Citation : 2022 Latest Caselaw 6504 Bom
Judgement Date : 11 July, 2022
Megha 21_fa_726_2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.726 OF 2022
WITH
INTERIM APPLICATION NO.10350 OF 2022
IN
FIRST APPEAL NO.726 OF 2022
The Divisional Manager, Reliance
Gen Insurance Co. Ltd. ...Appellant
Versus
Taslim Kadar Bhadarka and Ors. ...Respondents
...
Ms Shalini Shankar for the Appellant.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 11th JULY, 2022.
P. C. :-
1. Learned counsel for the Appellant-Insurance Company
states that the entire amount as per the impugned judgment and Award
will be deposited within a period of 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. Issue notice to the Respondents, returnable on 12/08/2022.
Private service is permitted.
(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S S PARAB Date: 1/1 PARAB 2022.07.13 11:10:54 +0530
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