Kalpesh Oil Plant Thr. Its Prop., ... vs Shri Raju S/O Sukkul Akare And Another
2024 Latest Caselaw 6860 Bom

Bombay High Court

Kalpesh Oil Plant Thr. Its Prop., ... vs Shri Raju S/O Sukkul Akare And Another on 4 March, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:2655


                                                               1          10.fa.263.2024

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

                                 FIRST APPEAL NO. 263 OF 2024
                                      Kalpesh Oil Plant, Nagpur
                                                  .VS.
                               Shri Raju S/o. Sukkul Akare and another
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                            Ms A. S. Kale, Advocate for the appellant



                                     CORAM : G.A. SANAP, J.

DATE : MARCH 04, 2024.

Heard learned Advocate for the appellant.

2. Issue notice to the respondents, returnable within six weeks, on following substantive question of law.

"Whether the learned Commissioner erred in holding that the accident occurred during the course of employment of the deceased with the appellant and also holding that the deceased was skilled employee ?

CIVIL APPLICATION NO.750 of 2024

3. Heard.

2 10.fa.263.2024

4. This is an application for grant of stay to the impugned judgment and order dated 13.04.2022.

5. Learned Advocate for the appellant submits that the entire amount of compensation has been deposited. The interest is not deposited. The copy of the deposit receipt is placed on record. In view of this, the application is allowed.

6. Subject to deposit of interest there shall be stay to the execution of the impugned judgment and order dated 13.04.2022 passed by the Commissioner, Under Employees Compensation Act and Judge, 4 th Labour Court, Nagpur in Application ECA No. (B)-25/2020 until further orders.

7. The civil application stands disposed of, accordingly.

(G. A. SANAP, J.) Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 05/03/2024 12:43:13