Maharashtra State Road Transport ... vs Saipan Hamid Tamboli And Anr
2022 Latest Caselaw 6832 Bom

P.H. Jayani                                     praecipe FAST16665.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL (ST.) NO. 16665 OF 2022
                                 WITH
              INTERIM APPLICATION (ST.) NO. 16666 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 16665 OF 2022

M.S.R.T.C., Sangli                              .... Appellant
            v/s.
Saipan Tamboli and anr.                         .... Respondents

Mr. Dhananjay Rananaware i/b. Meena Mahesh Patil for the Appellant.
Traffic Inspector, Sangli - MSRTC.

                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th JULY, 2022.

P. C. :-

. Not on board. Taken on board in view of praecipe filed for

urgent relief.

2. Learned counsel for the Appellant states that the entire

compensation has been deposited before the Claims Tribunal. He

apprehends that the Respondent-claimant may withdraw the

compensation pending hearing of the Appeal.

3. Since the compensation as per the impugned judgment and

award has been deposited, execution and implementation of the

P.H. Jayani praecipe FAST16665.2022.doc

impugned judgment is stayed pending hearing of the Appeal.

4. Issue notice to the Respondents-original claimants, returnable on

17/08/2022. Private service is permitted.

PREETI (SMT. ANUJA PRABHUDESSAI, J.)

JAYANI Digitally signed by PREETI JAYANI Date: 2022.07.19 17:26:42 +0530