Union Of India, Through ... vs Shekhar Dagdu Kothavade
2022 Latest Caselaw 9613 Bom

             Megha                                    29_ia_18323_2022.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                           INTERIM APPLICATION NO.18323 OF 2022
                                            IN
                           FIRST APPEAL (STAMP) NO.11165 OF 2022

               Union of India through Commanding
               Officer, Armed Statics Workshop,
               Ahmednagar                                    ...Applicant

                             Versus
               Shekhar Dagdu Kothavade                      ...Respondent
                                             ...
             Mr. Mainak Adhikary i/b. Ms Anamika Adhikary for the Applicant.


                                         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 11/02/2019 passed by the M.A.C.T., Nashik in M.A.C.P. No.726

of 2015.

2. Learned counsel for the Applicant states that the entire

amount of compensation will be deposited before the Tribunal within a

period of six weeks.

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.09.23
        17:22:10
        +0530

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

Megha 29_ia_18323_2022.doc

implementation of the impugned Judgment and Award is stayed till the

next date of hearing.

4. Issue notice to the Respondent, returnable on 16/11/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)