Divisional Controller ... vs Jamil Ahmed Mohammad Ashgar
2022 Latest Caselaw 10847 Bom

Megha                                      29_ia_19198_2022.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.19198 OF 2022
                              WITH
              INTERIM APPLICATION NO.19197 OF 2022
                               IN
              FIRST APPEAL (STAMP) NO.24889 OF 2022

Divisional Controller, Maharashtra
State Road Transport Corporation
Limited, Nashik                                 ...Applicant/Appellant
                 Versus
Jamil Ahmed Mohammad Ashgar                            ...Respondent
                                  ...
Mr. Manjeet Lotankar i/b. Mr. Dhananjay Rananaware for the
Applicant/Appellant.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. By this application, the Applicant seeks stay of the

execution and implementation of the impugned Judgment and order

dated 19/05/2022 passed by the M.A.C.T., Nashik, in M.A.C.P. No.165

of 2018.

2. Learned counsel for the Applicant states that the entire

compensation will be deposited before the Claims Tribunal within a

period of four weeks.

Megha 29_ia_19198_2022.doc

3. In the light of the said statement, execution and

implementation of the impugned Judgment is stayed till the next date

of hearing.

4. Issue notice to the Respondent, returnable on 28/11/2022.

Private service is permitted.

PREETI (SMT. ANUJA PRABHUDESSAI, J.)

JAYANI Digitally signed by PREETI JAYANI Date: 2022.10.21 20:56:59 +0530