The General Manager Bombay ... vs Rupesh Rangnath Sawant
2022 Latest Caselaw 9013 Bom

   Megha                                          1_ia_1009_2022.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.1009 OF 2022
                                         IN
                        FIRST APPEAL (STAMP) NO.92799 OF 2020

   The General Manager, Bombay
   Electricity Supply and Transport
   Corporation                                    ...Applicant/Appellant
                        Versus
   Rupesh Rangnath Sawant                             ...Respondent
                                    ...
   Mrs. Karishma Jhaveri i/b. Ms Navdeep Vora and Associates for the
   Appellant.
   Mr. Niketan Nakhawa for the Respondent


                                     CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED : 8th SEPTEMBER, 2022.

P.C.:-

1. By this application, the Applicant has sought to stay the

execution and implementation of the impugned judgment dated

02/01/2020 in Claim Application No.820 of 2013 passed by the M.A.C.T.,

Mumbai.

2. Learned counsel for the Applicant states that the entire

compensation as per the impugned Judgment and Award will be

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

3. MEGHA Digitally signed by MEGHA S In the light of the said statement, execution and PARAB S Date:

PARAB 2022.09.12 15:21:00 +0530

Megha 1_ia_1009_2022.doc

implementation of the impugned Judgment and Award is stayed till the

next date of hearing.

4. Stand over to 06/10/2022.

(SMT. ANUJA PRABHUDESSAI, J.)