Tata Aig General Insurance Co. Ltd vs Jageshwari Harakharam Patel And ...
2022 Latest Caselaw 11714 Bom

                                                                                34-i-ia-19729-22.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 19729 OF 2022
                                                       IN
                                        FIRST APPEAL (ST) NO. 25743 OF 2022

                         TATA AIG General Insurance Co. Ltd.                   ..Applicant

                                      v/s.

                         Jageshwari Harakharam Patel & Ors.                    ..Respondents

                         Mr. Devendra Joshi 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 has deposited the entire amount as per the

impugned judgment and Award dated 05.08.2022 passed by the

Commissioner for Employees Compensation, Mumbai in Application

(WCA) No.60/B-11 of 2019. In view of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed pending final hearing of the appeal.

2. Civil Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 (ANUJA PRABHUDESSAI, J.) 19:33:19 +0530

P P SALGAONKAR 1 of 1