Maharashtra State Road Transport ... vs Anup Jayesh Pawar
2022 Latest Caselaw 8881 Bom

P.H. Jayani                                         PRAECIPE 05.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION (ST.) NO.20528 OF 2022
                                 WITH
              INTERIM APPLICATION (ST.) NO. 20529 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 20526 OF 2022


Maharashtra State Road Transport
Corporation                                           .... Applicant
           v/s.
Anup Jayesh Pawar                                     .... Respondent


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

25/01/2022 passed by the Member, MACT, Raigad-Alibag in MACP

No.08/2018.

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 05.doc

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

of the impugned judgment and award dated 25/01/2022 is stayed till

the next date of hearing.

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

Private service is permitted.

6. Stand over to 04/10/2022.

PREETI (SMT. ANUJA PRABHUDESSAI, J.) H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.09.08 16:34:53 +0530