Royalsundaram General Insurance ... vs Chanda Vishnu Bhilare (Deleted) ...
2021 Latest Caselaw 3227 Bom

                                                                                   17-IA-345-2021.doc


                      Shailaja
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        CIVIL APPELLATE JURISDICTION
                                                 INTERIM APPLICATION NO.345 OF 2021
                                                                     IN
                                              FIRST APPEAL [STAMP] NO.96957 OF 2020


                      Royal Sundaram General Insurance Co. Ltd.                   ]        Applicant
                                 Vs.
                      Chanda Vishnu Bhilare (deleted) through                     ]
                      legal heirs; Gauri Vishnu Bhilare and others.               ]        Respondents


                                                     .....
                      Mr. Rahul Mehta i/b KMC Legal Venture, for Applicant.

                      None for Respondents.
                                                                    .....
                                                                  CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                                  DATE    : 18th FEBRUARY, 2021.

                      P.C.

1. Appellants-Insurer has challenged the impugned judgment and award dated 27th August, 2019 passed by M.A.C.T, Pune in M.A.C.P No.237 of 2017, inter alia, praying for stay to the execution, implementation and operation of the said Judgment and Award.

2. Learned Counsel for the applicant makes a statement that the applicant will deposit entire amount of award with accrued interest within six weeks from today. Statement is accepted.

Digitally signed by Shailaja S.

Shailaja S. Halkude Halkude Date: 2021.02.22 10:48:06 +0530 1 of 2 17-IA-345-2021.doc

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

4. If the applicant fails to deposit the amount as above, ad- interim relief stands vacated without further reference to the Court.

5. Application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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