Shriram General Insurance ... vs Manohar Balu Kotare And Anr
2022 Latest Caselaw 6189 Bom

P.H. Jayani                                     35(A) FAST19756.2021.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 3622 OF 2021
                                   IN
                  FIRST APPEAL (ST.) NO. 19756 OF 2021

Shriram General Insurance Company Ltd.                .... Applicant
          v/s.
Manohar Balu Kotare and anr.                          .... Respondents

Mr. Pandit Kasar 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

28/11/2019 passed by the Member, MACT, Mumbai in Application

No.785 of 2013.

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 35(A) FAST19756.2021.doc

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

Private service is permitted.

4. Stand over to 29/07/2022.

PREETI JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2022.07.06 15:05:44 +0530