The New India Assurance Co. Ltd vs Smt. Pushpa Akash Ingawale And Ors
2022 Latest Caselaw 5125 Bom

                                                                            ia 2793-21 in fa 377-21.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 2793 OF 2021
                                                     IN
                                         FIRST APPEAL NO. 377 OF 2021

                       The New India Assurance Co. Ltd. Pune
                       and Mumbai.                                               ..Applicant
                                  v/s.

                       Smt. Pushpa Akash Ingawale & Ors.                         ..Respondents


                       Ms. Nikita Singh i/b. Res Juris for the Appellant/Applicant.

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 7th JUNE, 2022.

P.C.

1. Learned Counsel for the Applicant states that pursuant to the order

dated 10.05.2022, the Appellant has deposited before the Claims

Tribunal an amount of Rs.19,61,574/-. In the light of the said statement,

execution and implementation of the impugned judgment is stayed

pending hearing of the appeal.

2. Interim Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.06.07 19:45:55 +0530

P P SALGAONKAR 1 of 1