M/S.Reliance General Insurance ... vs Tukaram Vithal Kulthe
2022 Latest Caselaw 10387 Bom

Megha                                     502_fa_957_2022.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                   FIRST APPEAL NO.957 OF 2022
                              WITH
              INTERIM APPLICATION NO.17707 OF 2022
                               IN
                   FIRST APPEAL NO.957 OF 2022

Reliance General Insurance Co.                      ...Appellant
Ltd.
               Versus
Tukaram Vithal Kulthe and Ors.                   ...Respondents
                                  ...
Ms Shalini Shankar for the Appellant.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 7th OCTOBER, 2022.

P. C. :-

1. Not on board. Taken on board upon being mentioned on

the ground of urgency.

2. Learned counsel for the Appellant states that though by

order dated 29/08/2022 this Court had stayed the execution and

implementation of the impugned judgment subject to deposit of the

amount of compensation, wrong order has been uploaded. Registry

to verify. Error, if any, in uploading the order be rectifed.

3. Learned counsel for the Appellant states that in view of

the error in uploading the order, she could not deposit the money.

Megha 502_fa_957_2022.doc

Time to deposit the money is extended by a period of two weeks.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.07 18:34:33 +0530