Divisional Controller, Maharashtra ... vs Babasaheb Fakira Bansode And Anr
2024 Latest Caselaw 23731 Bom

Bombay High Court

Divisional Controller, Maharashtra ... vs Babasaheb Fakira Bansode And Anr on 12 August, 2024

                                   {1}
                                                       47 sr.no. stay.odt

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 14901 OF 2023
                        IN FAST/31883/2023

        DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD
                    TRANSPORT CORPORATION
                                                ....Applicant
                            VERSUS

              BABASAHEB FAKIRA BANSODE AND ANR
                                            .....Respondent
                                   .....
Advocate for Applicant : Mr. Deshmukh Bhausaheb Sadashivrao
AGP for Respondents: Mr.



                           CORAM : S.G. CHAPALGAONKAR, J.

                             DATE : 12 AUGUST, 2024.
ORDER :

-

Heard.

2. Issue notice to respondents returnable on 7th October, 2024.

3. There shall be ad-interim stay to the impugned judgment and award subject to condition that the applicant deposits the entire amount awarded within a period of eight weeks with the Registry of this Court.

[S.G. CHAPALGAONKAR] JUDGE

grt/-