Pune Municipal Corporation ... vs Mr.Surmilan Singh Soiban Thr. 1) ...
2022 Latest Caselaw 11866 Bom

                     Megha                                      41_ia_3735_2020.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.3735 OF 2020
                                                    IN
                                        FIRST APPEAL NO.490 OF 2021

                     Pune Municipal Corporation                             ...Applicants
                                      Versus
                     Surmilan Singh Soibam and Ors.                       ...Respondents
                                                        ...
                     Mr. Vishwanth Patil for the Applicants.
                     Ms Yogita Chitnis for the Respondent Nos.1 and 2.


                                                CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th NOVEMBER, 2022.

P. C. :-

1. Learned counsel for the Applicant states that the Applicant

has already deposited the entire compensation before the Claims

Tribunal.

2. In view of above, the execution and implementation of the

impugned Judgment dated 18/09/2019 in M.A.C.P. No.581 of 2014 is

stayed pending hearing of the appeal.

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S PARAB S PARAB Date:

2022.11.19

10:56:18 +0530