The Reliance General Insurance ... vs Vishal Bhaskar Koli
2022 Latest Caselaw 6181 Bom

P.H. Jayani                                     50(A) FA634.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 9998 OF 2022
                                  IN
                     FIRST APPEAL NO. 634 OF 2022

Reliance General Insurance Company Ltd.         .... Applicant
           v/s.
Vishal Bhaskar Koli and ors.                    .... Respondents


Ms. Kalpana R. Trivedi for the Applicant.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. By this Application, the Applicant has sought stay of execution

and implementation of the impugned judgment and award dated

02/02/2021 passed by the Member, MACT, Nashik in Motor Accident

Claim Petition No.123 of 2012.

2. Learned counsel for the Applicant states that the compensation as

per the 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 is stayed till the next date

of hearing.

P.H. Jayani 50(A) FA634.2022.doc

3. Issue notice to the Respondents, returnable on 29/07/2022.

Private service is permitted.

4. Stand over to 29/07/2022.

(SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:13:43 +0530