Reliance General Insurance ... vs Rashmi W/O. Ravindranath ...
2022 Latest Caselaw 2119 Bom

                                                                 16 -ii- ia 1443-21 in fa 256-21.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 1443 OF 2021
                                                       IN
                                          FIRST APPEAL NO. 256 OF 2021

                        Reliance General Insurance Co. Ltd.
                        Solapur                                        ..Applicant

                                    v/s.

                        Rashmi w/o. Ravindranath Kulkarni
                        & Ors..                                        ..Respondents


                        Mr. Pandit Kasar for the Applicant/Appellant


                                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 1st MARCH, 2022.

P.C.

1. Learned Counsel for the Appellant states that the compensation

as per the impugned judgment will be deposited within four weeks.

In view of the said statement, execution and implementation of the

impugned judgment is stayed till the next date.

2. Stand over to 29.03.2022.

Digitally signed by (ANUJA PRABHUDESSAI, J.) PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.03.03 15:45:03 +0530

P. Salgaonkar 1 of 1