Reliance General Insurance ... vs Ruhi Jitendra Narkar And Ors
2022 Latest Caselaw 2122 Bom

                                                                            20 -ii- ia 2246-21.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 2246 OF 2021
                                                      IN
                                          FIRST APPEAL NO. 319 of 2021

                        Reliance General Insurance Co. Ltd.                ..Appellant

                                    v/s.

                        Ruhi Jitendra Narkar & 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.) 15:51:14 +0530

P. Salgaonkar 1 of 1