Manager, National Inurance ... vs Nilesh Suresh Bhandari And Ors
2021 Latest Caselaw 3015 Bom

                                                                        11-IA-ST-97003-stay-2020.doc


              Shailaja


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                              INTERIM APPLICATION [STAMP] NO.97003 OF 2020
                                                          IN
                                       FIRST APPEAL [STAMP] NO.96999 OF 2020


              Manager, National Insurance Company Ltd.                 ]        Applicant
                          Vs.
              Nilesh Suresh Bhandari and others.                       ]        Respondents
                                             .....
              Mr. Rahul Mehta i/b KMC Legal Venture, for Applicant .

              None for Respondents.
                                                         .....

                                                       CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                       DATE    : 15th FEBRUARY, 2021.

              P.C.

1. Learned Counsel for the applicant seeks stay to the execution, operation and implementation of the Judgment and Award dated 6th January, 2020 passed by the learned Member, M.A.C.T., Baramati in M.A.C.P No.250 of 2007.

2. The learned Counsel, on instructions, makes a statement that the entire amount of Award with accrued interest will be deposited in M.A.C.T, Baramati within four weeks from today. Statement is accepted.

1 of 2 Shailaja S. Digitally signed by Shailaja S. Halkude

Halkude Date: 2021.02.16 17:24:04 +0530 11-IA-ST-97003-stay-2020.doc

3. In view of the statement made, there shall be ad-interim relief in terms of prayer clause (a).

4. It is made clear that if the amount as stated above, is not deposited within four weeks from today, ad-interim relief shall stand vacated, without further reference to the Court.

5. The application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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