Liberty Videocon Insurance Co. ... vs Mr. Raman Mallapa Kalyaner
2022 Latest Caselaw 13214 Bom

                                                              1              49 ia 2714-20 in fa 631-20-c.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.2714 OF 2020
                                                             IN
                                                 FIRST APPEAL NO.631 OF 2020

                      Liberty Videocon General Insurance Company Limited ... Applicant/
                                                                               Appellant
                             Vs.
                      Mr.Raman Mallapa Kalyaner and anr.              ... Respondents
                                                          -------

                      Mr.Rajesh Kanojia with Ms.Nitika Singh i/by M/s Res Juris, Advocates for the
                      Appellant/Applicant.
                      None for the Respondents.

                                                                -------
                                               CORAM :      ABHAY AHUJA, J.

                                               DATE :       19th DECEMBER, 2022.
                      P.C. :

1. This is an application seeking stay of the execution of the decision dated

1st November, 2019 passed by the M.A.C.T., Thane in M.A.C.P. application

No.763 of 2016.

2. Mr.Rajesh Kanojia, learned counsel for the applicant submits that stay

be granted on the execution subject to the deposit of the entire amount that has

been decreed by the Tribunal.

         Digitally
         signed by
         PRIYA
PRIYA    RAJESH
RAJESH   SOPARKAR
SOPARKAR Date:

2022.12.20 3. Having heard learned counsel for the applicant and having perused the 14:58:55 +0530

application, issue notice to the respondents returnable on 16 th January, 2023.

                      Priya Soparkar                                                                      1 of 2
                                          2           49 ia 2714-20 in fa 631-20-c.odt

4. In the meanwhile, let there be a stay on the execution of the judgment

and decree dated 1st November, 2019 passed by the M.A.C.T. subject to deposit

as above.

5. List on 16th January, 2023.

                                                 (ABHAY AHUJA, J.)




Priya Soparkar                                                                    2 of 2