The Oriental Insurance Co.Ltd vs Mr. Sohan Mohan Ghate And Anr
2022 Latest Caselaw 11649 Bom

                   Megha                                          9_ia_3425_2020.doc



                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.3425 OF 2020
                                                     IN
                                    FIRST APPEAL (STAMP) NO.5108 OF 2020

                     The Oriental Insurance Co. Ltd.                           ...Applicant
                                     Versus
                     Sohan Mohan Ghate and Anr.                             ...Respondents
                                                   ...
                   Ms Kalpana Trivedi with Ms Mayuri Mangeshkar 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

28/03/2019 passed by the Claims Tribunal, Mumbai in Application

No.1144 of 2011.

2. Learned counsel for the Appellant-Insurance Company

states that the amount of compensation will be deposited within a

period of four weeks.

2. In view of the said statement, execution and Digitally signed MEGHA by MEGHA S

2022.11.17 implementation of the impugned Judgment and Award is stayed till the PARAB S Date:

PARAB 10:46:46 +0530

Megha 9_ia_3425_2020.doc

next date of hearing.

3. Issue notice to Respondent No.1, returnable on

13/12/2022. Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)