Managing Director, Nwkrts Co., ... vs Rajashri Ashok Raskar And Ors
2022 Latest Caselaw 7370 Bom

                   Tikam                            907- IA 16900 of 2022.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                      FIRST APPEAL No. 814 OF 2022
                                                 WITH
VAISHALI                         INTERIM APPLICATION No. 16900 OF 2022
ANIL
TIKAM                                              IN
                                      FIRST APPEAL No. 814 OF 2022
Digitally signed
by VAISHALI
ANIL TIKAM
Date:
2022.07.29
16:11:39 +0530
                   Managing Director,                           ...Appellant /Applicant
                   Nwkrts Co., Karnataka
                                 Versus

                   Rajashri Ashok Raskar and Ors.               ...Respondents
                                                       ....

                   Mr. C.M. Lokeshappa for Appellant /Applicant.


                                               CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 28th JULY, 2022.

P.C.:-

1. Learned counsel for the Applicant states that 50% of the

compensation along with interest has been deposited before the MACT,

Satara. He states that the balance 50% with interest will be deposited

before the MACT within four weeks.

2. In the light of the statement, execution and implementation of

the impugned judgment is stayed till the next date of hearing.

 Tikam                        907- IA 16900 of 2022.odt

3.      Stand over to 25th August, 2022.



                         (SMT. ANUJA PRABHUDESSAI, J.)