Icici Lombard General Insurance ... vs Reena Satish Kamble And Ors
2021 Latest Caselaw 8721 Bom

P.H. Jayani                                                    14 FAST7729.2021.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL (ST.) NO. 7729 OF 2021

ICICI Lombard GIC Ltd.                                   .... Appellant
           v/s.
Reena Satish Kamble and ors.                             .... Respondents

Mrs. Varsha Chavan for the Appellant.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 02nd JULY, 2021.

P. C. :-

. Mrs. Varsha Chavan, learned counsel for the Appellant states that

the entire amount of compensation along with interest shall be

deposited before the MACT, Pune within a period of three weeks.

2. In the light of said statement, execution and implementation of

the impugned judgment is stayed till the next date of hearing. Issue

notice to the Respondents, returnable on 13/08/2021. Private service

is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)