Depot Manager Maharashtra State ... vs Dattatraya Bhika Patil And ...
2022 Latest Caselaw 8479 Bom

                                      {1}                   977-CA-12334-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 12334 OF 2022
                IN FIRST APPEAL NO. 2226 OF 2022

            DEPOT MANAGER MAHARASHTRA STATE ROAD
                 TRANSPORTATION CORPORATION
                           VERSUS
                    DATTATRAYA BHIKA PATIL

                                  ...
             Advocate for Applicant : Mr. M.D. Shinde h/f.
                                      Mr. M.K. Goyanka
                                 ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 26th August, 2022

 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that,

applicant has challenged the judgment and award passed

by Reference Court. Hence, requested to stay impugned

order.

3. Considering the submissions of learned Counsel, the

impugned order is stayed till next date subject to deposit

of entire award amount before this Court within twelve

Pooja K.

                                  {2}                  977-CA-12334-2022

 (12) weeks.

4. List the matter on 18th November, 2022.

[S.G. DIGE, J.]

Pooja K.