The Div. Controller, M.S.R.T.C., ... vs Salima Kadir Sayyed And Ors
2021 Latest Caselaw 6598 Bom

                                                                       ca4391.21
                                         1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                906 CIVIL APPLICATION NO.4391 OF 2021
                                IN
                    FIRST APPEAL NO.590 OF 2021


       THE DIVISIONAL CONTROLLER, M.S.R.T.C., AHMEDNAGAR
                            VERSUS
                SALIMA KADIR SAYYED AND OTHERS

                  ...
      Mr.Anand D. Wange Advocate for Applicant.
                  ...

                 CORAM: ANIL S. KILOR, J.

                 DATE :        21st APRIL, 2021

 ORDER :

1. This is an application for grant of stay to the impugned

Judgment and award dated 29th January 2020 passed by the

learned Member, Motor Accident Claims Tribunal, Ahmednagar in

M.A.C.P. No. 243 of 2017.

2. Learned counsel appearing for the applicant states that the

applicant is ready to deposit the entire decretal amount in this

Court within a period of fifteen weeks from today.

ca4391.21

3. In view of the undertaking given by the applicant that

entire decretal amount would be deposited in this Court within

fifteen weeks from today, the application is allowed in terms of

prayer clause (B) and thereby stay is granted to the effect,

operation and implementation of the Judgment and award dated

29th January 2020 passed by the learned Member, Motor Accident

Claims Tribunal, Ahmednagar in M.A.C.P. No. 243 of 2017.

4. Accordingly, the civil application is disposed of.

[ANIL S. KILOR, J.]

asb/APR21