United India Insurance Company ... vs Jayshree Rahul Nagane And Ors
2022 Latest Caselaw 11645 Bom

Megha                                        25_ia_19708_2022.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.19708 OF 2022
                              WITH
              INTERIM APPLICATION NO.19707 OF 2022
                               IN
              FIRST APPEAL (STAMP) NO.22619 OF 2022

United India Insurance Company
Limited                                          ...Applicant/Appellant
                Versus
Smt. Jayshree Rahul Nagane and
Ors.                                                   ...Respondents
                                ...
Ms Mayuri Mangeshkar i/b. M/s. KMC Legal Venture 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

17/03/2022 passed by Claims Tribunal, Pandharpur, in M.A.CP. No.19

of 2016.

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 four weeks.

Megha 25_ia_19708_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 13/12/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA PARAB S S Date:

PARAB 2022.11.18 10:35:21 +0530