Reliance General Insurance Co. ... vs Shaily Nishit Tiwari And Ors
2022 Latest Caselaw 11707 Bom

                                                                                  17-i-ia-17491-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 17491 OF 2022
                                                      IN
                                          FIRST APPEAL NO. 923 OF 2022

                        Reliance General Insurance Co. Ltd.                      ..Applicant

                                      v/s.

                        Shaily Nishit Tiwari & Ors.                              ..Respondents

                        Ms.Shalini Shankar 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

14.02.2022 passed by the MACT, Pune, in MACP No.636 of 2017.

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 PRASANNA P SALGAONKAR SALGAONKAR Date: (ANUJA PRABHUDESSAI, J.) 2022.11.17 19:16:38 +0530

P P SALGAONKAR 1 of 1