Maharashtra State Road Transport ... vs Sarika Shankar Wankhede And Ors
2021 Latest Caselaw 14364 Bom

                                                                           15-ia-2286-2021-fa-329-2021.doc




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                   INTERIM APPLICATION NO. 2286 OF 2021
         Digitally
         signed by
                                                 (For Stay )
         SHRADDHA
SHRADDHA KAMLESH                                     IN
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                                       FIRST APPEAL NO. 329 OF 2021
         18:55:54
         +0530

                      1. Maharashtra State Road Transport
                      Corporation                                      ... Applicant/Appellant
                             Vs.
                      1. Sarika Shankar Wankhede
                      & 5 Ors.                                         ... Respondents
                                                     .....

                      Mr. Nitesh V. Bhutekar for applicant/appellant.
                                                       .....

                                                 CORAM           :     N.J. JAMADAR, J.

                                                 DATE            :     4th October, 2021
                      PER COURT :

                      1.      Heard    Mr.Bhutekar,     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

compensation along with interest accrued thereon in terms of the

1 of 2 15-ia-2286-2021-fa-329-2021.doc

judgment and award dated 4th January 2020 passed by the learned

Member, MACT, Nashik in M.A.C.P. No. 1108 of 2017, 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.P. No. 1108 of 2017, dated 4 th January 2020 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. )

2 of 2