Bombay Electric Supply And ... vs Mr.Amit Kumar Bir Singh
2022 Latest Caselaw 1668 Bom

                                                                         501-IA(ST)-3439-2022.doc




                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                        CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION (ST) NO.3439 OF 2022
                                                    IN
                                     FIRST APPEAL (ST) NO.3438 OF 2022

                     BOMBAY ELECTRIC SUPPLY AND TRANSPORT)
                     UNDERTAKING                        )...APPLICANT

                                           IN THE MATTER BETWEEN

                     BOMBAY ELECTRIC SUPPLY AND TRANSPORT)
                     UNDERTAKING                        )...APPELLANT
                         V/s.
                     AMIT KUMAR BIR SINGH               )...RESPONDENT


                     Mr.Arsh Misra a/w. Mr.G.S.Godbole i/b. M.V.Kini & Co., Advocate
                     for the Applicant.
                     None for the Respondent.
                                                     CORAM      : V. G. BISHT, J.

                                                     DATE       : 17th FEBRUARY 2022

                     P.C. :


                     1        By this interim application, the applicant seeks stay to the

operation and execution of the impugned judgment and award

dated 2nd September 2021 passed by the learned Member, Motor

Accident Claims Tribunal, Mumbai in M.A.C.P. No. 1321 of 2013.

                     AVK                                                                 1/2
        Digitally
        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2022.02.17
        17:45:29
        +0530
                                                      501-IA(ST)-3439-2022.doc




2     Learned counsel for the applicant submits that the

applicant is ready to deposit the entire decretal amount along

with interest thereon as directed by the learned Member by

tomorrow. Hence, he prays that the execution and

implementation of the impugned judgment and award be stayed.

3 In view of above submission, issue notice to the

respondent, returnable on 21st March 2022. On being decretal

amount so depositedd along with interest thereon, the execution

and implementation of the judgment and award dated 2 nd

September 2021 passed by the learned Member, Motor Accident

Claims Tribunal, Mumbai shall remain stayed.

4 If the decretal amount is not deposited by tomorrow, the

stay shall stand vacated automatically.

5 Parties to act on authenticated copy of this order.

                                            (V. G. BISHT, J.)

AVK                                                                  2/2