Tata Aig General Insurance Co. Ltd vs Dinesh Kumar Verma S/O. Ramsunder ...
2022 Latest Caselaw 11715 Bom

                                                                                     35-i-ia-19747-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 19747 OF 2022
                                                            IN
                                             FIRST APPEAL (ST) NO. 25756 OF 2022

                              TATA AIG General Insurance Co. Ltd.                   ..Applicant
                                           v/s.

                              Dinesh Kumar Ramsunder Verma. & Anr.                  ..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 29.06.2022 passed by the

Commissioner for Employees Compensation, Thane in Application

(WCA) No.264/C-63 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:

(ANUJA PRABHUDESSAI, J.) 2022.11.17 19:32:11 +0530

P P SALGAONKAR 1 of 1