Maharashtra State Road Transport ... vs Vitthal Sidhalinga Kale And Ors
2021 Latest Caselaw 14613 Bom

         Digitally
         signed by
                                                     10-IAST15989-21INFAST15988-21.DOC
         SANTOSH
SANTOSH SUBHASH
SUBHASH KULKARNI
KULKARNI Date:                                                                 Santosh
         2021.10.07

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         10:15:20
         +0530



                                      CIVIL APPELLATE JURISDICTION


                               INTERIM APPLICATION (ST) NO. 15989 OF 2021
                                                   IN
                                   FIRST APPEAL (ST) NO. 15988 OF 2021

                      Maharashtra State Road Transport
                      Corporation through its Controller                 ...Appellant
                                           Versus
                      Vitthal Sidhalinga Kale & ors.                 ...Respondents


                      Ms. Ayodhya Patki, i/b Nitesh Bhutekar, for the Applicant/
                           Appellant.


                                                CORAM:     N. J. JAMADAR, J.

                                                DATED :    6th OCTOBER, 2021
                      PC:-

1. Heard Ms. Patki, the learned Counsel for the applicant -

appellant.

2. Ms. Patki, on instructions, submits that the applicant is

ready to deposit entire amount of compensation alongwith the

interest accrued thereon, in terms of the impugned award.

3. In view of the aforesaid statement and willingness on the

part of the applicant - appellant to deposit entire amount of

compensation alongwith the interest accrued thereon, there

shall be ad-interim stay to the execution, operation and

implementation of the judgment and award in MACP No.92 of

2016 dated 23rd August, 2019, passed by the learned Member,

10-IAST15989-21INFAST15988-21.DOC

MACT, Sangli, subject to deposit of the entire amount of

compensation alongwith the interest accrued thereon in terms

of the award, within a period of four weeks from today.

4. Issue notice to the respondents, returnable on 24 th

November, 2021.

5. In addition to the notice through Court, the applicant is at

liberty to serve the respondents by way of private service and

file affidavit of service.

[N. J. JAMADAR, J.]