Royal Sundara General Insurance ... vs Smt. Pushpa Ramesh Pawar And Ors
2018 Latest Caselaw 1246 Bom

                                            1                            604.fast.19516-18.doc



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                 CIVIL APPLICATION NOS.4218 AND 4219 OF 2018
                                       IN
                      FIRST APPEAL (ST.) NO. 19516 OF 2018

Royal Sundaram General Insurance Company
Limited.                                              .. Appellant/Applicant
      Vs.
Pushpa R. Pawar & Ors.                                ... Respondents


Shri Nikhil Mehta, Advocate I/b M/s. KMC Legal Venture for appellant.
None for respondents.

                                        CORAM : A.S. CHANDURKAR, J.

DATE : 3RD DECEMBER 2018 P.C.

1 Not on board. Taken up on production.

CIVIL APPLICATION NO. 4218 OF 2018 (FOR CONDONATION OF DELAY)

2 Issue notice to the non-applicants, returnable on 12th February 2019.

CIVIL APPLICATION NO. 4219 OF 2018 (APPLICATION FOR STAY)

3 Issue notice to the non-applicants, returnable on 12th February 2019.

4 On the applicant depositing the entire amount of compensation with

the Claims Tribunal within a period of eight weeks from today, further

execution of the impugned award shall remain stayed.

                                                 (A.S. CHANDURKAR, J.)

ASMITA                                                                                   1/1