Tata Aig General Insurance ... vs Smt. Lahanubai Yashwantrao ...
2021 Latest Caselaw 2742 Bom

                                                        14-IA-271-2021.doc


 Chitra Sonawane



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.271 OF 2021
                                   IN
                       FIRST APPEAL NO.48 OF 2021




TATA AIG General Insurance Company ]
Ltd.                                                      ]... Applicant.

                   Vs.

Smt.Lahanubai Y. Thorat & Anr.                  ]... Respondent.
                           .....

Mr.Nikhil Mehta, i/b KMC Legal Venture for the applicant.

None for the respondents.

                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 10th FEBRUARY, 2021.

P.C.

1. Heard Mr.Nikhil Mehta, the learned Counsel for the applicant.

2. Mr.Mehta, on instructions, submit that execution and operation of judgment and award passed by the Member, M.A.C.T., Mumbai, on 7th November 2020 in M.A.C.P. No.1730 of 2014 be stayed. He undertakes to deposit the

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14-IA-271-2021.doc

entire amount of award with interest, within 4 weeks in M.A.C.T., Mumbai. Statement is accepted. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a) of the application for stay.

2. If the applicant fails to deposit, ad-interim relief shall stand vacated automatically, without further reference to the Court.

3. The application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

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