Maharashtra State Road Transport ... vs Dhruv Samadhan Jadhav
2023 Latest Caselaw 9940 Bom

                                                 -1-                         28.CAF.856.2023.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH AT NAGPUR
                  CIVIL APPLICATION (CAF) NO. 856 OF 2023
                                    IN
                     FIRST APPEAL ST. NO. 19484 OF 2022
                 M.S.R.T.C. through its Divisional Controller, Buldhana
                                          Vs.
                               Dhruv Samadhan Jadhav
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Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                       Mr. A.D. Sonak, Advocate for the Applicant/Appellant.
                       Mr. Zoher Shakir, Advocate for the Respondent.

                                  CORAM : G. A. SANAP, J.

DATED : 26th SEPTEMBER, 2023.

Heard learned advocates for the parties.

2. This is an application for condonation of 6 days delay caused in filing an appeal against the judgment and award dated 28.07.2022.

3. In view of the reasons stated in the application, the application is allowed. Delay of 6 days caused in filing the appeal, is condoned. The appeal be registered.

4. The application stands disposed of, accordingly. FIRST APPEAL ST. NO. 19484 OF 2022

5. Heard.

6. Admit.

7. Learned advocate Mr. Zoher Shakir waives service of notice on behalf of the respondent.

8. Call for record and proceedings.

9. Paper-book be filed within twelve weeks from the date of receipt of record and proceedings.

-2- 28.CAF.856.2023.odt

10. Learned advocate for the appellant undertakes to supply the copy of the appeal memo to the respondent.

11. This appeal be tagged with First Appeal No.354/2023.

CIVIL APPLICATION (CAF) NO. 2089 OF 2023

12. Heard.

13. This is an application for withdrawal of the amount of compensation deposited in this Court by the appellant.

14. In view of the reasons stated in the application, the application is allowed. The respondent is allowed to withdraw 90% of the amount of compensation with accrued interest thereon, subject to furnishing usual undertaking.

15. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 27/09/2023 11:39:37