The Div. Controller, M.S.R.T.C., ... vs Pratibha Shaluman Shirsath And ...
2021 Latest Caselaw 6599 Bom

                                                                       ca4380.21
                                         1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                904 CIVIL APPLICATION NO.4380 OF 2021
                                IN
                    FIRST APPEAL NO.581 OF 2021


       THE DIVISIONOL CONTROLLER, M.S.R.T.C., AHMEDNAGAR
                           VERSUS
            PRATIBHA SHALUMAN SHIRSATH 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 24th June 2020 passed by the learned

Member, Motor Accident Claims Tribunal, Ahmednagar in M.A.C.P.

No. 218 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.

ca4380.21

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

24th June 2020 passed by the learned Member, Motor Accident

Claims Tribunal, Ahmednagar in M.A.C.P. No. 218 of 2017.

4. The civil application is accordingly disposed of.

[ANIL S. KILOR, J.]

asb/APR21