Iffco Tokio General Insurance Co. ... vs Darshana Vasant Mukadam And Anr
2022 Latest Caselaw 6395 Bom

                                                                                        28-ii-ia 10258-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 10258 OF 2022
                                                           IN
                                               FIRST APPEAL NO. 697 OF 2022


                              Iffco Tokio General Insurance Co. Ltd.                   ..Appellant

                                           v/s.

                              Darshana Vasant Mukadam & Anr.                           ..Respondents


                              Mr. Rajesh Kanojia i/b. Res Juris for the Appellant/Applicant.
                              Mr. T.J.Mendon for the Respondent.

                                                        CORAM : ANUJA PRABHUDESSAI, J.

DATED : 6th JULY, 2022.

P.C.

1. Learned Counsel for the Appellant states that the compensation as

awarded by the impugned Judgment and Award will be deposited before

the Claims Tribunal within four weeks.

2. In the light of the said statement, execution and implementation of

the impugned judgment is stayed till the next date of hearing.

3. Stand over to 03.08.2022. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.08 11:49:46 (ANUJA PRABHUDESSAI, J.) +0530

P P SALGAONKAR 1 of 1