Reliance General Insurance ... vs Lata Mohan Gorad And Ors
2022 Latest Caselaw 2121 Bom

                                                                         19 -ii- ia 2235-21.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                  INTERIM APPLICATION NO. 2235 OF 2021
                                                    IN
                                       FIRST APPEAL NO. 318 OF 2021

                     Reliance General Insurance Co. Ltd.                ..Appellant

                                 v/s.

                     Lata Mohan Gorad & Ors.                            ..Respondents

                     Mr. Pandit Kasar for the Applicant

                                                  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 PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.03.03 (ANUJA PRABHUDESSAI, J.) 15:50:21 +0530

P. Salgaonkar 1 of 1