Shri. Sheshmani R. Pandey ... vs Shri. Rambauri Verma
2022 Latest Caselaw 10614 Bom

        Megha                                       12_ia_19046_2022.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.19046 OF 2022
                                          IN
                             FIRST APPEAL NO.1151 OF 2022

        Sheshmani R. Pandey                           ...Applicant/Appellant
                          Versus
        Rambauri Verma                                       ...Respondent
                                           ...
        Mr. Neel Helekar for the Applicant/Appellant.


                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th OCTOBER, 2022.

P.C. :-

1. By this application, the Applicant has sought stay of the

execution and implementation of the impugned Judgment and Award

dated 03/06/2022 in Application (WCA) No.601/B-108 of 1997.

2. Learned counsel for the Applicant states that the entire

compensation as per the impugned Judgment and Award has been

deposited before the Labour Court. Copy of the receipt is on record at

Exhibit-A.

Digitally

MEGHA 3.

         signed by
         MEGHA S       In the light of the said statement, execution and
         PARAB
S        Date:
PARAB    2022.10.13

implementation of the impugned Judgment and Award is stayed 17:03:10 +0530

Megha 12_ia_19046_2022.doc

pending hearing of the appeal.

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)