Reliance Gen Insurance Co Ltd., ... vs Mr. Muzaffar Mehfooz Khan And Anr
2022 Latest Caselaw 6505 Bom

                     Megha                                       23_fa_728_2022.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL NO.728 OF 2022
                                                    WITH
                                  INTERIM APPLICATION NO.10361 OF 2022
                                                      IN
                                       FIRST APPEAL NO.728 OF 2022
                     The Divisional Manager, Reliance
                     Gen Insurance Co. Ltd.                    ...Appellant
                                      Versus
                     Muzaffar Mehfooz Khan and Anr.                       ...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 11:10:50 +0530