Reliance General Insurance ... vs Kishor Pandurang Talekar And Anr
2022 Latest Caselaw 10245 Bom

                                                                                  507-i-ia 18846-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO. 18846 OF 2022
                                                      IN
                                          FIRST APPEAL NO.1118 OF 2022

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

                        Kishor Pandurang Talekar & Anr.                           ..Respondents

                        Mr. Pandit Kasar 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 22.12.2021 passed by the MACT, Mumbai, in MACP No.1087 of 2014.

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

2022.10.07 11:10:27 +0530

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