The Maharashtra State Road ... vs Sumitra Dattu Gawali And Others
2022 Latest Caselaw 6268 Bom

                                           1
                                                                      8906.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      33 CIVIL APPLICATION NO.8906 OF 2022
                         IN FIRST APPEAL NO.1320 OF 2022

                  THE MAHARASHTRA STATE ROAD TRANSPORT
                              CORPORATION
                                 VERSUS
                     SUMITRA DATTU GAWALI AND OTHERS

                                          ...
                      Advocate for Applicant : Mr.B.S.Deshmukh
                                          ...

                                         CORAM : S.G.DIGE, J.

DATE : 04.07.2022 P.C. :

1] Heard the learned counsel for the applicant.

The learned counsel for the applicant submits that the

applicant has impugned judgment and award dated

04.02.2020 passed by the learned Member, MACT, Dhule in

MACP No. 827 of 2017, hence, requested to stay the

impugned judgment and award dated 04.02.2020.

2] Considering the submissions of the learned

counsel for the applicant as well as the reasons mentioned

in the application, ad-interim stay is granted to the

impugned judgment and award dated 04.02.2020, till the

8906.22CA

next date. The applicant shall deposit the entire amount

along with accrued interest thereon within 12 weeks from

today.

[S.G.DIGE] JUDGE DDC