Reliance General Insurance ... vs Kum. Jaibunnisa ...
2022 Latest Caselaw 7551 Bom

                                                                                  21-i- ia 16914-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 16914 OF 2022
                                                     IN
                                         FIRST APPEAL NO. 819 OF 2022

                        Reliance General Insurance Co. Ltd.                ..Appellant/Applicant.
                                     v/s.

                        Kum. Jaibunnisa Shaikh (minor)
                        through mother and next friend
                        Rahmat Bano Hakim Shaikh & Anr.                          ..Respondents


                        Ms. Shalini Shankar for the Appellant/Applicant.


                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 2nd AUGUST, 2022.

P.C.

1. Learned Counsel for the Appellant states that the compensation as

per the impugned judgment and award will be deposited before the

Tribunal within four weeks.

2. In the light of the said statement, execution and implementation of

the impugned judgment and award is stayed till the next date of hearing.

3. Stand over to 13.09.2022. Digitally signed by (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.04 10:59:04 +0530

P P SALGAONKAR 1 of 1