National Insurance Company Ltd., ... vs Ashok Govindrao Deshmukh And Anr
2021 Latest Caselaw 10227 Bom

10ca993.11.odt                                                                                    1

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                          CIVIL APPLICATION NO. 993 OF 2011
                                          IN
                            FIRST APPEAL NO. 134 OF 2013
   (National Insurance Co. Ltd., Nagpur Vs. Shri Ashok Govindrao Deshmukh & anr.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri C.C. Anthony, Advocate for the appellant.
                          Shri N.R. Tekade, Advocate for respondent No. 1.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 03, 2021


                                           Heard.

This is an application for grant of stay to the judgment dated 20/12/2008 in Application (W.C.A.) No. 22/2008 passed by the Commissioner under Workmen's Compensation Act, 1923.

It is submitted that the entire amount of compensation has been deposited by the appellant/National Insurance Company Limited.

In this view of the matter, the application is allowed.

There shall be stay to the impugned judgment dated 20/12/2008 till the decision of this appeal.

The civil application stands disposed of accordingly.

CIVIL APPLICATION NO. 3511/2014

Heard.

This is an application for withdrawal of amount deposited by the appellant/National Insurance Company Limited.

Considering the amount involved, the application is allowed and the applicant/respondent No. 1 is permitted to withdraw the amount of Rs. 59,926/- with accrued interest thereon which has been deposited in the Labour Court, Akola.

The application stands disposed of accordingly.

FIRST APPEAL NO. 134/2013

The appellant to file private paper book within a period of six months.

JUDGE *DB