Reliance General Insurance Co Ltd vs Sarjerao Dattatray Patil And Ors
2022 Latest Caselaw 11437 Bom

        Digitally
        signed by
MEGHA MEGHA
      PARAB
              S
                    Megha                                         924_fast_26634_2022.doc
S     Date:
PARAB 2022.11.14
        18:45:37
        +0530

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     FIRST APPEAL (STAMP) NO.26634 OF 2022
                                                     WITH
                                     INTERIM APPLICATION NO.19551 OF 2022
                                                     WITH
                                     INTERIM APPLICATION NO.19550 OF 2022
                                                      IN
                                     FIRST APPEAL (STAMP) NO.26634 OF 2022

                    Reliance General Insurance Co. Ltd.                  ...Applicant/Appellant
                                       Versus
                    Sarjerao Dattatray Patil and Ors.                          ...Respondents
                                                           ...
                    Ms Shalini Shankar for the Appellant


                                                CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 10th NOVEMBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that compensation as

per the impugned Judgment and Award will be deposited before the Claims

Tribunal, Pune, within a period of four weeks.

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

of the impugned Judgment and Award is stayed till the next date of hearing.

3. Issue notice to the Respondents, returnable on 08/12/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)