Maharashtra State Road Transport ... vs Pushpa Jinnappa Khot And Ors
2022 Latest Caselaw 8877 Bom

P.H. Jayani                                         PRAECIPE 07.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION (ST.) NO.17781 OF 2022
                                 WITH
               INTERIM APPLICATION (ST.) NO.17782 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 17780 OF 2022


Maharashtra State Road Transport
Corporation                                           .... Applicant
           v/s.
Pushpa Jinnappa Khot and ors.                         .... Respondents


Mr. Dhananjayrao D. Rananaware for the Applicant.


                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 06th SEPTEMBER, 2022.

P. C. :-

. Not on board. Taken on board in view of praecipe filed.

2. In IAST/17782/2022, the Applicant - M.S.R.T.C. has sought stay

of execution and implementation of the impugned judgment and award

dated 24/01/2022 passed by the Member, MACT, Ichalkaranji, Dist.

Kolhapur in MACP No.30/2019

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

compensation as per the impugned judgment and award, will be

deposited before the Claims Tribunal within a period of four weeks.

P.H. Jayani PRAECIPE 07.doc

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

of the impugned judgment and award dated 24/01/2022 is stayed till

the next date of hearing.

5. Issue notice to the Respondents, returnable on 04/10/2022.

Private service is permitted.

6. Stand over to 04/10/2022.

(SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.09.08 16:35:27 +0530