The Union Of India, Through The ... vs Smt. Reshma Ravikant Pawaskar And ...
2021 Latest Caselaw 4706 Bom

                                                                                      8-2-caf-941-19 in fast-5280-19


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                                 CIVIL APPLICATION NO.941 OF 2019
                                                                IN
                                                 FIRST APPEAL (ST) NO.5280 OF 2019

                            The Union of India,
                            Through The General Manager                             ..Applicant
                                 Vs.
                            Smt.Reshma Ravikant Pawaskar & Ors.                     ..Respondents
                                                            ----
         Digitally signed   Mr.Delilah Fernandes for the Applicant.
         by Nilam
Nilam    Kamble

Kamble   Date:
         2021.03.15         Mr.Sainand Chavgule for Respondent Nos.1 to 4.
         15:16:22 +0530
                                                          ----
                                                         CORAM : C.V. BHADANG, J.

                                                                 DATE     : 15th MARCH 2021

                            P.C.:

1. Heard learned counsel for the applicant and the learned

counsel appearing for respondent Nos.1 to 4.

2. The learned counsel for the applicant on instructions

states that the applicant shall deposit the entire amount of the

award along with interest before the Railway Claims Tribunal within

eight weeks from today.

3. In such circumstances, there shall be interim stay of the

impugned judgment and award pending disposal of the appeal

N.S. Kamble page 1 of 2 8-2-caf-941-19 in fast-5280-19

subject to the applicant depositing entire amount of the award along

with interest before the Railway Claims Tribunal within eight weeks.

4. Upon deposit of the amount the Tribunal shall invest

the same in any nationalized bank initially for a period of one year.

5. The Civil Application is disposed of.

C.V. BHADANG, J.

     N.S. Kamble                                                        page 2 of 2