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Maharashtra State Road Transport ... vs Naresh Dnyandeo Thakur And Ors
2022 Latest Caselaw 10668 Bom

Citation : 2022 Latest Caselaw 10668 Bom
Judgement Date : 13 October, 2022

Bombay High Court
Maharashtra State Road Transport ... vs Naresh Dnyandeo Thakur And Ors on 13 October, 2022
Bench: Anuja Prabhudessai
SMITA       Digitally signed by SMITA
            JOHNSON GONSALVES
JOHNSON     Date: 2022.10.17
GONSALVES   11:04:06 +0530




                            sg                                                                       912 .ia19076-22.doc


                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          CIVIL APPELLATE JURISDICTION

                                                      INTERIM APPLICATION NO.19076 OF 2022
                                                                      IN
                                                      FIRST APPEAL (STAMP) NO.24540 OF 2022

                                        Maharashtra State Road Transport Corporation
                                        Through Its Divisional Controller, Raigad    ...Appellant
                                            vs.
                                        Naresh Dnyadeo Thakur And Ors.               ...Respondents
                                                                          ....
                                        Mr. Aniket Nangave, i/b. Mr. Nitesh Bhutekar, for the
                                        Appellant/Applicant.
                                                                          ....
                                                           CORAM : SMT. ANUJA PRABHUDESSAI, J.
                                                            DATE     : 13 OCTOBER 2022

                                        P.C. :

Learned Counsel for the Appellant prays for the stay of execution and implementation of the impugned judgment dated 10 January 2022. He states that the compensation as per the impugned judgment and award will be deposited within six weeks.

2. In the light of the said statement, execution of the impugned judgment is stayed till the next date of hearing.

3. Issue notice to the Respondents returnable on 8 December 2022.

(SMT. ANUJA PRABHUDESSAI, J.)

 
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