The New India Assurance Co.Ltd. ... vs Santosh Lakhichand Pawar And Anr
2022 Latest Caselaw 4128 Bom

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                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                              INTERIM APPLICATION NO. 3227 OF 2020
                                                     IN
                                  FIRST APPEAL (ST) NO. 4742 OF 2020


                   The New India Assurance Co. Ltd.          .. Applicant
                   through Divisional Officer
SNEHA
NITIN                                 Versus
CHAVAN
Digitally signed
by SNEHA NITIN
                   Santosh Lakhichand Pawar and Anr.         .. Respondents
CHAVAN
Date: 2022.04.21
14:53:39 +0530                                 ...

                   Mr. Himanshu Takke i/b Milind More for the applicant.

                                       CORAM: BHARATI DANGRE, J.

DATED : 19th APRIL, 2022 P.C:-

1. By the present application, the applicant/appellant New India Assurance Co. seeks stay of the Judgment and Award dated 17.06.2019 passed by the MACT, Nashik in MACP No. 1145 of 2017.

2. Heard learned counsel for the Appellant, who submits that the appellant has good case on merit and in order to test the legality and propriety of the impugned judgment, the appeal is instituted and decretal amount is already deposited in the MACT,

Sneha Chavan 2/2 13 ia 3227-20=.doc

Nashik. A communication to that effect addressed by New India Assurance Co. Ltd. dated 15.06.2020, is taken on record and marked "X" for identification.

3. If the decretal amount is deposited, there shall be stay to the effect of an operation of the impugned judgment.

( SMT. BHARATI DANGRE, J.)

Sneha Chavan