Bajaj Allianz General Insurance ... vs Smt. Jayashree Dilip Katare And ...
2022 Latest Caselaw 11438 Bom

                     Megha                                          911_ia_3169_2021.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.3169 OF 2021
                                                     IN
                                         FIRST APPEAL NO.433 OF 2021

                     Bajaj Allianze General Insurance
                     Company Ltd.                                                 ...Appellant
                                       Versus
                     Smt. Jayashree Dilip Katare and Ors.           ...Respondents
                                                      ...
                     Mr. Devendranath Joshi for the Appellant.
                     Mr. Amol Gatne i/b. Ms Swati Mehta for the original claimant.


                                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 10th NOVEMBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that the Appellant-

Insurance Company has deposited the entire compensation as per the

impugned Judgment and Award.

2. In view of the said statement, execution and

implementation of the impugned Judgment and Award is stayed

pending hearing of the appeal.

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA

MEGHA S PARAB S Date:

PARAB 2022.11.14 10:43:59 +0530