Sbi General Insurance Co.Ltd., ... vs Smt.Shilpa Bharat Itadkar And Ors
2022 Latest Caselaw 10597 Bom

                     Megha                                    14_ia_1999_2022.doc



                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.1999 OF 2022
                                                    IN
                                   FIRST APPEAL (STAMP) NO.1436 OF 2022
                     SBI General Insurance Co. Ltd.             ...Applicant
                                     Versus
                     Smt. Shilpa Bharat Itdakar and Ors.
                                                                        ...Respondents
                                                       ...
                     Mr. Rajesh Kanojia with Ms Riddhi Chavan i/b. M/s. Res Juris for the
                     Applicant.
                     Ms Priyanka Dabke for Respondent Nos.1 to 4.


                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th OCTOBER, 2022.

P.C. :-

1. By this application, the Applicant has sought stay of the

execution and implementation of the impugned Judgment and Award.

Learned counsel for the Applicant states that the entire amount of

compensation will be deposited before the Claims Tribunal within a

period of six weeks.

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

implementation of the impugned Judgment and Award is stayed till the

next date of hearing. Stand over to 07/12/2022.

(SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by MEGHA MEGHA S PARAB S PARAB Date: 1/1 2022.10.13 17:56:13 +0530