New India Assurance Company Ltd, ... vs Mrs. Manda Krushna Mahadkar And ...
2022 Latest Caselaw 11708 Bom

                                                                                 19-i-ia-19289-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO. 19289 OF 2022
                                                      IN
                                          FIRST APPEAL NO. 1184 OF 2022

                        New India Assurance Co. Ltd.                            ..Applicant
                                      v/s.

                        Mrs. Manda Krushna Mahadkar & Ors.                      ..Respondents

                        Mr. Amol Gatne for the Applicant .


                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. 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.

2. Issue Notice to the Respondents, returnable in four weeks.

3. Stand over to 14.12.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.11.17 19:17:11 +0530

P P SALGAONKAR 1 of 1