The New India Assurance Company ... vs Mrs.Sunita Suryakant Tambe And ...
2022 Latest Caselaw 5499 Bom

                                                                                      21 -i-ia-2284-21.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 2284 OF 2021
                                                          IN
                                              FIRST APPEAL NO. 328 OF 2021


                              The New India Assurance Co. Ltd.                       ..Applicant

                                          v/s.
                              Mrs. Sunita Suryakant Tambe & Ors.                     ..Respondents


                              Ms. Poonam Mittal for the Applicant .
                              Mr. S.M.Mangaonkar for the Respondent Nos.1 and 2.
                              Mr. D.D.Rananaware for the Respondent No.3.

                                                       CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th JUNE, 2022.

P.C.

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

Insurance Company has deposited the entire amount as per the impugned

judgment and Award dated 25.02.2020 passed in MACP 546 of 2016.

Hence implementation and execution of the impugned Judgment and

Award is stayed pending final hearing of the appeal.

2. Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

           2022.06.18                                                  (ANUJA PRABHUDESSAI, J.)
           15:25:06 +0530




        P P SALGAONKAR                                                                             1 of 1