The Maharashtra State Road ... vs Sohel Mustak Naik And Ors
2021 Latest Caselaw 4709 Bom

                                                                                    20-1-ia-1718-2020 in fast-2536-2020


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                               INTERIM APPLICATION NO.1718 OF 2020
                                                                IN
                                                 FIRST APPEAL (ST) NO.2536 OF 2020

                            The Maharashtra State Road
                            Transport Corporation Through
                            Its Divisional Manager                                     ..Applicant
                                   Vs.
                            Sohel Mustak Naik & Ors.                                   ..Respondents
         Digitally signed                                   ----
Nilam    by Nilam
         Kamble             Ms.Ayodhya Patki i/b Mr.Nitesh Bhutekar for the Applicant.
Kamble   Date:
         2021.03.15                                         ----
         15:16:19 +0530
                                                          CORAM : C.V. BHADANG, J.

                                                                  DATE     : 15th MARCH 2021

                            P.C.:


                            1.                 Not on board. Taken on board.

2. Heard the learned counsel for the applicant.

3. Issue notice to Respondent No.1, returnable on 26th

April 2021.

4. Private notice is allowed, in addition to the regular

mode.

5. The applicant to file affidavit of service by next date.

N.S. Kamble page 1 of 2 20-1-ia-1718-2020 in fast-2536-2020

6. The learned counsel for the applicant states that the

applicant shall deposit the entire amount of the award along with

interest before the Motor Accident Claim Tribunal within six weeks

from today. The statement so made is accepted.

7. There shall be ad-interim stay to the impugned

judgment and award till next date subject to the applicant

depositing the entire amount of the award along with interest before

the Tribunal within six weeks from today.

C.V. BHADANG, J.

     N.S. Kamble                                                       page 2 of 2