Sbi General Insurance Company ... vs Abidali @ Mohd Abid Shaikh
2021 Latest Caselaw 16004 Bom

Rane                       1/2                             sr.1

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

           CIVIL APPELLATE JURISDICTION

       INTERIM APPLICATION (ST.) NO. 93242 OF 2020
                      IN
          FIRST APPEAL (ST.) NO. 93239 OF 2020

                  ALONGWITH
       INTERIM APPLICATION NO. 3276 OF 2021
                      IN
          FIRST APPEAL (ST.) NO. 93239 OF 2020
                      WITH
       INTERIM APPLICATION (ST.) NO. 93243 OF 2020



SBI General Insurance
Company Limited                            ....Applicant
     V/s.
Abidali @ Mohd. Abid Shaikh
s/o. Alamgir and anr.                      .....Respondents

                    ****

Ms. D. Shalini Shankar, Advocate for the applicant.

           Coram : Sandeep K. Shinde, J.

Wednesday, 17th November, 2021.

P.C. :

1. Papers are produced seeking clarification of

order dated 18th December, 2020. It is clarified that, the

execution of judgment and order in WCA Application Rane 2/2 sr.1

No. 297/C-61/2014 passed by the Commissioner of

Employees Compensation and 3rd Labour Court, Thane is

stayed till further order.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT   Date:
         2021.11.17
         17:19:26

(Sandeep K. Shinde, J.) +0530