Maharashtra State Road Transport ... vs Renuka Somnath Bhutambare And Ors
2022 Latest Caselaw 9612 Bom

             Megha                                         24_ia_18343_2022.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                           INTERIM APPLICATION NO.18343 OF 2022
                                            IN
                               FIRST APPEAL NO.1059 OF 2022

               Divisional Manager, Maharashtra
               State Road Transport Corporation
               (MSRTC)                                            ...Applicant

                             Versus
               Renuka Somnath Bhutambre and
               Ors.                                             ...Respondents
                                              ...
             Mr. Aniket Nangare i/b. Mr. Dhananjayrao Rananaware for the
             Applicant/Appellant.


                                         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 and Award

dated 08/10/2021 passed by the M.A.C.T., Nashik in M.A.C.P. No.83 of

2019.

2. Learned counsel for the Applicant states that the

compensation as per the impugned Judgment and Award will be

deposited before the Tribunal within a period of four weeks.

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.09.23
        17:22:05
        +0530





 Megha                                     24_ia_18343_2022.doc

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

implementation of the impugned Judgment and Award is stayed till the

next date of hearing.

4. Issue notice to the Respondent, returnable on 19/10/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)