Shriram General Company Ltd. ... vs Dinesh Murji Badra And Anr
2022 Latest Caselaw 6186 Bom

                      P.H. Jayani                                       41(A) FA511.2022.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 3028 OF 2022
                                                        IN
                                           FIRST APPEAL NO. 511 OF 2022

                      Shriram General Insurance Company Ltd.            .... Applicant
                                v/s.
                      Dinesh Murji Badra and anr.                       .... Respondents


                      Mr. Pandit Kasar for the Applicant.
                      None for the Respondents.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. Learned counsel for the Applicant states that pursuant to the

order dated 04/05/2022, entire compensation as per the impugned

judgment and award has been deposited before the Claims Tribunal,

Mumbai in view of which execution and implementation of the

impugned judgment is stayed pending hearing of the Appeal.

2. Interim Application stands disposed of.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:08:27 +0530