Bombay High Court
Divisional Controller, Maha. State ... vs Smt. Meera Wd/O Gunwant Thorat And ... on 24 April, 2019
Author: Swapna Joshi
Bench: Swapna Joshi
1 caf3172.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION [F] NO.3172 OF 2018 IN
FIRST APPEAL ST. NO.7990 OF 2018
[Divisional Controller, Maharashtra State Road Transport Corporation, Division Office at Kaulkhed, Tahsil and District-Akola .vs.
Smt. Meera wd/o Gunwant Thorat and others]
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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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Shri A.S. Chakotkar, Advocate for appellant,
Shri S.N. Wakhare, Advocate for respondents.
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CORAM : MRS. SWAPNA JOSHI, J.
DATED : APRIL 24, 2019.
The appellant has filed this application for condonation of delay. Heard. Perused the application.
For the reasons mentioned in the application, the application is allowed. The delay is condoned, subject to costs of Rs.500/- to be deposited with the High Court Bar Association, Nagpur. Civil Application stands disposed of.
CIVIL APPLICATION [F] NO.3173 OF 2018 The appellant has filed this application for grant of stay. Heard. Perused the application.
By order dated 23rd October, 2018, this Court has directed the applicant to deposit the entire decreetal amount and then only the application for grant of stay would be considered.
The learned advocate for the appellant submits that the entire decreetal amount has been deposited in this court. Learned advocate for the respondents does not dispute the said position.
In view thereof, there shall be stay to the effect and operation of the impugned judgment and award dated 5.4.2017 ::: Uploaded on - 25/04/2019 ::: Downloaded on - 26/04/2019 03:02:43 ::: 2 caf3172.18.odt passed by the Member, MACT, Akola in MACP Case No.63/2015, during the pendency of the appeal.
With this order, civil application stands disposed of.
(MRS. SWAPNA JOSHI, J.) Gulande ::: Uploaded on - 25/04/2019 ::: Downloaded on - 26/04/2019 03:02:43 :::