Shriram General Insurance ... vs Tippanna Narsappa Kathal And Ors
2022 Latest Caselaw 6184 Bom

P.H. Jayani                                     43(A) FA613.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 9895 OF 2022
                                  IN
                     FIRST APPEAL NO. 613 OF 2022

Shriram General Insurance Company Limited             .... Applicant
          v/s.
Tippanna Narsappa Kathal and ors.                     .... Respondents

Mr. Pandit Kasar for the Applicant.
Mr. Amol Gatne i/b. Ms. Swati Uday Mehta for R.Nos.1 and 2.


                         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

25/03/2021 in Claim Application No.42 of 2015.

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.

3. Mr. Amol Gatne, learned counsel waives service on behalf of

P.H. Jayani 43(A) FA613.2022.doc

Respondent Nos.1 and 2. Issue notice to the Respondent No.3,

returnable on 29/07/2022. Private service is permitted.

4. Stand over to 29/07/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:10:31 +0530