Maha. State Road Transport ... vs Mr. Narayan Marotirao Ramteke And ...
2021 Latest Caselaw 8313 Bom

caf.372.20                                                                                             1/1


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

                     Civil Application [CAF] No.372 of 2020
                                        in
                        First Appeal St.No.23844 of 2019
                         Maharashtra State Road Transport Corporation
                                             vs.
                          Mr. Narayanrao Marotirao Ramteke & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                  Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri V.P. Panpalia, Advocate for the Applicant-Appellant.


                                            CORAM         :   S.M. MODAK, J.

                                            DATE          :   22nd JUNE, 2021.

                                            Hearing       was    conducted         through        Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is a delay of 79 days caused in preferring the appeal.

Issue notice to the respondents, returnable after eight weeks.

Civil Application [CAF] No.373/2020:

Heard.

Stay is granted to the execution and implementation of the impugned judgment and award, dated 03/06/2019 subject to deposit of 3/4 th decretal amount in this Court, within a period of three months.

The application is disposed of.

JUDGE *sandesh