Balkrishna Kulkarni Trusee ... vs Harikrishna Bhairavnath Tiwari ...
2022 Latest Caselaw 10255 Bom

                                                                                 502 -ii-ia s-1622-21.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION (ST) NO. 1622 OF 2021
                                                       IN
                                       FIRST APPEAL (ST) NO. 95541 OF 2020


                         Bajaj Allianz General Insurance Co. Ltd.          ..Appellant/Applicant.

                                      v/s.

                         Mohini @ Rani Atul Chandmore & Ors.                      ..Respondents

                         Mr. Sarthak Diwan for the Appellant/Applicant.


                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 4th OCTOBER, 2022.

P.C.

1. Not on Board. Upon production, taken on Board.

2. Learned Counsel for the Applicant states that the Applicant-

Insurance Company shall deposited the entire amount as per the

impugned judgment and Award dated 12.11.2019 passed by MAC,

Nashik in MACP No.03 of 2013 within four weeks. In view of the said

statement, implementation and execution of the impugned Judgment and

Award is stayed till the next date of hearing.

3. Issue Notice to the Respondents returnable in four weeks.

4. Stand over to 15.11.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.10.06 15:15:50 +0530

P P SALGAONKAR 1 of 1