Bombay High Court
Maharashtra State Road Transport ... vs Smt. Kamlabai W/O Ramesh Bhagde And ... on 16 December, 2019
Author: Vinay Joshi
Bench: V. G. Joshi
Order 49CAF1103.19
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (F) NO. 1103/2019 IN FIRST APPEAL NO. 1149/2019
Maharashtra State Road Transport Corporation, Chandrapur.
-VERSUS-
Smt. Kamlabai w/o Ramesh Bhagde & ors.
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
Shri V.G. Wankhede, Advocate for appellant/applicant.
CORAM : VINAY JOSHI, J.
DATE : DECEMBER 16, 2019.
Heard.
2. The appellant is seeking stay to the execution of impugned judgment and award in MACP Case No. 99/2016. The appellant has deposited the entire decretal amount along with interest in this Court.
3. In view of above, execution of impugned judgment and award is stayed till disposal of appeal
4. Civil Application stands disposed of.
JUDGE Gohane.
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