Reliance General Insurance ... vs Santoshkumar Brijlal [email protected] Rawat ...
2022 Latest Caselaw 11717 Bom

                                                                                  38-i-ia 10430-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 10430 OF 2022
                                                       IN
                                        FIRST APPEAL (ST) NO. 96759 OF 2020

                        Reliance General Insurance Co. Ltd.                      ..Applicant
                                      v/s.

                        Santoshkumar Brijlal Kol @ Rawat & Anr.                  ..Respondents

                        Mr. Pandit Kasar for the Applicant .
                        Mr. Sanjay Ghaisas for the Respondent No.1.

                                                   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 29.01.2020 passed by MACT-

Raigad, Allibag in MACP No.105 of 2015. 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.) 19:35:43 +0530

P P SALGAONKAR 1 of 1