Bombay High Court
Stup Consultants Pvt Ltd vs Kiran Shivram Patankar And 2 Ors on 8 April, 2026
907-IA-442-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.442 OF 2026
IN
FIRST APPEAL [STAMP] NO.2385 OF 2026
Stup Consultants Pvt. Ltd. ... Applicant
Versus
Kiran Shivram Patankar and others ... Respondents
***
Mr. Pravin D. Alawekar, for the Applicant.
***
CORAM : M. M. SATHAYE, J.
DATE : 8th APRIL, 2026.
P. C. :
Digitally
signed by
SHAILAJA
SHAILAJA SHRIKANT
SHRIKANT HALKUDE 1. The Applicant-employer is challenging the impugned Judgment and Order by
HALKUDE Date:
2026.04.08
19:14:46
+0530 which the Applicant is directed to pay amount of compensation and the Insurance
Company is exonerated.
2. Learned counsel for the Applicant submits that amount under the impugned order is already deposited. He has invited court's attention to copy of receipt produced on record.
3. Issue notice to the Respondents returnable on 10.06.2026. In addition to the court notice, private notice is permitted.
4. Considering that the amount is deposited, there shall be ad-interim stay to the impugned Judgment and Order dated 12.01.2026 passed by the Commissioner under Employees Compensation Act and Judge Labour Court No.II, Kolhapur in E.C. Application No.37/C-17/2019.
[ M. M. SATHAYE, J. ] Shailaja 1 ::: Uploaded on - 08/04/2026 ::: Downloaded on - 08/05/2026 21:08:51 :::