Reliance General Insurance ... vs Kamini Umesh Shetty Alias Miss. ...
2021 Latest Caselaw 17866 Bom

                                       20-IA4091-21&4092-21INFAST7258-21-DELAY&STAY.DOC

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


                              INTERIM APPLICATION NO. 4091 OF 2021 (Delay)
                                                 WITH
                               INTERIM APPLICATION NO. 4091 OF 2021 (Stay)
SANTOSH                                            IN
SUBHASH                               FIRST APPEAL NO. 643 OF 2021
KULKARNI
Digitally signed by
SANTOSH SUBHASH
                      Reliance General Insurance Co. Ltd.                 ...Applicant/
KULKARNI
Date: 2021.12.23
                                                                              Appellant
12:21:23 +0530
                                         Versus
                      Kamini Umesh Shetty alias Miss Kamini
                      Anant Ghadge & anr                               ...Respondents

                      Mr. Sarthak Diwan, for the Applicant/Appellant.
                      Mr. Niraj Prajapati, for Respondent no.1.

                                                   CORAM:    N. J. JAMADAR, J.

DATED : 22nd DECEMBER, 2021 PC:-

1. Heard Mr. Diwan, the learned Counsel for the applicant/

appellant.

2. Issue notice to the respondents, returnable on 3 rd

February, 2022.

3. In addition to the notice through Court, the applicant is at

liberty to serve the respondents by way of private service and

file affidavit of service.

4. Mr. Diwan, the learned Counsel for the applicant, submits

that the applicant - appellant has deposited the entire amount

of compensation along with interest accrued thereon in terms of

20-IA4091-21&4092-21INFAST7258-21-DELAY&STAY.DOC

impugned judgment and award in Application (ECA) No.285/B-

17 of 2016, dated 13th August, 2019, passed by the learned

Commissioner, Employees Compensation, Mumbai and the

original claimants have moved in execution.

5. Perused the grounds of the appeal. Arguable questions are

raised. Hence, there shall be ad-interim stay to the execution,

operation and implementation of the Award in Application (ECA)

No.285/B-17 of 2016, dated 13th August, 2019, passed by the

learned Commissioner, Employees Compensation, Mumbai, till

the next date.

[N. J. JAMADAR, J.]