The New India Assurance Co. Ltd vs Smt. Asha Pramod Singh And Ors
2022 Latest Caselaw 10374 Bom

    Megha                                            21_IA_18927_2022.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.18927 OF 2022
                                          IN
                         FIRST APPEAL (STAMP) NO.19109 OF 2022

    The New India Assurance Co. Ltd.                  ...Applicant/Appellant
                          Versus
    Smt. Asha Pramod Singh and Ors.                         ...Respondents
                                     ...
    Ms Jyoti Bajpayee for the Applicant/Appellant.


                                     CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 7th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Applicant states that the

compensation as per the impugned Judgment has been deposited

before the Commissioner for Employees Compensation and Judge,

4th Labour Court, Mumbai. Copy of the receipt is placed on record at

page No.26 .

2. In the light of the said statement, execution and

implementation of the impugned Judgment is stayed pending

hearing of the appeal.

3. Application stands disposed of.

Digitally

MEGHA S signed by MEGHA S PARAB (SMT. ANUJA PRABHUDESSAI, J.) Date:

PARAB    2022.10.11
         17:01:57
         +0530