Shriram General Insurance ... vs Pravin Hanmant Panhale And Ors
2022 Latest Caselaw 6213 Bom

                      P.H. Jayani                                          31(A) ia3887.2021.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO. 3887 OF 2021
                                                           IN
                                          FIRST APPEAL (ST.) NO. 15821 OF 2021

                      Shriram General Insurance Company Ltd.              .... Applicant
                                 v/s.
                      Pravin Hanmant Panhale and ors.                     .... 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 26/04/2019

passed by the Judge, Tenth Labour Court, Mumbai in Application (ECA)

No.200/C-34 of 2014.

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

compensation as per the impugned judgment and award is deposited

before the Labour Court, Mumbai. In the light of said statement,

execution and implementation of the impugned judgment and award is

staying pending hearing of the Appeal.

3. Interim Application stands disposed of.

Digitally signed by PREETI

PREETI JAYANI Date:

(SMT. ANUJA PRABHUDESSAI, J.) JAYANI 2022.07.06 17:58:30 +0530