Maha. State Road Transport Corp. ... vs Vilas Namdeorao Kamble And ...
2023 Latest Caselaw 9187 Bom

                                                                1                                  caf2398.2022..odt

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

                                          CIVIL APPLICATION (CAF) NO. 2398 OF 2022
                                                            IN
                                                FIRST APPEAL NO. 836 OF 2022
                     (The Maharashtra State Road Transport Corporation Limited...Versus... Vilas Namdeorao Kamble and
                                                                another)
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                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
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                                             Mr. S.R. Charpe, Advocate for the appellant.
                                             Mr. S.S. Patil, Advocate for respondent No.1.

                                                               CORAM : G. A. SANAP, J.

DATED : SEPTEMBER 01, 2023

1. Heard Mr. S.R. Charpe, the learned advocate for the appellant and Mr. S.S. Patil, the learned advocate for the respondent No.1.

2. The record reveals that the amount of compensation is deposited in this Court. In view of this, the stay application is disposed of. There shall be stay to the execution of the judgment and award dated27.8.2021, passed by the learned Member, Motor Accident Claims Tribunal - 1, Amravati in M.A.C.P. No. 2 of 2016.

JUDGE Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 02/09/2023 11:51:09