Maharashtra State Road Transport ... vs Dilip Appa Hadambar
2022 Latest Caselaw 5608 Bom

                                                                                   19-ia-3748-2022 in fa-584-2022




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO.3748 OF 2022
                                                                   IN
                                                       FIRST APPEAL NO.584 OF 2022

                                Maharashtra State Road Transport
          Digitally signed by
                                Corporation, Through Its Divisional
NILAM
SANTOSH
          NILAM SANTOSH
          KAMBLE                Controller, Satara Division, Satara              ..Applicant
          Date: 2022.06.22
KAMBLE    15:26:57 +0530
                                     V/s.
                                Dilip Appa Hadambar                              ..Respondent
                                                                   ----
                                Mr.Aniket Nangare i/b Mr.Nitesh V. Bhutekar for the Applicant.
                                                                   ----
                                                    CORAM : SMT.ANUJA PRABHUDESSAI, J.

DATE : 20 JUNE 2022

P.C.

. Learned counsel for the Applicant states that the compensation as per impugned judgment and award dated 22 January 2020 in MACP No.35 of 2007 will be deposited within four weeks.

2. In the light of the said statement, execution and implementation of the impugned judgment is stayed till the next date of hearing.

3. Issue notice to the Respondent, returnable on 18 July 2022.

ANUJA PRABHUDESSAI, J.

                                     N.S. Kamble                                                        page 1 of 1