Anil Uday Kadtare And Anr vs Balu @ Balaso Ramchandra Bhosale ...
2022 Latest Caselaw 6972 Bom

                                                                                       18 fa-st-11769-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION


                                           INTERIM APPLICATION NO. 16632 OF 2022
                                                            IN
                                             FIRST APPEAL (ST) NO. 11769 OF 2022

                              Anil Uday Kadtare & Anr.                                 ..Applicants

                                           v/s.

                              Balu @ Balaso Ramchandra Bhosale & Ors.                  ..Respondents

                              Mr. Jayant Bardeskar for the Applicant .

                                                        CORAM : ANUJA PRABHUDESSAI, J.

DATED : 20th JULY, 2022.

P.C.

1. Learned Counsel for the Applicant-Insurance Company states that

compensation of Rs.1,11,600/- being the principal sum, which the

original opponent nos.4 to 6 are liable to pay under the judgment and

decree dated 10.02.2020 will be deposited before the Claims Tribunal

within four weeks.

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

execution of the impugned Judgment and Award is stayed till the next

date of hearing.

3. Stand over to 17.08.2022.

4. Issue notice to Respondents. Private service is permitted. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.07.21 19:04:54 +0530 (ANUJA PRABHUDESSAI, J.)

P P SALGAONKAR 1 of 1