Maha. State Road Transport ... vs Smt. Nalini Rajesh @ Rajaram ...
2023 Latest Caselaw 9401 Bom

2023:BHC-NAG:13288


                                                            1                   24.caf.2604.2023

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

                         CIVIL APPLICATION (CAF) NO. 2604 OF 2023
                                                 IN
                            FIRST APPEAL (ST.) NO. 15598 OF 2023
                       Maharashtra State Road Transport Corporation, Buldhana
                                                VS.
                          Smt. Nalini Rajesh @ Rajaram Parvate 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 R. S. Charpe, Advocate for the appellant


                                      CORAM : G.A. SANAP, J.

DATE : SEPTEMBER 06, 2023.

Heard.

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

CIVIL APPLICATION NO. 2605 OF 2023

3. Heard learned Advocate for the appellant.

4. Perused the application. The reasons have been stated in the application.

5. 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 2 24.caf.2604.2023

impugned judgment and award dated 15.03.2023 passed by the Chairman, Motor Accidents Claims Tribunal, Khamgaon, District Buldhana in Motor Accident Claim Petition No. 52 of 2021.

6. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 07/09/2023 11:41:14