Bajaj Allianz General Insurance ... vs Prabhavati Prakash Mohite And Ors
2022 Latest Caselaw 11791 Bom

P.H. Jayani                                     502 FA1224.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 19459 OF 2022
                                  IN
                     FIRST APPEAL NO. 1224 OF 2022

The Manager,
Bajaj Allianz General Insurance Co. Ltd.        .... Applicant
            v/s.
Prabhavati Prakash Mohite and ors.              .... Respondents

Ms. Sayli Patil i/b. Mr. Sarthak Diwan for the Applicant.
None for the Respondents.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th NOVEMBER, 2022.

P. C. :-

. Not on board. Upon mentioning, taken on production board.

2. A praecipe has been moved for extension of interim relief granted

on 19/09/2022. Learned counsel for the Applicant states that the

entire compensation as per the impugned judgment and award has

been deposited before the Claims Tribunal, Sangli.

3. In the light of said statement, execution and implementation of

the impugned judgment dated 13/05/2022 passed by the Member,

MACT, Sangli in MACP No.151/2015, is stayed pending hearing of the

Appeal.

P.H. Jayani 502 FA1224.2022.doc

4. Interim Application stands disposed of.

5. Appeal with Interim Application for withdrawal be listed on

18/11/2022.

PREETI

(SMT. ANUJA PRABHUDESSAI, J.) JAYANI Digitally signed by PREETI JAYANI Date: 2022.11.17 18:16:07 +0530