Reliance General Insurance Co. ... vs Subhash Baburao Muttyal And Anr
2022 Latest Caselaw 11641 Bom

                     Megha                                        23_ia_18595_2022.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.18595 OF 2022
                                                   WITH
                                   INTERIM APPLICATION NO.18593 OF 2022
                                                    IN
                                   FIRST APPEAL (STAMP) NO.22448 OF 2022

                     Reliance General Insurance Co. Ltd.              ...Applicant/Appellant
                                     Versus
                     Subhash Baburao Muttyal and Anr.             ...Respondents
                                                     ...
                     Ms Mayuri Mangeshkar i/b. Ms Kalpana Trivedi for the
                     Applicant/Appellant.


                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 15th NOVEMBER, 2022.

P. C. :-

1. By this application the Applicant has sought stay of the

execution and implementation of the impugned judgment dated

25/03/2022 passed by Claims Tribunal, Mumbai, in M.A.CP. No.1467

of 2019.

2. Learned counsel for the Applicant states that the

compensation as per the impugned judgment and award will be

deposited before the Claims Tribunal within a period of six weeks.

        Digitally
        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.11.18
        14:10:27
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 Megha                                      23_ia_18595_2022.doc

3. In the light of the said statement, execution and

implementation of the impugned Judgment is stayed till the next date

of hearing.

4. Issue notice to Respondents, returnable on 03/01/2023.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)