Maharashtra State Road Transport ... vs Mahadev Bharat Mali And Ors
2022 Latest Caselaw 5610 Bom

                                                                                     6-ia-3605-2020 in fast-5381-2020




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO.3605 OF 2020
                                                                    IN
                                                     FIRST APPEAL (ST) NO.5381 OF 2020

                                Maharashtra State Road Transport
          Digitally signed by
                                Corporation                                      ..Applicant
NILAM
SANTOSH
          NILAM SANTOSH
          KAMBLE                    V/s.
          Date: 2022.06.22
KAMBLE    15:26:55 +0530
                                Mahadev Bharat Mali & 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 and award dated 7 August 2019 in MACP No.598 of 2016 will be deposited before the Tribunal within four weeks.

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

3. Issue notice to the Respondent Nos.1 to 6, returnable on 18 July 2022.

ANUJA PRABHUDESSAI, J.

                                     N.S. Kamble                                                         page 1 of 1