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Maha. State Road Transport Corp. ... vs Smt. Shital Vijay Khare And Others
2021 Latest Caselaw 10757 Bom

Citation : 2021 Latest Caselaw 10757 Bom
Judgement Date : 10 August, 2021

Bombay High Court
Maha. State Road Transport Corp. ... vs Smt. Shital Vijay Khare And Others on 10 August, 2021
Bench: Pushpa V. Ganediwala
33CAF 1216.2020                                                                            1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CIVIL APPLICATION (F) NO. 1216 OF 2020
                    IN FIRST APPEAL NO. 408 OF 2021
  (Maharashtra State Road Transport Corporation, Buldhana Vs. Smt. Shital Vijay Khare &
                                         Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions         Court's or Judge's orders.
and Registrar's Orders.

                                Shri V.P. Panpalia, Advocate for the applicant/
                                appellant.
                                Shri B.K. Suchak, Advocate for respondent Nos.1 and
                                2.
                                                        .....

                                            CORAM : PUSHPA V. GANEDIWALA, J.

AUGUST 10, 2021.

Heard.

2] This is an application for grant of stay.

3] Shri Panpalia, learned counsel for the appellant, submits that the appellant has deposited 3/4th of the decreetal amount as directed by this Court vide order dated 06/10/2020.

4] In this view of the matter, the ad interim stay granted to the execution of the judgment and order dated 29/11/2019 passed by the Member, M.A.C.T., Buldana in M.A.C.P. No. 147/2016, is hereby confirmed, pending decision of this Appeal.

5] Civil Application stands disposed of.

FIRST APPEAL NO. 408/2021.

                             6]          Admit.

                             7]          Shri   B.K.   Suchak,     learned       counsel,

waives service of notice for respondent Nos.1 and 2.

                             8]          Call R & P.



                                                             JUDGE
                             Sumit





 

 
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