Reliance General Insurance ... vs Bahadur Maganbhai Patel And Anr
2022 Latest Caselaw 4424 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.04.27
             18:31:13 +0530




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                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                                      FIRST APPEAL NO.139 OF 2022
                                                             ALONG WITH
                                              INTERIM APPLICATION NO.868 OF 2022


                                   Reliance General Insurance Co. Ltd.       ]   ...          Appellant

                                                Vs.

                                   Bahadur Maganbhai Patel & Anr.            ]   ...          Respondents

                                                                   ...
                                   Mr. Pandit Kasar for the appellant.
                                                                   ...

                                                            CORAM : SMT. BHARATI DANGRE, J.

                                                            DATED        : 26TH APRIL, 2022.

                                   P.C. :-

INTERIM APPLICATION NO.868 OF 2022

1. The learned counsel for the Insurance Company makes a statement that the amount of compensation awarded under the impugned judgment and order is deposited before the MACT, Silvassa. In the wake of the aforesaid statement, the execution proceedings shall not progress further.

                                   AJN
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FIRST APPEAL NO.139 OF 2022

2. Issue notice to the respondents, making it returnable on 11/07/2022.

[SMT. BHARATI DANGRE, J.]

AJN