Maharashtra State Road Transport ... vs Sanket Dattatraya Mistri
2021 Latest Caselaw 14524 Bom

                                                            20-iast-6956-2021.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION (ST.) NO.6956 OF 2021
                                  IN
                   FIRST APPEAL (L) NO.6955 OF 2021

Maharashtra State Road Transport Corporation,
Nashik Division                                       ...Appellant
           vs.
Sanket Dattatraya Mistri and Others                   ...Respondents

Ms. Ayodhya Patki i/b. N.V. Bhutekar, for the Appellant.

                         CORAM :    N. J. JAMADAR, J.

                         DATE :     OCTOBER 05, 2021

P.C.:

.       Heard the learned counsel for the parties.

2. Ms. Patki, learned counsel for the appellant, on instruction, submits that the applicant is ready to deposit the entire amount of compensation along with interest accrued thereon.

3. In view of the aforesaid statement, there shall be ad-interim stay to the execution, operation and implementation of the judgment and award dated 14th January, 2020 in MACP No. 1202 of 2017 subject to deposit of entire amount of compensation along with interest accrued thereon within a period of four weeks from today.

4. Issue notice to respondents returnable on 23 rd November, 2021.

5. In addition to notice through Court, the applicant/appellant is at liberty to serve the respondents by private notice and fle affdavit of service.

                                          (N. J. JAMADAR, J.)


Vishal Parekar, P.A.                                                         ...1