Union Of India, Represented Thr. ... vs Shri. Lavkush R. Sharma ...
2021 Latest Caselaw 14366 Bom

                                                                   8.3-ia-1571-2021-fast-13541-2021.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

         Digitally
                                  INTERIM APPLICATION NO. 1571 OF 2021
         signed by
         SHRADDHA                               (For Stay)
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR
                                                    IN
         Date:
         2021.10.06
         18:55:56
                                 FIRST APPEAL (STAMP) NO. 13541 OF 2021
         +0530

                      Union of India                             ... Applicant

                      IN THE MATTER BETWEEN :

                      Union of India                             ... Appellant
                            Vs.
                      1. Shri Lavkush R. Sharma
                      (deceased) & Anr.                           ... Respondents
                                                        ...
                      Mr. T.J. Pandian a/w. Mr. T.C. Subramanian for applicant/appellant.
                      Mr.Piyush Shah a/w. Mr. Jay Vora for respondents.
                                                       .....
                                              CORAM        :     N.J. JAMADAR, J.

                                              DATE         :     4th October, 2021
                      PER COURT :

1. Heard the learned counsel for the applicant/appellant and

the learned counsel for the respondents.

2. The applicant-original respondent has deposited the entire

amount of compensation and the respondent-original applicant has

been permitted to withdraw the amount of compensation deposited

by the applicant.

3. Hence, nothing survives for execution of the judgment and

decree in O.A. No. 593/2013. Yet, by way of abundant caution,

execution, operation and implementation of the judgment and

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decree dated 30th April 2019 passed by the learned Railway Claims

Tribunal, Mumbai Bench, Mumbai in O.A. No. 593/2013 stands

stayed till disposal of the appeal.

4. The application stands disposed of.

( N.J. JAMADAR, J. )

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