Bombay Electric Supply And ... vs Shukhdeo Rameshankar Prasad
2021 Latest Caselaw 17998 Bom

                                                                               902-fast-25523-2021.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION (ST) NO.25525 OF 2021
                                                       IN
                                       FIRST APPEAL (ST.) NO.25523 OF 2021

        Digitally
        signed by    Bombay Electric Supply and Transport Undertaking ...Applicant
VISHAL
        VISHAL
        SUBHASH
SUBHASH PAREKAR
                               vs.
PAREKAR Date:
        2021.12.23
                     Sukhdeo Ramshankar Prasad                      ...Respondent
        17:34:08
        +0530

                     Mr. Arsh Misra i/b. M.V. Kini & Co., for the Applicant/Appellant.

                                               CORAM :   N. J. JAMADAR, J.

                                               DATE :    DECEMBER 23, 2021

                     P.C.:

                     .       Heard the learned counsel for the applicant.

2. Issue notice to the respondent returnable 11th January, 2022.

3. The applicant is at liberty to serve the respondent by private

service and fle affdavit of service.

4. The learned counsel submits that the applicant/appellant is

ready to deposit the entire amount of compensation along with

interest accrued thereon in terms of the judgment and award in

MACP No. 2525 of 2013 dated 14 th August, 2021 passed by the

learned Member, MACT, Mumbai.

Vishal Parekar, P.A. ...1 902-fast-25523-2021.doc

5. In view of aforesaid submission and willingness on the part of

the applicant to deposit the entire amount of compensation, there

shall be ad-interim stay to the execution, operation and

implementation of the impugned judgment and award dated 14 th

August, 2021 subject to deposit of entire amount of compensation

along with interest accrued thereon before the Tribunal within a

period of three weeks.

6. All concerned to act on an authenticated copy of this order.

                                                (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                               ...2