Sitaram Jyoti Kadam vs Yuvraj Ramchandra Vasav And Ors
2023 Latest Caselaw 2407 Bom

                                                                  18-FAST-4355-2023.doc




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                FIRST APPEAL (STAMP) NO.4355 OF 2023
                                                WITH
                              INTERIM APPLICATION (STAMP) 4356 OF 2023

                   Sitaram Jyoti Kadam              ...       Appellant/Applicant
                         Versus
                   Yuvraj Ramchandra Vasav and Ors. ...       Respondents

                                               .....
                   Mr. R. M. Haridas i/b Mr. Pratik B. Rahade, for the Appellant/
                   Applicant.
                                               .....

                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 13th MARCH, 2023.

P.C.

1. This is an Appeal challenging the judgment and order passed

by the Commissioner for Employee's Compensation, Labour Court,

Satara, on 6th January, 2023 in E.C.A. No. 24/C-12/2018, by which

the learned Labour Court awarded compensation of Rs.8,13,312/-

to the applicant.

2. Learned Counsel for the appellant has tendered a photostat

copy of the receipt by which the appellant has already deposited an

amount of Rs.13,48,000/- which is inclusive of interest as awarded

by the said Court.

REKHA PRAKASH PATIL

1 of 2 Digitally signed by REKHA Rekha Patil PRAKASH PATIL Date: 2023.03.14 18:50:04 +0530 18-FAST-4355-2023.doc

3. In view of deposit of the amount, there shall be ad-interim

stay to the execution and implementation of the impugned

judgment and award in terms of prayer clause (b) of the application.

4. Issue notice to the respondents, returnable on 10th April,

2023.

5. In addition to the Court's notice, the appellant shall serve the

respondents by a private notice and file affidavit of service before

the returnable date.

                                 [PRITHVIRAJ K. CHAVAN, J.]




     Rekha Patil                                                  2 of 2