The New India Insurance Co.Ltd. ... vs Digambar Himmatrao Malode And Anr
2021 Latest Caselaw 17620 Bom

                                                         56-IA4050-21INFA527-21-STAY.DOC

                                                                                 Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION


                                  INTERIM APPLICATION NO. 4050 OF 2021
                                                   IN
                                      FIRST APPEAL NO. 527 OF 2021

                      The New India Insurance Co. Ltd.                   ...Applicant/
                                                                             Appellant
                                         Versus
                      Digambar H. Malode & anr.                        ...Respondents


                      Mr. Rajesh Kanojia, i/b Res Juris, for the Applicant/
SANTOSH                     Appellant.
SUBHASH
KULKARNI              Mr. Pritesh Bohade, for the Respondents.
Digitally signed by
SANTOSH SUBHASH
KULKARNI                                        CORAM:     N. J. JAMADAR, J.

Date: 2021.12.17 18:39:06 +0530 DATED : 17th DECEMBER, 2021 PC:-

1. Heard Mr. Kanojia, the learned Counsel for the applicant.

2. The learned Counsel submits that the appellant -

applicant has deposited the entire amount of compensation

along with the interest accrued thereon, before the Tribunal on

8th December, 2021, though by order dated 20 th October, 2021,

the said amount was required to be deposited on or before 17 th

November, 2021. Time to deposit the amount of compensation

stands extended till 8th December, 2021.

3. The application stands allowed.

56-IA4050-21INFA527-21-STAY.DOC

4. There shall be stay to the execution, operation and

implementation of the impugned judgment and award in MACP

No.461 of 2015, dated 13th December, 2019, passed by the

learned Member, MACT, Nashik, till final disposal of this appeal.

[N. J. JAMADAR, J.]