Tata Aig General Insurance Co. ... vs Shyam Assasaheb Kadam And Ors
2021 Latest Caselaw 2756 Bom

                                                              12-IA-2656-2021.doc


 Chitra Sonawane



        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

          INTERIM APPLICATION [STAMP] NO.2656 OF 2021
                               IN
              FIRST APPEAL [STAMP] NO.2654 OF 2021


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

                   Vs.

Shyam A. Kadam & Ors.                           ]    ... Respondents.

                                            .....

Mr. Rahul 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.Rahul Mehta, the learned Counsel for the applicant.

2. By way of this interim application, the appellant has prayed for staying the execution and implementation of the judgment and award dated 27th February 2020, passed in M.A.C.P. No. 561 of 2005, passed by the learned

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12-IA-2656-2021.doc

Member, M.A.C.T., Thane.

3. Mr.Mehta, the learned Counsel for the appellant, on instructions, submit that the entire amount of award with accrued interest will be deposited with M.A.C.T., Thane within 4 weeks. Statement is accepted. In view thereof, ad-interim relief in terms of prayer clause (a) of the application.

3 If the appellant fails to deposit the amount, ad-interim relief in terms of prayer clause (a) shall stands vacated automatically, without further reference to the Court.

4. Application is disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

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