Pune Municipal Corporation ... vs Mr.Surmilan Singh Soiban Thr. 1) ...
2021 Latest Caselaw 14533 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.3735 OF 2020
                                       IN
                  FIRST APPEAL (ST) NO.5919 OF 2O2O


Pune Municipal Corporation through the
Commissioner                                      ..       Applicant/
                                                           Appellant
        Versus
Surmilan Singh Soiban and Ors.                    .. Respondents
                                       ...

Mr.Vishwanath Patil with Mr.Kewal Ahya and Mr.Ankit Lodha
for the Applicant/Appellant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 05th OCTOBER, 2021

P.C:-

1. By the present application, the Applicant/Appellant,

Pune Municipal Corporation, seeks stay to the execution of

Judgment and Award dated 18/09/2019 passed by the MACT,

Pune in MACP No.581 of 2014.

2. Learned counsel appearing for the Appellant, makes a

specifc statement that the Appellant is ready to deposit the

entire amount awarded under the impugned judgment

M.M.Salgaonkar

2/2 47.1 IA-3735-20.doc

alongwith interest calculated upto 31/03/2021 in the Tribunal

at Pune within a period of 6 weeks from today.

Subject to deposit of amount as undertaken, there shall

be stay to the Judgment and Award dated 18/09/2019 passed

by the MACT, Pune in MACP No.581 of 2014.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar