Reliance General Insurance ... vs Bijali Soma Sambar And Ors
2022 Latest Caselaw 11709 Bom

                                                                                 20-i-ia-19314-22.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 19314 OF 2022
                                                     IN
                                        FIRST APPEAL NO. 1192 OF 2022

                    Reliance General Insurance Co. Ltd.                         ..Applicant

                                     v/s.

                    Bijali Soma Sambar & Ors.                                   ..Respondents

                    Mr.Pandit Kasar 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

24.11.2021 passed by the MACT, Palghar in MACP No.41 of 2019.

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 (ANUJA PRABHUDESSAI, J.) SALGAONKAR Date:

2022.11.17 19:17:50 +0530

P P SALGAONKAR 1 of 1