The Controller, Maha. State Road ... vs Sheela Wd/O Dadarao Gajbhiye And ...
2023 Latest Caselaw 9138 Bom

                                                 1              1183.caf.2194.2023

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   NAGPUR BENCH, NAGPUR.

                CIVIL APPLICATION (CAF) NO. 2194 OF 2023
                                      IN
                   FIRST APPEAL (st.) NO.10749 OF 2022
                      The Controller, M.S.R.T.C., Nagpur
                                      VS.
                   Sheela Wd/o. Dadarao Gajbhiye and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
     Mr. Vivek H. Kedar, Advocate for the appellant
     Mr Kunal P. Mirache, Advocate for respondent Nos. 1 to 4



                             CORAM : G.A. SANAP, J.

DATE : AUGUST 31, 2023.

Heard.

2. Issue notice to the respondents, returnable within two weeks.

3. Learned Advocate Mr K. P. Mirache, waives service of notice on behalf of respondent Nos. 1 to 4.

CIVIL APPLICATION NO. 2195 OF 2023

4 Heard learned Advocate for the appellant. 5 Perused the application. The reasons have been stated in the application.

                                                                  2                    1183.caf.2194.2023




                                      6          In view of the reasons stated in the application,

subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 24.03.2022 passed by the Motor Accident Claims Tribunal, Nagpur in Motor Accident Claim Petition No. 356 of 2019. 7 The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 15:48:38