Reliance General Insurance ... vs Smt. Varsha Nandkumar Gulik And ...
2022 Latest Caselaw 2067 Bom

                  Megha                                             5_IA_340_2020.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO.340 OF 2020
                                                   IN
                                  FIRST APPEAL (stamp) NO.589 OF 2020
                   Reliance General Insurance
                   Company Limited                           ...Applicant
                                Versus
                   Smt. Varsha Nandkumar Gulik and
                   Ors.                                        ...Respondents
                                                      ....
                  Ms Kalpana R. Trivedi for the Applicant.
                  None for the Respondents.


                                          CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 28th FEBRUARY, 2022.

P.C.:-

1. Not on board. Taken on board.

2. Learned counsel for the Applicant states that the entire

amount as per impugned judgment and award will be deposited within a

period of four weeks. In the light of said statement, execution and

implementation of the impugned judgment and award is stayed till the

next date of hearing.

3. Stand over to 28/03/2022.

Digitally signed (SMT. ANUJA PRABHUDESSAI, J.) MEGHA by MEGHA S PARAB S Date:

2022.03.02 PARAB 14:27:34 +0530