Reliance General Insurance Co. ... vs Arun Rajendra Hajare And Anr
2022 Latest Caselaw 11704 Bom

                                                                                    12-i-ia-645-21.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 645 OF 2021
                                                      IN
                                          FIRST APPEAL NO. 115 OF 2021

                     Reliance General Insurance Co. Ltd.                         ..Applicant

                                      v/s.

                     Arun Rajendra Hazare & Anr.                                 ..Respondents

                     Ms. Mayuri Mangeshkar i/b. Ms. Kalpana Trivedi for the Applicant .

                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution and implementation of the impugned judgment and award dated 05.02.2020, passed by the MACT, Mumbai in MACP No.35 of 2014.

2. Learned Counsel for the Applicant states that the Applicant- Insurance Company shall deposit the entire amount before the Claims Tribunal within four weeks. In the light of the said statement, implementation and execution of the impugned Judgment and Award is stayed till the next date of hearing.

3. Issue notice to the Respondents, returnable on 14.12.2022.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 19:13:35 +0530

P P SALGAONKAR 1 of 1