M.S.R.T.C. At Vahatuk Bhavan,Dr. ... vs Smt. Swati Vijay Bogawar
2021 Latest Caselaw 9911 Bom

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.

CIVIL APPLICATION (CAF) NO.1411/2021 IN FIRST APPEAL NO.1228/2010
  (Maharashtra State Road Transport Corporation Vs. Smt.Swati wd/o Vijay Bogawar and
                                        othrs)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions           Court's or Judge's orders.
and Registrar's Orders.
                            Shri S.C.Mehadia, Advocate for appellant.
                            Shri B.D.Vora, Advocate for respondent nos.1 and 2.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 28, 2021.

1. Heard.

2. Perused the application and the impugned judgment and award dated 15.7.2020.

3. It is submitted by learned counsel for the respondent nos.1 and 2 that respondent no.1 is suffering from cancer and she is in urgent need of money for her treatment. In support of his submissions, learned counsel has filed medical certificates on record.

4. Considering the above fact that respondent no.1 is ailing from cancer and urgent need of of money for medical treatment, the civil application is allowed. Respondent no.1 is allowed to withdraw amount of Rs.1,76,125/- with accrued interest thereon, on furnishing usual undertaking.

5. Civil Application stands disposed of.

caf1411.21.odt

First Appeal No.1228/2010

Place the appeal for final hearing as per its turn.

JUDGE

ambulkar