GIRISH ALIAS BABALABHAI Vs. SHANKARRAO KACHRUJI MAISKAR

JUDGEMENT

(1.) RULE, made returnable forthwith. Heard finally with consent of Shri Chandurkar, learned Counsel for the petitioner, and Shri Kotwal, learned Counsel for the respondent no.3. None appears for the respondent nos. 1 and 2 though served.

(2.) THE above petition filed under Articles 226 and 227 of the Constitution of India takes exception to the order dated 7/3/2011 whereby the application (Exh. 2) for staying the judgment passed in Misc. W.C.A. Case No.3/2008 and the Revenue Recovery Certificate No.71-1/2010 came to be rejected.

(3.) IN the instant petition, which has been filed impugning the said order dated 7/3/2011, this Court by an order dated 22/3/2011 had directed the petitioner to deposit 50% of the amount payable in terms of the order of the Commissioner (Workmen's Compensation) and furnish solvent surety/security for the remaining 50% of the amount. The learned Counsel for the petitioner Shri Chandurkar states that the said order has been complied with by the petitioner by depositing an amount of Rs.1,60,043/- and that solvent surety/security will be furnished by the petitioner in the course of the present week.