The Manager, Rajkamal Transport, ... vs Gangubai Govind Ghodke And Ors
2022 Latest Caselaw 5362 Bom

                                            1
                                                                       9717.17CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        CIVIL APPLICATION NO. 9717 OF 2017
                                        IN
                       FIRST APPEAL STAMP NO.19890 OF 2017

          The Manager,
          Rajkamal Transport,
          Secunderabad.                              .. Applicant

                    Versus

          Gangubai w/o. Govind Ghodke
          and others.                               .. Respondents

                                     ...
          Mr.Shoyab Shaikh, Advocate for the applicant.
          Mr.Apparao Yenegure, Advocate for respondent nos. 1 to 3
          and 5.
          Mr. Dhananjay Deshpande, Advocate for respondent no.6.
                                     ...

                                          CORAM : S.G.DIGE, J.

DATE : 14.06.2022

P.C. :

1] Heard the learned counsel for the applicant and

the learned counsel for the respondents.

2] The learned counsel for the applicant requested

for staying the order passed by the Commissioner for

Employee's Compensation and Civil Judge Senior Division,

9717.17CA

Osmanabad in WCA No.25 of 2011. The learned counsel for

the applicant further submits that as per the said order, the

applicant has deposited the amount before the trial Court,

hence, requested to allow the present application.

3] The learned counsel for respondent nos. 1 to 3

and 5 submitted that the amount has been deposited before

the trial Court.

4] As the compensation amount is deposited

before the trial Court, hence, the application is allowed in

terms of prayer clause-B. The effect of the judgment and

order in WCA No.25 of 2011 is stayed till the decision and

final adjudication of the First Appeal.

5] List Civil Application No.9716 of 2017 on 4 th

August, 2022.

[S.G.DIGE] JUDGE DDC