The New India Assurance Co.Ltd. ... vs Smt. Vandana Ashok Dhanawade And ...
2021 Latest Caselaw 14720 Bom

                                    1/1                     17(1) IA-1156-2020.odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                INTERIM APPLICATION NO. 1156 OF 2020
                                          IN
                    FIRST APPEAL (ST) NO. 1704 OF 2020
                                          IN
                             M.A.C.P. NO. 476 OF 2013
The New India Assurance Co. Ltd.                         .. Applicant
     Vs.
Vandana Ashok Dhanawade and Ors.                         .. Respondents


Ms. Deepika Prabhala i/b RES Juris for the applicant.
None for the respondents.
                               ...

                         CORAM        : SMT. BHARATI DANGRE, J.

                         DATED        : 07TH OCTOBER, 2021.

P.C:-

1. By the present application, the appellant is seeking stay of the effect and operation of the impugned Judgment/Award dated 3rd August 2019 passed in M.A.C.T. The learned Counsel for the appellant argued that the appellant has a good case on merits and further since the appellant has already deposited an amount of Rs. 19,63,428/- in M.A.C.T., Kolhapur by cheque dated 1st October 2021, she is entitled for stay to the impugned Judgment. Execution of Judgment and Award dated 3rd August 2019 is stayed.

[SMT. BHARATI DANGRE, J.]

Y.S.Patil