Bombay High Court
Maharashtra State Road Transport Corp. ... vs Jagdish Manu Rathod And Others on 14 July, 2021
Author: Pushpa V. Ganediwala
Bench: Pushpa V. Ganediwala
1 31 caf1332.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (F) NO. 1332 OF 2021 IN
CIVIL APPLICATION (F) NO. 133 OF 2021 IN
FIRST APPEAL STAMP NO. 3890 OF 2020
M.S.R.T.C. Vs. Jagdish Manu Rathod and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.R. Fule, Advocate for applicant.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 14th JULY, 2021.
This is an application for extension of the time to deposit the compensation amount.
(2) Heard.
(3) For the reasons mentioned in the application, the application is allowed. Two weeks time is extended to deposit the compensation amount as per order of this Court dated 25.01.2021.
(4) The application stands disposed of.
JUDGE Wagh ::: Uploaded on - 15/07/2021 ::: Downloaded on - 16/07/2021 02:51:29 :::