Maharashtra State Road Transport ... vs Gaffar Shabbir Ansari And Ors
2022 Latest Caselaw 5609 Bom

                                                                                   18-ia-2836-2022 in fast-6786-2021




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO.2836 OF 2022
                                                                    IN
                                                     FIRST APPEAL (ST) NO.6786 OF 2021

                                Maharashtra State Road Transport
          Digitally signed by
                                Corporation, Through Its Divisional
NILAM
SANTOSH
          NILAM SANTOSH
          KAMBLE                Controller, Raigad                               ..Applicant
          Date: 2022.06.22
KAMBLE    15:26:57 +0530
                                     V/s.
                                Gaffar Shabbir Ansari & Ors.                     ..Respondents
                                                                ----
                                Ms.Gargi Warunjikar 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 dated 13 December 2019 in MACP No.99/2014 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 Respondents, returnable on 18 July 2022.

ANUJA PRABHUDESSAI, J.

                                     N.S. Kamble                                                          page 1 of 1