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Maharashtra State Road Transp vs Smt. Sunita Anil Jadhav And Ors
2022 Latest Caselaw 10747 Bom

Citation : 2022 Latest Caselaw 10747 Bom
Judgement Date : 14 October, 2022

Bombay High Court
Maharashtra State Road Transp vs Smt. Sunita Anil Jadhav And Ors on 14 October, 2022
Bench: Anuja Prabhudessai
P.H. Jayani                                     11 CAF434.2020.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   CIVIL APPLICATION NO. 434 OF 2020
                                   IN
                    REJECTED CASE NO. 826 OF 2004

Maharashtra State Road Transport
Corporation                                     .... Applicant
           v/s.
Smt. Sunita Anil Jadhav and ors.                .... Respondents

Ms. P.M. Bhansali i/b. Mr. G.S. Hegde for the Applicant.
Mr. Jitesh Mandhwa i/b. Mr. Kedar Patil for Respondent Nos.1 to 4.

                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 14th OCTOBER, 2022.

P. C. :-

. By order dated 12/09/2022, this Court (Coram : Gauri Godse, J.)

had directed the Applicant to deposit the compensation as per the

impugned judgment and to furnish entire copy of the First Appeal

along with certified copy within eight weeks.

2. Learned counsel for the Applicant states that compensation was

already deposited before the Claims Tribunal, Kolhapur even before

12/09/2022. She states that certified copy of the impugned judgment

and order is not available and seeks dispensation of filing of the

certified copy of the entire First appeal. She further seeks leave for re-

P.H. Jayani 11 CAF434.2020.doc

verification of the Appeal memo and Civil Application.

3. Leave is granted to re-construct the Appeal and file the same

within eight weeks. Filing of the certified copy of the impugned

judgment and order is dispensed with. Appellant is directed to file

regular copy of the judgment and furnish copies of the documents to

the Respondents within a period of eight weeks from today. Registry

shall verify the same and re-construct the records of the First Appeal.

4. Stand over to 23/12/2022.

PREETI

JAYANI

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI JAYANI Date: 2022.10.18 10:53:02 +0530

 
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