Maharashtra State Road Transport ... vs Shobha Jaggannath Jangam And Ors
2022 Latest Caselaw 11187 Bom

P.H. Jayani                                   936 IA19329.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 19330 OF 2022
                                  WITH
                 INTERIM APPLICATION NO. 19329 OF 2022
                                    IN
                   FIRST APPEAL (ST.) NO. 23414 OF 2022

Maharashtra State Road Transport
Corporation Limited, Sangli                   .... Applicant
           v/s.
Shobha Jaggannath Jangam
and ors.                                      .... Respondents

Mr. Manjeet Latankar i/b. Mr. Dhananjay Rananaware for the
Applicant.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution

and implementation of the impugned judgment and award dated

16/04/2022 passed by the Member, MACT and Ad-hoc District Judge-

2, Sangli in MACP No.211/2017.

2. Learned counsel for the Applicant states that entire amount of

compensation as per the impugned judgment and award will be

deposited before the Claims Tribunal, Sangli within a period of six

weeks.

P.H. Jayani 936 IA19329.2022.doc

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

the impugned judgment and award is stayed till the next date of

hearing. Issue notice to the Respondents, returnable on 22/12/2022.

Private service is permitted.

PREETI H JAYANI Digitally signed (SMT. ANUJA PRABHUDESSAI, J.) by PREETI JAYANI Date: 2022.10.21 21:20:05 +0530