Bombay Electric Suppy And ... vs Mrs. Afsana Najab Husain Shaikh ...
2021 Latest Caselaw 14347 Bom

                                                                                 12-fast-18404-2019=.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                     CIVIL APPLICATION NO. 89 OF 2020
         Digitally
         signed by
                                                  (For Stay)
         SHRADDHA
SHRADDHA KAMLESH      Bombay Electric Supply and
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                      Transport Corporation                     ... Applicant/Appellant
         18:55:51
         +0530              Vs.
                      1. Mrs. Afsana Najab Husain Shaikh
                       & 2 Ors.                                       ... Respondents
                                                    WITH
                                     CIVIL APPLICATION NO. 88 OF 2020
                                          (For condonation of delay)
                                                      IN
                                   FIRST APPEAL (ST.) NO. 18404 OF 2019
                                                     .....

                      Adv. Karishma Jhaveri i/b M/s. Navdeep Vora and Associates for
                      applicant/appellant.
                                                   .....

                                                 CORAM          :      N.J. JAMADAR, J.

                                                 DATE           :      4th October, 2021
                      PER COURT :

                      1.      Heard    Ms.Jhaveri,     the      learned   counsel        for      the

                      applicant/appellant.

2. Issue notice to the respondents, returnable on 22 nd November

2021.

3. In addition to the notice through Court, the

applicant/appellant is at liberty to serve the respondents by private

notice and file affidavit of service.

4. The learned counsel for the applicant, on instructions,

submits that the applicant is ready to deposit the entire amount of

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compensation along with interest accrued thereon in terms of the

judgment and award dated 12th December 2018 passed by the

learned Member, MACT, Mumbai in M.A.C.A. No. 555 of 2013,

within a period of four weeks.

5. In view of the aforesaid statement and willingness on the

part of the applicant to deposit the entire amount of compensation,

the execution, operation and implementation of the judgment and

award in M.A.C.A. No. 555 of 2013 dated 12 th December 2018

stands stayed, till next date, subject to deposit of the entire amount

of compensation along with interest accrued thereon, till the date

of deposit, within a period of four weeks.

Shraddha Talekar, PS

( N.J. JAMADAR, J. )

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