LAWS(BOM)-2023-6-668

SHREE GANESH CHS LTD. Vs. UTTAM B.CHIKANE

Decided On June 06, 2023
Shree Ganesh Chs Ltd. Appellant
V/S
Uttam B.Chikane Respondents

JUDGEMENT

(1.) This Court on 23/5/2023, passed the following order:

(2.) The learned counsel for the petitioner/applicant submits that the State Government has heard the appeal and it is closed for orders. It is submitted that considering the facts and circumstances, the order of status quo be continued till decision of appeal and in case of adverse order for two weeks thereafter.

(3.) Considering the facts and circumstances, the order of status quo shall remain in operation till decision of the appeal and for the period of two weeks thereafter, in case order adverse to the petitioner/applicant is passed.