Reliance General Insurance ... vs Pratiksha Mahesh Bhoir And Ors
2021 Latest Caselaw 17996 Bom

                                                                                            7-fa-302-2021.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.2029 OF 2021
                                                            IN
                                                FIRST APPEAL NO.302 OF 2021

        Digitally
        signed by    Reliance General Insurance Co. Ltd.                            ...Applicant
VISHAL
        VISHAL
        SUBHASH
SUBHASH PAREKAR
                                vs.
PAREKAR Date:
        2021.12.23
                     Pratiksha Mahesh Bhoir and Others                              ...Respondents
        17:34:08
        +0530

                     Mr. Pandit Kasar, for the Applicant/Appellant

                                                    CORAM :      N. J. JAMADAR, J.

                                                    DATE :       DECEMBER 23, 2021

                     P.C.:

                     .       Heard the learned counsel for the applicant.

2. Issue notice to the respondents returnable on 11 th January,

2022.

3. The applicant is at liberty to serve the respondents by private

service and fle affdavit of service.

4. The learned counsel submits that the applicant/appellant is

ready to deposit the entire amount of compensation along with

interest accrued thereon in terms of the judgment and award in

MACP No.587 of 2017 dated 5th March, 2020 passed by the learned

Member, MACT, Thane.

5. In view of aforesaid submission and willingness on the part of

the applicant to deposit the entire amount of compensation, there

shall be ad-interim stay to the execution, operation and

Vishal Parekar, P.A. ...1 7-fa-302-2021.doc

implementation of the impugned judgment and award dated dated

5th March, 2020 subject to deposit of entire amount of

compensation along with interest accrued thereon before the

Tribunal within a period of four weeks.

                                                 (N. J. JAMADAR, J.)




Vishal Parekar, P.A.                                                                ...2