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Best Undertaking Through The ... vs Mina Vasant Patil And Anr
2022 Latest Caselaw 10226 Bom

Citation : 2022 Latest Caselaw 10226 Bom
Judgement Date : 4 October, 2022

Bombay High Court
Best Undertaking Through The ... vs Mina Vasant Patil And Anr on 4 October, 2022
Bench: Anuja Prabhudessai
                                                                                   519 -i-ia-18850-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 18850 OF 2022
                                                         IN
                                         FIRST APPEAL (st) NO. 23048 OF 2022


                        BEST Undertaking
                        Through the General Manager.                               ..Appellant

                                       v/s.

                        Mina Vasant Patil & Ors.                             ..Respondents

                        Ms. Karishma Jhaveri I/b. Navdeep Vora & Associates for the
                        Appellant .


                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 4th OCTOBER, 2022.

P.C.

1. Not on board, upon praecipe being filed, taken on board.

2. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated 16 th

September, 2022 passed by the MACT, Thane, in MACP No.103 of

2018.

3. Learned Counsel for the Applicant states that the entire amount as

per the impugned judgment shall be deposited before the Claims

Tribunal, Thane within four weeks. In the light of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed till the next date of hearing. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.07 14:52:14 +0530 P P SALGAONKAR 1 of 2 519 -i-ia-18850-22.doc

4. Learned Counsel for the Respondent states that the Office

objections, if any, shall be removed within two weeks. Registry,

thereafter to issue Notice to Respondents returnable in four weeks.

5. Stand over to 22.11.2022.



                                                       (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                           2 of 2
 

 
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