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Bombay Electric Supply And ... vs Shri.Pradeep Gyanchandra Dubey
2023 Latest Caselaw 5697 Bom

Citation : 2023 Latest Caselaw 5697 Bom
Judgement Date : 16 June, 2023

Bombay High Court
Bombay Electric Supply And ... vs Shri.Pradeep Gyanchandra Dubey on 16 June, 2023
Bench: Abhay Ahuja
                                                                   51-FA-147-2019.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 147 OF 2019

 Bombay Electric Supply and Transport                ...APPELLANT
      V/s.
 Pradeep Gyanchandra Dubey                           ...RESPONDENT

                                       WITH
                        CIVIL APPLICATION NO.1594 OF 2018
                                        IN
                           FIRST APPEAL NO. 147 OF 2019

 Bombay Electric Supply and Transport                ...APPLICANT
      V/s.
 Pradeep Gyanchandra Dubey                           ...RESPONDENT



 Mr. Bhavesh Wadhwani i/b M.V. Kini and Co., Advocate for the
 Appellant.
 Mr. T.J. Mendon, Advocate for the Respondent.


                                   CORAM      :    ABHAY AHUJA, J.
                                   DATE       :    16th JUNE, 2023

 P.C. :


 CIVIL APPLICATION NO.1594 OF 2018


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

impugned order and judgment dated 25 th July, 2017 passed by Motor

KSG 1/2

51-FA-147-2019.doc

Accident Claims Tribunal, Mumbai in Motor Accident Claim Petition

No.772 of 2017. Learned Counsel points out that the entire decretal

amount has already been deposited and there is an interim stay on the

execution and therefore stay application may be disposed of.

2. Having heard the learned Counsel and having perused the

application as well as the record let the stay continue till the final

disposal of the Appeal.

3. The Civil Application stands disposed of.

FIRST APPEAL NO. 147 OF 2019

1. On the last occasion, the learned Counsel for the appellant was

granted liberty to circulate the brief propositions and judgments in

support thereof. Learned Counsel for the appellant seeks some more

time. Let the same be circulated by the next date.

2. List on 30th June, 2023.




                                                (ABHAY AHUJA, J.)




 KSG                                                                       2/2





 

 
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