Citation : 2022 Latest Caselaw 6949 Bom
Judgement Date : 20 July, 2022
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Interim Application No. 1033 of 2020
In
First Appeal (st) No. 1564 of 2020
Reliance General Insurance
Co. Ltd. ... Applicant
V/s.
Mr. Madhukar Ramchandra Gurav ... Respondents
Ms. Kalpana R. Trivedi for the applicant.
None for respondents.
CORAM : SHRIKANT D. KULKARNI,J.
Digitally signed by LATA LATA SUNIL PANJWANI 20th July 2022 SUNIL PANJWANI Date:
2022.07.22 14:22:16 +0530 P.C.
Not on Board. Taken on Board in view of urgency.
2. Heard Ms. Kalpana Trivedi, learned Counsel for the applicant. Perused impugned Judgment and Award passed in M.A.C.P. No.1556/2018 by the Member, Motor Accident Claim Tribunal, Mumbai dated 29th June 2019. The Judgment and Award passed by the Tribunal is challenged before this Court on various grounds and it is under scrutiny. It is necessary to grant interim stay in order to 2/2 24 1033.20.doc
protect the legal interest of the applicant involved in the subject matter.
3. There shall be ad-interim relief in terms of prayer clause 5(a) on condition that applicant-Reliance General Insurance Company shall deposit entire decretal amount with accrued interest thereon with the Motor Accident Claim Tribunal, Mumbai within eight weeks from today.
4. Issue notice to Respondents as to why interim stay granted by this Court should not be made absolute. Registry to inform the concerned Maharashtra Accident Claim Tribunal accordingly.
5. Stand over to 14th September 2022.
(SHRIKANT D. KULKARNI, J)
L.S. Panjwani, P.S.
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