Bajaj Allianz General Insuranc ... vs Smt. Mangal Mahadeo Salunkhe And ...
2021 Latest Caselaw 547 Bom

                                                                       4-1603-2020-IA=.doc


                       Uday S. Jagtap


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO. 1603 OF 2020
                                                           IN
                                          FIRST APPEAL (ST.) NO. 2378 OF 2020

                       Bajaj Allianz General Insurance Co. Ltd.,               .. Applicant

                                Vs.

                       Maganlal M. Salunkhe & Ors.                             .. Respondents

                                                         .....
                       Mr. Kalpesh Patil i/bMr. Sarthak S. Diwan for the applicant
                       None for the respondents

                                                      CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JANUARY, 2021

P.C.

1. By an order dated 11th February, 2020 this Court (Coram : R.D. Dhanuka, J.) while granting stay to the effect, operation, implementation and execution of the impugned judgment and award dated 21st September, 2019, directed the applicant - insurer to deposit the amount of award inter alia directing the applicant to inform the factum of amount to the learned Counsel for respondent nos. 1 and 2 within one week.

2. Mr. Patil, learned Counsel holding for Mr. Diwan, appearing for the applicant submits that due to Covid-19 pandemic, the amount could not be deposited as directed by this Court, though the cheque is ready. He, therefore, seeks a week's time to deposit Digitally signed by UDAY UDAY SHIVAJI SHIVAJI JAGTAP Date:

JAGTAP    2021.01.11
          18:52:06
          +0530
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                                               4-1603-2020-IA=.doc


the amount through cheque before the Tribunal.          Statement is
accepted.

3. The applicant shall deposit the cheque before the concerned M.A.C.T. within one week from today and thereafter shall make compliance of the directions issued by this Court in order dated 11th February, 2020.

4. List the matter for compliance on 19th January, 2021.

(PRITHVIRAJ K. CHAVAN, J.)

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