Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M.S. Rgb Texteriors L.L.P., ... vs Sabina Khatun Senaul And Ors
2022 Latest Caselaw 11181 Bom

Citation : 2022 Latest Caselaw 11181 Bom
Judgement Date : 20 October, 2022

Bombay High Court
M.S. Rgb Texteriors L.L.P., ... vs Sabina Khatun Senaul And Ors on 20 October, 2022
Bench: Anuja Prabhudessai
     Megha                                          913_ia_19182_2022.doc



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                       INTERIM APPLICATION NO.19182 OF 2022
                                       WITH
                       INTERIM APPLICATION NO.10309 OF 2022
                                        IN
                            FIRST APPEAL NO.718 OF 2022

      M/s. R.G.B. Texteriors L.L.P.                                ...Applicant
                          Versus
      Smt. Sabina Khatun Senaul and Ors.                         ...Respondents
                                       ...
     Mr. P.M. Palshikar with Ms Shraddha Chavan i/b. Mr. Mahendra
     Agvekar for the Applicants/Appellants.
     Mr. T.J. Mendon for the Respondent Nos.1 to 3.


                                   CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant states that the Appellant

has deposited the principal amount before the Commissioner for

Employees Compensation, Labour Court, Mumbai. He under

instructions states that the interest component will be deposited before

the same Court within a period of four weeks.

Digitally signed by MEGHA MEGHA S PARAB

PARAB 2. In the light of the said statement, execution and S Date:

2022.10.21 20:52:51 +0530

implementation of the impugned Judgment and Award is stayed till the

next date of hearing.

Megha 913_ia_19182_2022.doc

3. Learned counsel for the Appellant states that the

Respondent -Claimants have already sought withdrawal of the

compensation. Since the appeal is pending before this Court, the

Respondent shall not withdraw any amount till the next date of

hearing.

4. Issue notice to the Respondents, returnable on 08/12/2022.

Mr. Mendon, learned counsel waives service of notice on behalf of

Respondent Nos.1 to 3.

(SMT. ANUJA PRABHUDESSAI, J.)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter