New India Insurance Company Ltd vs Ranjana R Sarode And Ors.(R.No.1 ...
2022 Latest Caselaw 11646 Bom

Megha                                        24_ia_19539_2022.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.19539 OF 2022
                               IN
              FIRST APPEAL (STAMP) NO.22457 OF 2022

New India Insurance Company Ltd.                 ...Applicant/Appellant
                Versus
Smt. Ranjana Rajendra Sarode and
Ors.                                            ...Respondents
                                  ...
Mr. Rajesh Kanojia with Ms Nitika Singh for the Applicant.


                         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

16/03/2022 passed by Claims Tribunal, Pune, in M.A.CP. No.648 of

2015.

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.

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

Megha 24_ia_19539_2022.doc

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 10:35:14 +0530