Divisional Controller, ... vs Dipali Gopal Choudhari And Ors
2022 Latest Caselaw 11019 Bom

                                                                               14-i-ia-19255-22.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 19255 OF 2022
                                                   IN
                                    FIRST APPEAL (ST) NO. 18142 OF 2022

                   Divisional Controller,
                   M.S.R.T.C., Nashik                                         ..Applicant

                                  v/s.

                   Dipali Gopal Choudhari & Ors.                              ..Respondents


                   Ms. Gargi Warunjikar i/b. Nitesh Bhutekar for the Applicant .

                                               CORAM : ANUJA PRABHUDESSAI, J.

DATED : 18th OCTOBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

23/02/2021 passed by the MACT, Nashik in MACP No.100 of 2018.

2. Learned Counsel for the Applicant states that the entire amount

has been deposited before the Claims Tribunal, Nashik. In the light of

the said statement, implementation and execution of the impugned

Judgment and Award is stayed pending hearing of the appeal.

3. Civil Application stands disposed of.

Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.19 16:48:34 +0530

P P SALGAONKAR 1 of 1