Maharshtra State Road Transport ... vs Smt. Suman Sahadevro Umak
2023 Latest Caselaw 6475 Bom

                                      1 7 ia 12718-23 n ia 12719-23 in fast 15171-23-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO.12718 OF 2023
                                            IN
                          FIRST APPEAL (ST.) NO.15171 OF 2023
                                          AND
                        INTERIM APPLICATION NO.12719 OF 2023
                                            IN
                          FIRST APPEAL (ST.) NO.15171 OF 2023

 Maharashtra State Road Transport
 Corporation                                         ... Appellant/Applicant
      Vs.
 Smt.Suman Sahadevrao Umak                           ... Respondent
                                 -------

 Mr.Amit A. Gharte, Advocate for the Appellant/Applicant.
 None for the Respondent.

                                         -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    07 JULY, 2023.


 P.C. :


 INTERIM APPLICATION NO.12718 OF 2023

1. This is an application seeking condonation of delay of 67 days in

preferring the appeal against the impugned judgment and award dated

6th October, 2022 passed by the Motor Accident Claim Tribunal, Mumbai

in M.A.C.P. No.1332 of 2018.

Priya R. Soparkar 1 of 3

2 7 ia 12718-23 n ia 12719-23 in fast 15171-23-c.doc

2. Mr.Amit A. Gharte, learned counsel for the Applicant draws the

attention of this court to paragraphs No.2 to 8 of the application in

support of his contention of the condonation of delay.

3. Having heard learned counsel and having perused the application,

issue notice to the Respondent returnable on 9th August, 2023.

4. List on 9th August, 2023.

INTERIM APPLICATION NO.12719 OF 2023

1. This is an application seeking stay to the execution of the impugned

judgment and award dated 6 th October, 2022 passed by the Motor

Accident Claim Tribunal, Mumbai in M.A.C.P. No.1332 of 2018.

2. Mr.Amit A. Gharte, learned counsel for the Applicant would submit

that the stay be granted to the execution subject to the deposit of the

entire decretal amount in Motor Accident Claim Tribunal, Mumbai.

Priya R. Soparkar 2 of 3

3 7 ia 12718-23 n ia 12719-23 in fast 15171-23-c.doc

3. Having heard learned counsel and having perused the application,

issue notice to the Respondent returnable on 9th August, 2023.

4. In the meanwhile, let there be stay to the execution of the

impugned judgment and award dated 6th October, 2022 subject to deposit

of the entire decretal amount within a period of four weeks and subject to

service to the Respondent.

5. List on 9th August, 2023.

                                                         (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                          3 of 3