Maharashtra State Road Transport vs Sambhaji Dadu Shinde And Othrs
2022 Latest Caselaw 2395 Bom

                      P.H. Jayani                                         23(a) CAF5151.2008.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 5151 OF 2008
                                                        IN
                                           FIRST APPEAL NO. 233 OF 2022

                      Maharashtra State Road Transport            .... Applicant
                                v/s.
                      Shambaji Dadu Shinde and ors.               .... Respondents


                      Ms. P.M. Bhansali a/w. Mr. G.S. Hegde i/b. G.S. Hegde
                      and Associates for the Applicant.
                      Ms. S.V. Sonawane for Respondent Nos.2 to 6.
                      Mr. Yogesh Pande i/b. KMC Legal Venture for Respondent No.9.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 09th MARCH, 2022. P. C. :-

. Mr. P.M. Bhansali, learned counsel for the Applicant states that

the entire amount of compensation as per the impugned judgment and

award has been deposited.

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

of the impugned judgment and award dated 04/12/2007 passed by the

Member, MACT, Satara is stayed pending hearing of the Appeal.

3. Civil Application stands disposed of.

Digitally

PREETI signed by PREETI H (SMT. ANUJA PRABHUDESSAI, J.) JAYANI H Date:

JAYANI 2022.03.11 19:25:02 +0530