Reliance General Insurance ... vs Shri Ladubai Sanjay Pawar And Ors
2022 Latest Caselaw 6188 Bom

                      P.H. Jayani                                         36(a) IA9975.2022.doc

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 9975 OF 2022
                                                             IN
                                            FIRST APPEAL (ST.) NO. 21354 OF 2021

                      Reliance General Insurance Company Ltd.             .... Applicant
                                  v/s.
                      Shri. Ladubai Sanjay Pawar and ors.                 .... Respondents

                      Ms. Kalpana R. Trivedi for the Applicant.
                      None for the Respondents.

                                                  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

passed by the Member, MACT, Satara in Motor Accident Claim Petition

No.48/2015.

2. Learned counsel for the Applicant states that the entire amount of

compensation as per the impugned judgment and award will be deposited

within a period of six weeks. In the light of said statement, execution and

implementation of the impugned judgment is stayed till the next date of

hearing. Since no statutory defence is raised, notice to Respondent No.6 is

dispensed with. Issue notice to the Respondent Nos.1 to 5, returnable on

12/08/2022. Private service is permitted.

3. Stand over to 12/08/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:06:29 +0530 1/1