Oriental Insurance Company ... vs Sambhaji Ragunath Chavan And Ors
2022 Latest Caselaw 10236 Bom

                                                                                 518-i- ia 18817-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 18817 OF 2022
                                                       IN
                                       FIRST APPEAL (st) NO. 22247 OF 2022


                        Oriental Insurance Co. Ltd.                              ..Appellant

                                     v/s.

                        Sambhaji Raghunath Chavan & Ors.                         ..Respondents

                        Ms. S.S.Dwivedi for the Appellant .

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 4th OCTOBER, 2022.

P.C.

1. Not on board, upon praecipe being filed, taken on board.

2. By this application, the Applicant has sought stay to the execution and implementation of the impugned judgment and award dated 25.04.2022 passed by the MACT, Mumbai, in MACP No.1174 of 2016.

3. Learned Counsel for the Applicant-Insurance Company states that the entire amount as per the impugned judgment shall be deposited before the Claims Tribunal, Mumbai within four weeks. In the light of the said statement, implementation and execution of the impugned Judgment and Award is stayed till the next date of hearing.

4. Issue Notice to Respondents returnable in four weeks.

5. Stand over to 15.11.2022.

Digitally signed by PRASANNA P (ANUJA PRABHUDESSAI, J.) PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.07 14:53:40 +0530

P P SALGAONKAR 1 of 1