The New India Assurance Company ... vs Mrs. Prafulla Sunil Rane And Ors
2022 Latest Caselaw 7819 Bom

                                                                          2nd praecipe -ia-st-11127-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION (ST) NO. 11127 OF 2022
                                                     IN
                                      FIRST APPEAL (ST) NO. 11125 of 2022

                        New India Assurance Company Ltd.                            ..Applicant

                                     v/s.

                        Prafulla S. Rane & Anr.                                     ..Respondents

                        Ms. Sneha Dwivedi for the Applicant .

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th AUGUST, 2022.

P.C.

1. Not on board, on production taken on board.

2. Learned Counsel for the Applicant Insurance Company states that the Executing Court has issued warrant of attachment for recovery of the amount payable under the impugned judgment and Award. Learned Counsel for Applicant states that the entire amount will be deposited before the Claims Tribunal within three weeks.

3. In the light of the said statement, execution and implementation of the impugned judgment and award is stayed till the next date of hearing.

4. Issue notice to the Respondents, returnable in three weeks.

5. Stand over to 05.09.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.11 (ANUJA PRABHUDESSAI, J.) 15:44:41 +0530

P P SALGAONKAR 1 of 1