Reliance General Insurance ... vs Selvam Karpancha Shettyr And Ors
2022 Latest Caselaw 11712 Bom

                                                                                        26-i-ia 19668-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 19668 OF 2022
                                                            IN
                                             FIRST APPEAL (st) NO. 17849 of 2022

                              Reliance General Insurance Co. Ltd.               ..Applicant

                                           v/s.

                              Selvam Karpancha Shettyr & Anr.                   ..Respondents

                              Ms. Shalini Shankar 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 amount within four weeks as per

the impugned judgment and Award dated 10.03.2022 passed by MACT,

Mumbai in MACP No.1201 of 2015.

2. In view of the said statement, implementation and execution of the

impugned Judgment and Award is stayed till the next date hearing of the

appeal.

3. Stand over to 14.12.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.11.17 19:24:54 +0530

P P SALGAONKAR 1 of 1