The Maharashtra State Road ... vs Sachin Manikrao Naikawadi
2021 Latest Caselaw 1902 Bom

                                                  23-IAin899-2021.doc


Chitra Sonawane


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO.174 OF 2021
                                  IN
                  FIRST APPEAL (STAMP)NO.899 OF 2021


The Maharashtra State Road
Transport Corporation & Anr.           .... Appellants.

Vs.
Sachin Manikrao Naikwadi               .. Respondent.
                               .....

Miss Ayodhya Patki i/b Mr. Nitesh V. Bhutekar for the applicant.
                            ......


                          CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 28th JANUARY, 2021

P.C.

1. Praecipe is moved by the appellant/M.S.R.T.C. with prayer seeking stay to the execution and implementation of impugned judgment and award passed by the learned M.A.C.T., Kolhapur in M.A.C.P. No.539/2010 dated 9th March 2020.

2. Heard Miss Ayodhya Patki, the learned Counsel holding for Advocate Bhutekar.

3. The learned Counsel on instructions, states that the amount of award with interest will be deposited in M.A.C.T., Kolhapur within 3 weeks from today. Statement is accepted. In view of the

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statement made, there shall be ad-interim relief in terms of prayer clause (a). If the applicant fails to deposit the amount of award with accrued interest within 3 weeks, ad-interim relief shall stand vacated automatically without further reference to the Court.

4. Application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

Shailaja Digitally signed by Shailaja S.

         S.         Halkude
                    Date: 2021.01.29
         Halkude    18:09:00 +0530




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