Reliance General Insurance ... vs Shri.Bandu Haribhau Todkar And ...
2022 Latest Caselaw 10248 Bom

                                                                                 514-i- ia-18398-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 18398 OF 2022
                                                      IN
                                      FIRST APPEAL (ST) NO. 15661 OF 2022

                        Reliance General Insurance Co. Ltd.          ..Appellant/Applicant.

                                        v/s.

                        Bandu Haribhau Todkar & Ors.                 ..Respondents

                        Ms. Shalini Shankar for the Appellant/Applicant.


                                                   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 14//02/2022 passed by the MACT, Mumbai, in MACP No.774 of 2017.

3. Learned Counsel for the Applicant states that the Applicant- Insurance Company shall deposit the entire amount as per the impugned judgment 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. Learned Counsel for the Applicant states that the Office objections will be removed within two weeks.

5. Registry, thereafter to issue Notice to Respondents, returnable on 15.11.2022.

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

2022.10.07 11:38:05 +0530

P P SALGAONKAR 1 of 1