Shrikant Subramanyam Ayyar vs Sarita Nandkishor Mane And Others
2025 Latest Caselaw 3818 Bom

Bombay High Court

Shrikant Subramanyam Ayyar vs Sarita Nandkishor Mane And Others on 22 August, 2025

                                                                1                            36-FA 1069.2025.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR
                                                 FIRST APPEAL NO. 1069 OF 2025
                                       ( Shrikant Subramanyam Ayyar vs. Sarita Nandkishor Mane and others )

                               Office Notes, Office Memorandum of Coram,
                               appearances, Court's orders or the directions,              Court's or Judge's order
                               and Registrar's orders.


                                          Mr. S.M.Bhangde and Mr.S.S.Shinde, Advocates for appellant.

                                          CORAM :        ABHAY J. MANTRI, J.

                                          DATE :         AUGUST 22, 2025


                               1)              Heard.
                               2)              Issue notice to the respondents, returnable after five
                               weeks.
                               3)              Call for record and proceedings.

CIVIL APPLICATION (F) NO.2938 OF 2025

1) Learned counsel for the applicant/appellant submitted that the appellant has deposited an amount of Rs.17,14,050/- towards the compensation and Rs.25,000/- towards the penalty as awarded by the Labour Court, Bhandara in compliance with proviso to Section 30 of the Employee's Compensation Act, 1923, therefore, he urged for grant of stay to the effect, operation and implementation of the impugned judgment and order.

2) Having considered the above fact and on perusal of the statement made in para (c) of the application, I found substance in the said contention, as such, the application is allowed, in terms of prayer clause (a).

3) Inform the Labour Court, Bhandara, accordingly.

( ABHAY J. MANTRI, J. ) KOLHE

Signed by: Mr. Ravikant Kolhe Designation: PA To Honourable Judge Date: 22/08/2025 18:34:47