Divisional Manager, H.D.F.C. ... vs Vaishali Dinkar Aher And Ors
2021 Latest Caselaw 5041 Bom

                                                                           16-3649-2021-IAst=.doc


                         Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION (ST.) NO. 3649 OF 2021
                                                              IN
                                              FIRST APPEAL (ST.) NO. 3646 OF 2021

                         Divisional Manager,
                         HDFC, ERGO General Insurance Co. Ltd.             .. Applicant

                                  Vs.

                         Vaishali Dinkar Aher & Ors.                       .. Respondents

                                                            .....
                         Mr. Abhijit P. Kulkarni for the applicant
                         None for the respondent

                                                           CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 19th MARCH, 2021 P.C.

1. Mr. Kulkarni, learned Counsel for the applicant - insurer prays for stay to the execution and implementation of the impugned award dated 6th July, 2019 passed by the MACT, Nashik in MACP No. 834 of 2014.

2. He inter alia undertakes to deposit the entire amount awarded by the Tribunal with accrued interest within a period of four weeks. Statement is accepted.

3. In view of the said statement, there shall be ad-interim relief in terms of prayer clause (a), which reads as under :-

"(a) That pending hearing and final disposal of the present Digitally signed by UDAY UDAY SHIVAJI JAGTAP SHIVAJI Date:

JAGTAP    2021.03.22
          18:00:36
          +0530

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                                                16-3649-2021-IAst=.doc

First Appeal, the effect, operation, implementation and execution of the impugned judgment and award dated 06.07.2019 passed by the MACT, Nashik in M.A.C.P. No. 834 of 2014 and disbursal of amount there under, be kindly stayed."

4. If the applicant fails to deposit the entire amount within four weeks, ad-interim relief shall stand vacated without further reference to the Court.

(PRITHVIRAJ K. CHAVAN, J.)

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