M.S.R.T.C., Thr Its Div. ... vs Sangram Madhavrao Shendge And Ors
2021 Latest Caselaw 4724 Bom

                                         1                             2-CA-3565-21.odt



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

           CIVIL APPLICATION NO.3565 OF 2021 IN FAST/10512/2020
                  WITH CA/3566/2021 IN FAST/10512/2020

              M.S.R.T.C., THR ITS DIV. CONTROLLER, MSRTC, LATUR
                                     VERSUS
                  SANGRAM MADHAVRAO SHENDGE AND ORS
                                        ...
                   Advocate for Applicant : Mr. Anand D. Wange
              Advocate for Respondents No.1 and 2 : Mr. Fayaz K. Patel
                                        ...

                                    CORAM :       ANIL S. KILOR, J.

                                    DATE :        15th MARCH, 2021
PER COURT :-

This is an application for condonation of delay.

2. Issue notice to the respondents, returnable on 12-04-2021.

3. Applicant is permitted to serve the respondents by private mode, in addition to regular mode and file an affidavit of service of notice to respondents, on making service on the respondents.

4. Learned counsel for the applicant-appellant makes a statement that the Acquiring Body is ready to deposit the decreetal amount in this Court and in view of the same, he presses for grant of stay.

5. The applicant-appellant is directed to deposit the decreetal amount within a period of twelve weeks from today.

6. The stay to the impugned Judgment and Decree in terms of prayer clause 'B'. The same shall be subject to condition to deposit of decreetal amount.

7. In case, applicant-appellant fails to deposit the decreetal amount within twelve weeks, the stay stands vacated.

( ANIL S. KILOR ) JUDGE rrd