National Insurance Co Ltd Through ... vs Mast. Lakhan Sukumar Londhe ...
2022 Latest Caselaw 11491 Bom

                                                                                  904-iii- caf 2739-13.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                          CIVIL APPLICATION NO. 2739 OF 2013
                                                         IN
                                         FIRST APPEAL (ST) NO. 20711 OF 2013


                         National Insurance Company Ltd.               ..Applicant/Appellant.
                                       v/s.

                         Lakhan Sukumar Londhe & Ors.                              ..Respondents


                         Mr. Atul Gatne for the Appellant-Insurance Co.
                         Mr. S.G.Thorat for the Applicant- Org. Claimant
                         Mr. Misar for the Respondent No.6.

                                                     CORAM : ANUJA PRABHUDESSAI, J.

DATED : 11th NOVEMBER, 2022.

P.C.

2. Not on Board, taken on Board.

3. Learned Counsel for the Applicant Insurance Company states that

the entire compensation as per the impugned judgment and Award has

been deposited. In the light of the said statement, execution and

implementation of the impugned judgment and Award is stayed pending

final hearing of the appeal.

4. Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.11.14 19:06:16 +0530

P P SALGAONKAR 1 of 1