Ganpati Agro Products Thr Its ... vs Salmabee W/O Usman Sayyed And Anr
2022 Latest Caselaw 10667 Bom

                                           1
                                                                       8999.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                     908 CIVIL APPLICATION NO.8999 OF 2022
                    IN FIRST APPEAL STAMP NO.10873 OF 2022

              GANPATI AGRO PRODUCTS THROUGH IT'S OWNER
             GANPATI V.SHIVPUJE (DIED) THROUGH VIJAYMALA &
                                  ANOTHER
                                   VERSUS
                SALMABEE W/O USMAN SAYYED & ANOTHER
                                       ...
                 Advocate for the applicants : Mr.V.H.Pathade
              Advocate for Respondent no.2 : Mr.Prasad B. Kadam
                                       ...

                                         CORAM : S.G.DIGE, J.

DATE : 13.10.2022 P.C. :

1] Heard the learned counsel for the applicants and the learned counsel for respondent no.2.

2] Though respondent no.1 is served, none appears for respondent no.1.

3] The learned counsel for the applicants submits that the applicants have deposited the entire award amount except penalty before the Commissioner and Labour Judge, Latur. Respondent no.1 has filed execution proceedings against the applicants. Hence, it is necessary to stay the impugned judgment and order.

8999.22CA

4] Considering the submissions of the applicants and grounds raised in the application as well as the applicants have deposited entire award amount before the Commissioner and Labour Judge, Latur, the impugned order is stayed stayed till next date.

5] List the matter on 8th December, 2022.

[S.G.DIGE] JUDGE DDC