The Union Of India Thr.The General ... vs Mr.Anil Trikam Kaliwada
2022 Latest Caselaw 9610 Bom

             Megha                                      17_ia_4217_2021.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.4217 OF 2021
                                            IN
                                FIRST APPEAL NO.629 OF 2021

               The Union of India through the
               General Manager Western Railway,
               Mumbai                                   ...Applicant/ Appellant

                             Versus
               Mr. Anil Trikam Kaliwada                       ...Respondent
                                                ...
             Mr. Delilah Fernandes for the Applicant.
             Mr. Sainath Chaugule for the Respondent.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21ST SEPTEMBER, 2022.

P. C. :-

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

execution and implementation of the impugned judgment dated

26/11/2020 passed by the Railway Claims Tribunal, Mumbai in Claim

Application No.OA(IIu)/MCC/2013/1371.

2. Learned counsel for the Applicant states that compensation

as per the impugned Judgment and Award will be deposited before the

Claims Tribunal within a period of six weeks.

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.09.23
        17:22:06
        +0530





 Megha                                     17_ia_4217_2021.doc

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

implementation of the impugned judgment is stayed till the next date

of hearing.

4. Stand over to 14/11/2022.

(SMT. ANUJA PRABHUDESSAI, J.)