Maharashtra State Road Transport ... vs Ashok Babasaheb Salgude And Ors
2024 Latest Caselaw 22925 Bom

Bombay High Court

Maharashtra State Road Transport ... vs Ashok Babasaheb Salgude And Ors on 6 August, 2024

Author: N. R. Borkar

Bench: N. R. Borkar

2024:BHC-AS:31205

              Digitally                                                                 39-ia-18265-23 in fa-53-24.doc
              signed by
              DINESH
     DINESH   SADANAND
     SADANAND SHERLA
     SHERLA   Date:
              2024.08.06            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              18:04:18
              +0530
                                            CIVIL APPELLATE JURISDICTION
                                       INTERIM APPLICATION NO. 18265 OF 2023
                                                         IN
                                            FIRST APPEAL NO.53 OF 2024

                            Maharashtra State Road Transport                           ...Appellant
                            Corporation Limited
                                 Versus
                            Ashok B. Salgude and ors.                                  ...Respondents

                            Mr. D.D Rananaware for the Appellant.
                            Mr. Yogesh Pande for the Respondents.

                                                          CORAM   :   N. R. BORKAR, J.

                                                          DATE    :   06.08.2024.
                            PC:-

1. The learned counsel for the appellant- M.S.R.T.C. submits that pursuant to the order passed by this Court dated 20.12.2023, the appellant -M.S.R.T.C. has deposited the entire amount of compensation with the concerned Tribunal. In that view of matter, the order passed by this Court dated 20.12.2023 staying the impugned judgment and award shall remain in force till decision of the first appeal.

2. The Interim Application is disposed of.

(N.R. BORKAR, J.)