Bombay High Court
Santosh S/O Prabhakar Dhakate vs Smt. Muktabai Wd/O Rambhau Chaudhari ... on 19 December, 2025
1 86-FA-1487-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
FIRST APPEAL NO.1487 OF 2025
Santosh S/o. Prabhakar Dhakate
Vs.
Smt. Muktabai Wd/o. Rambhau Chaudhari and Others
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. V.V. Dhande, Advocate for the Applicant/Appellant.
CORAM: PRAFULLA S. KHUBALKAR, J.
DATED : 19th DECEMBER, 2025
1. Heard.
2. Issue notice to the respondents, returnable after four weeks.
CIVIL APPLICATION NO.4671 OF 2025
3. This is an application under Order 41 Rule 5 of the Code of Civil Procedure, 1908 seeking stay to the impugned judgment and order dated 07.11.2025 passed by the Commissioner under Employees Compensation Act, 1923 in WCA No.10/2016, by which the liability has been fastened upon the appellant along with respondent No.5 (The Executive Engineer, MSEDCL, Babupeth, Chandrapur).
4. Learned counsel for the applicant submits that the applicant has already deposited an amount of Rs.3,19,600/- (Rupees Three Lakhs Nineteen Thousand and Six Hundred Only) in the office of Commissioner (Labour Court), Chandrapur, which amount is 50% of the total amount, as directed by the said judgment and order. 2 86-FA-1487-2025.odt
5. In view of above, there shall be ad-interim stay to the impugned judgment and order dated 07.11.2025 passed by the Commissioner under Employees Compensation Act, 1923 in WCA No.10/2016, till next date.
6. Issue notice to the respondents, returnable after four weeks.
(PRAFULLA S. KHUBALKAR, J.) π«ππΎπππ