however, gained ground that the implementation of the orders can be ignored or deferred on the plea that an appeal is being contemplated or that necessary steps are being taken or, for that matter, that an appeal has, in fact, been filed. What is being overlooked is that there is no presumption or assumption that the Appeal Court will entertain the appeal or that the Appeal Court will grant any interim relief. But the usual phrase that "the appellant has confidence is hopeful of success in the appeal" is wishful thinking and has no legal sanction. It will, therefore, have to be clarified and made very clear that in the absence of an order from the High Court staying the implementation that there is no warrant for non-implementation of the orders.

(3.) EXPERIENCE has also made it necessary to observe that in those of the cases where it is contended, as in the cases of importance, that an appeal is being preferred that this must be done with almost expediency. There is no licence available to the State or to the Public sector to amble along on the spacious plea that more than one department is concerned or that papers are moving from one city to the other, etc. All that will be permissible during the interim period is for appropriate orders to be passed by way of implementation which can be done on a conditional basis or in such a manner as may be approved by the High Court for the interim period. The Secretary to the Government, Law and Judiciary Department shall ensure that a copy of this judgment is circulated to the Chief Secretary to the Government and to all the Secretaries of the various Departments.