Maharashtra State Road Transport ... vs Saguna Kashinath Bhoye And Ors
2022 Latest Caselaw 8880 Bom

P.H. Jayani                                         PRAECIPE 03.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

               INTERIM APPLICATION (ST.) NO.15438 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 15437 OF 2022


Maharashtra State Road Transport
Corporation                                           .... Applicant
           v/s.
Saguna Kashinath Bhoye 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. The Applicant - M.S.R.T.C. has sought stay of execution and

implementation of the impugned judgment and award dated

13/12/2021 passed by the Member, MACT, Alibag in MACP

No.196/2019.

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 03.doc

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

of the impugned judgment and award dated 13/12/2021 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.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.09.08 16:34:19 +0530