Bombay High Court
The Div. Controller, M.S.R.T.C., ... vs Salima Kadir Sayyed And Ors on 21 April, 2021
Author: Anil S. Kilor
Bench: Anil S. Kilor
ca4391.21
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
906 CIVIL APPLICATION NO.4391 OF 2021
IN
FIRST APPEAL NO.590 OF 2021
THE DIVISIONAL CONTROLLER, M.S.R.T.C., AHMEDNAGAR
VERSUS
SALIMA KADIR SAYYED AND OTHERS
...
Mr.Anand D. Wange Advocate for Applicant.
...
CORAM: ANIL S. KILOR, J.
DATE : 21st APRIL, 2021
ORDER :
1. This is an application for grant of stay to the impugned Judgment and award dated 29th January 2020 passed by the learned Member, Motor Accident Claims Tribunal, Ahmednagar in M.A.C.P. No. 243 of 2017.
2. Learned counsel appearing for the applicant states that the applicant is ready to deposit the entire decretal amount in this Court within a period of fifteen weeks from today. ::: Uploaded on - 22/04/2021 ::: Downloaded on - 08/09/2021 02:42:19 :::
ca4391.21 2
3. In view of the undertaking given by the applicant that entire decretal amount would be deposited in this Court within fifteen weeks from today, the application is allowed in terms of prayer clause (B) and thereby stay is granted to the effect, operation and implementation of the Judgment and award dated 29th January 2020 passed by the learned Member, Motor Accident Claims Tribunal, Ahmednagar in M.A.C.P. No. 243 of 2017.
4. Accordingly, the civil application is disposed of.
[ANIL S. KILOR, J.] asb/APR21 ::: Uploaded on - 22/04/2021 ::: Downloaded on - 08/09/2021 02:42:19 :::