Maharashtra State Roadt ... vs Ranuka Arunrao Deshmukh And ...
2022 Latest Caselaw 11106 Bom

                                           1
                                                                      14861.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                       3 CIVIL APPLICATION NO.14861 OF 2022
                          IN FIRST APPEAL NO.3182 OF 2022

               MAHARASHTRA STATE ROAD TRANSPORTATION
                           CORPORATION NANDED
                                    VERSUS
                  RANUKA ARUNRAO DESHMUKH & OTHERS
                                        ...
                 Advocate for the applicants : Mr.A.B.Dhongade
                                        ...
                                      CORAM : S.G.DIGE, J.

DATE : 19.10.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has challenged the judgment and award of Tribunal on various grounds, hence, it be stayed.

2] Considering the submissions of learned counsel for the applicant and the reasons mentioned in the application, the impugned judgment and award is stayed till next date subject to deposit of entire award amount within 12 weeks.

[S.G.DIGE] JUDGE DDC