Reliance General Insurance ... vs Shakuntala Ganesh Bhadrike And ...
2022 Latest Caselaw 10247 Bom

                                                                                 510-i-ia 18848-22.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO. 18848 OF 2022
                                                      IN
                                       FIRST APPEAL (ST) NO.14619 OF 2022

                     Reliance Insurance Co. Ltd.                                 ..Appellant

                                     v/s.

                     Shakuntala Ganesh Bhadrike & Ors.                           ..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 21.02.2021 passed by the MACT, Raigad, in MACP No.119 of 2017.

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, Raigad 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 11:45:41 +0530

P P SALGAONKAR 1 of 1