M.S.R.T.C., Thr Its Div. ... vs Ashadevi Rampravesh Tiwari And ...
2021 Latest Caselaw 6431 Bom

                                     1                             903-CA-4412-21.odt




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD


                     CIVIL APPLICATION NO. 4412 OF 2021
                       IN FIRST APPEAL NO.593 OF 2021

              M.S.R.T.C., THR ITS DIV. CONTROLLER, JALGAON
                                  VERSUS
               ASHADEVI RAMPRAVESH TIWARI AND OTHERS
                                     ...
                Advocate for Applicant : Mr. Manoj D. Shinde
                                     ...

                                         CORAM : ANIL S. KILOR, J.

                                         DATE      :       9th APRIL, 2021

PER COURT :-

Issue notice to the respondents, returnable on 28-06-2021.

2. The appellant is permitted to serve respondents by private mode, in addition to regular mode of service and fle an afdavit of service of notice to respondents, on making service on respondents.

3. In the meantime, the learned counsel for the applicant undertakes to deposit 50% amount in this Court. Permission is granted.

4. In view of that, there shall be stay to the execution, operation and implementation of the Judgment and Award dated 05-02-2020 passed by learned Motor Accident Claims Tribunal, Jalgaon, in Motor Accident Claim Petition No. 395 of 2016, till next date.

( ANIL S. KILOR ) JUDGE rrd