The Maharashtra State Road ... vs Smt. Chhaya Balu Masal And Ors
2021 Latest Caselaw 14362 Bom

                                                                     21-ia-2651-2021-fast-16499--2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO. 2651 OF 2021
         Digitally
         signed by
                                                  (For Stay)
         SHRADDHA
SHRADDHA KAMLESH                                      IN
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                                     FIRST APPEAL (ST.) NO. 16499 OF 2021
         18:55:50
         +0530

                      The Maharashtra State Road Transport
                      Corporation                                  ... Applicant
                      In the matter between :
                      The Maharashtra State Road Transport
                      Corporation                                ... Appellant
                            Vs.
                      1. Smt. Chaya Balu Masal
                      & 4 Ors.                                   ... Respondents
                                                       .....
                      Mr.Nitesh V. Bhutekar for applicant/appellant.

                      Mr. Ramdas A. Shelke for respondents.
                                                     .....
                                              CORAM      :         N.J. JAMADAR, J.

                                              DATE       :         4th October, 2021
                      PER COURT:

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

2021.

2. The learned counsel for the applicant undertakes to serve the

copy of the application and appeal memo and its accompaniments

on the counsel for the respondents.

The undertaking is accepted.

3. 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 18th December 2020, passed by the

learned Member MACT, Pandharpur, in MACP No. 26 of 2017,

within a period of four weeks.

4. In view of the aforesaid statement, and willingness on the

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

execution, operation and implementation of the judgment and

award, dated 18th December 2020, in MACP No. 26 of 2017 stands

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

compensation along with interest accrued thereon, within a period

of four weeks.

Shraddha Talekar, PS

( N.J. JAMADAR, J. )

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