Reliance General Insurance ... vs Mr.Vijay Baburao Shejwal And Ors
2022 Latest Caselaw 1108 Bom

                                                                         15-FA-1294-2019.doc


                   Shailaja


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                           CIVIL APPLICATION NO.3160 OF 2019
                                                           IN
                                             FIRST APPEAL NO.1294 OF 2019


                   Reliance General Insurance Company Ltd. ]             Applicant
                                 Vs.
                   Vijay Baburao Shejwal and others.               ]     Respondents
                                                     .....
                   Ms. Kalpana R. Trivedi, for Applicant/Appellant.
                                                     .....

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                        DATE    : 31st JANUARY, 2022.
                                                                  (THROUGH V.C.)

                   P.C :

1. This is an application seeking stay to the operation, implementation and execution of the Judgment and Award dated 4th February, 2019 passed by the learned Member, Motor Accident Claims Tribunal, Mumbai in M.A.C.P No.2540 of 2011.

2. Heard Ms. Trivedi, learned Counsel for the applicant.

3. Learned Counsel appearing for the applicant, on instructions, makes a statement that the applicant would deposit entire amount of compensation with accrued interest up-to-date in

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M.A.C.T, Mumbai within four weeks from today. Statement is accepted.

4. In view of the statement made by the learned Counsel for the applicant, there shall be ad-interim relief in terms of prayer clause (a) which reads thus;

"Pending the hearing and final disposal of the first appeal this Hon'ble Court by an order of stay, may kindly stay the Operation, implementation and execution of the judgment and order dated 04/02/2019 passed by Shri A.G. Bilolikar-Judge- MACT Mumbai in MACP No.-2540/2011"

subject to deposit of the amount as above within four weeks from today, failing which, the stay shall stand vacated automatically.

5. Issue notice to the respondents returnable on 28th February, 2022.

6. In addition to the Court's notice, the applicant shall serve the respondents with a private notice and shall file an affidavit of service on or before the next date i.e 28th February, 2022.

7. Stand over to 28th February, 2022.

[PRITHVIRAJ K. CHAVAN, J.]

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