Reliance General Insuance ... vs Sulochana Rajendra Kale And Ors
2022 Latest Caselaw 5957 Bom

                                                                                   34--ii- ia-1336-22.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 1336 OF 2020
                                                       IN
                                        FIRST APPEAL (ST) NO. 1938 OF 2020

                         Reliance General Insurance Co. Ltd.                      ..Applicant

                                      v/s.

                         Sulochana Rajendra Kale & Ors.                           ..Respondents

                         Mr. Pandit Kasar for the Applicant .
                         Mr. Sujay Gangal for the Respondent.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 27th JUNE, 2022.

P.C.

1. By this application, the applicant has sought stay to the execution

and implementation of the impugned judgment and award in MACP

No.143 of 2014.

2. Learned Counsel for the Appellant states that the entire

compensation along with interest will be deposited before the MACT,

within a period of four weeks.

3. In the light of the said statement, execution and implementation of

the impugned judgment and award is stayed till the next date of hearing.

4. Stand over to 25.07.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date: (ANUJA PRABHUDESSAI, J.) 2022.06.28 16:57:30 +0530

P P SALGAONKAR 1 of 1