The Maharashtra State Road ... vs Smt. Shantabai Hari Mondhe And Anr
2021 Latest Caselaw 3444 Bom

Chitra Sonawane                                                    24-CAF-40-2021.doc


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                          CIVIL APPLICATION NO.40 OF 2021
                                         IN
                      FIRST APPEAL [STAMP] NO.22131 OF 2019

 M.S.R.T.C.                                           ]...Applicant/Appellant.
                 Vs.
 Shantabai Hari Mondhe & Anr.                         ]...Respondents.

                                    ....
 Miss Ayodhya Patki i/b Mr. Nitesh V.Bhutekar for appellant in
 FA(St)22131/2019 and for applicant in CAF 40/21 and CAF 39/2021
 and for respondents in IA(St.)2769/21.

 Mr.Pritesh K.Bohade for applicant in IA(St)2769/2021 and for
 respondents in FA(St)22131/2019.


                                         CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 23RD FEBRUARY, 2021.

P.C. :

1. Heard Miss Ayodhya Patki, holding for Advocate Nitesh Bhutekar for appellant/MSRTC.

2 It is submitted that the respondents have filed execution of the impugned judgment and award dated 7 th September 2018, passed by MACT, Nasik. The learned Counsel, therefore, prays for staying execution and implementation of the award passed by M.A.C.T., Nasik, inter alia, contending that the appellant would deposit the entire amount of compensation with accrued interest before M.A.C.T., Nasik within 4 weeks.

Chitra Sonawane 24-CAF-40-2021.doc

3. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a) of the application.

4. If the appellant fails to deposit the amount within 4 weeks, ad- interim shall stand vacated without further reference to the Court.

5. The application stands disposed of.

(PRITHVIRAJ K.CHAVAN,J.)