Maharashtra State Road Transport ... vs Girish Narhar Joshi And Anr
2021 Latest Caselaw 14368 Bom

                                                                   7.2-iast-8836-2021=fast-8835-2021.doc




                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                               INTERIM APPLICATION (ST.) NO. 8836 OF 2021
         Digitally
         signed by
                                                (For Stay)
         SHRADDHA
SHRADDHA KAMLESH                                    IN
KAMLESH TALEKAR
TALEKAR  Date:
         2021.10.06
                                 FIRST APPEAL (STAMP) NO. 8835 OF 2021
         18:55:52
         +0530

                      Maharashtra State Road Transport
                      Corporation, Nashik Division                ... Applicant/Appellant
                             Vs.
                      1. Girish Narhar Joshi
                      & Anr.                                      ... Respondents

                                                       ....
                      Mr. Nitesh V. Bhutekar for appellant/applicant.
                      Mr.Pritesh K. Bohade 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. By an order dated 28th June 2021, the execution, operation

and implementation of the impugned judgment and award dated

14th January 2020, passed by the learned Member, Tribunal Nashik

was stayed, subject to deposit of the entire amount of

compensation along with interest accrued thereon, within a period

of four weeks thereof.

3. In pursuance of the aforesaid order, the applicant has

deposited the entire amount.

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4. By a separate order in Interim Application No. 2650 of 2021,

the claimants are permitted to withdraw a portion of the said

amount. Hence, the operation, execution and implementation of

the impugned judgment and award in M.A.C.P. No. 1152 of 2017

stands stayed till the disposal of the appeal.

5. The application stands disposed of.

( N.J. JAMADAR, J. )

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