Bombay Elecric Supply And ... vs Umesh Sadanand Khandekar
2022 Latest Caselaw 10851 Bom

Megha                                   25_ia_17649_2022.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.17649 OF 2022
                              IN
             FIRST APPEAL (STAMP) NO.20806 OF 2022

Bombay Electric Supply and Transport         ...Applicant/Appellant
Undertaking
                Versus
Umesh Sadanand Khandekar                            ...Respondent
                                ...
Mr. Bhavesh Wadhwani i/b. M/s. M.V. Kini and Co. for the
Applicant/Appellant.
Ms Varsha Chavan for the Respondent



                         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 22/04/2022 passed by M.A.C.T., Mumbai in Claim Application

No.1209 of 2014.

2. Learned counsel for the Applicant states that 50% of the

compensation will be deposited before the Tribunal within a period of

four weeks and that the balance amount along with interest will be

Megha 25_ia_17649_2022.doc

deposited in four weeks thereafter.

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

implementation of the impugned Judgment is stayed till the next date

of hearing.

4. Ms Varsha Chavan, learned counsel waives service of notice

on behalf of the Respondent. Time to file compilation of documents is

extended by four weeks.

5. Stand over to 28/11/2022.

(SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Digitally signed by PREETI JAYANI Date: 2022.10.21 20:55:02 +0530