Maharashtra State Road Transport ... vs Lata Deelip Wagh
2022 Latest Caselaw 10432 Bom

                                                                              26-i-ia-st-18983-22 .doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO.18983 OF 2022
                                                       IN
                                       FIRST APPEAL (ST) NO. 22206 OF 2022


                        Maharashtra State Road Transport Corporation           ..Applicant


                                     v/s.

                        Lata Deelip Wagh                                       ..Respondents

                        Mr. Gargee Warunjikar i/b. Nitesh Bhutekar for the Applicant .

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th OCTOBER, 2022.

P.C.

1. Learned Counsel for the Applicant states that the Applicant has

deposited the entire amount as per the impugned judgment and Award,

before the Claims Tribunal, Nashik. In view of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed pending final hearing of the appeal.

2. Civil Application stands disposed of.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.13 15:07:28 +0530

P P SALGAONKAR 1 of 1