Reliance General Insurance ... vs Saurabh Sudam Bhor And Anr
2022 Latest Caselaw 11857 Bom

                      Megha                                          32_ia_17271_2022.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.17271 OF 2022
                                                        IN
                                            FIRST APPEAL NO.893 OF 2022

                       Reliance General Insurance Co. Ltd.                       ...Applicant
                                        Versus
                       Saurabh Sudam Bhor and Anr.                             ...Respondents
                                                         ...
                      Mr. Pandit Kasar for the Appellant-Insurance Company.
                      Mr. H.D. Chavan for the Respondents.


                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th NOVEMBER, 2022.

P. C. :-

1. Not on board. Taken on board.

2. Learned counsel for the Appellant states that the entire

compensation has been deposited before the Claims Tribunal, Pune.

3. In view of the said statement, execution and

implementation of the impugned Judgment is stayed pending hearing

of the appeal.

4. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

PARAB 2022.11.21
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