Reliance General Insurance ... vs Shri Suresh Deochand Bhirud And ...
2022 Latest Caselaw 4765 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 FIRST APPEAL (ST) NO.21616 OF 2021
                                   WITH
           INTERIM APPLICATION (ST) NO.21963 OF 2021


Reliance General Insurance Co. Ltd.,         ..     Appellant
Mumbai

                       Versus

Suresh Deochand Bhirud & Ors.                ..     Respondents


                              ...
Ms.Kalpana R. Trivedi for the Appellant/Applicant.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 04th MAY, 2022

P.C:-

1. The learned counsel Ms.Trivedi for the appellant states that there is a delay on part of the Insurance Company to abide by the directions issued by this Court on 07/12/2021. She states that for the reasons beyond the control of the Insurance Company, the amount could not be deposited as directed. However, she makes a statement on behalf of the Insurance Company that the entire decretal amount alongwith interest shall be deposited within a period of two weeks from today. She also prays that till the said date, the ad-interim relief granted in favour of the Insurance Company, by order dated 07/12/2021, be continued.

M.M.Salgaonkar





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2. Satisfied with the undertaking given by the learned counsel on behalf of the Insurance Company, I am inclined to extend the time by a further period of two weeks. However, it is made clear that failure on part of the Insurance Company to deposit the amount as undertaken, would result in vacating the interim relief and the claimants shall be at liberty to execute the Judgment and Award passed by the Tribunal.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar