M.S.R.T.C., Thr Its Div. ... vs Mangesh Supda Nafade And Anr
2021 Latest Caselaw 6432 Bom

                                      1                             902-CA-4411-21.odt



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                     CIVIL APPLICATION NO. 4411 OF 2021
                       IN FIRST APPEAL NO.592 OF 2021

              M.S.R.T.C., THR ITS DIV. CONTROLLER, JALGAON
                                  VERSUS
                   MANGESH SUPDA NAFADE AND ANR
                                     ...
               Advocate for Appellant : 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 26-02-2020 passed by learned Motor Accident Claims Tribunal, Jalgaon, in Motor Accident Claim Petition No. 340 of 2014, till next date.

( ANIL S. KILOR ) JUDGE rrd