Reliance General Insurance ... vs Umakant Ramchandra Kadrekar And ...
2022 Latest Caselaw 10854 Bom

Megha                                    23_IA_19200_2022.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.19200 OF 2022
                              IN
             FIRST APPEAL (STAMP) NO.13508 OF 2022

Reliance General Insurance Co. Ltd.           ...Applicant/Appellant
                Versus
Umakant Ramchandra Kadrekar and
Ors.                                             ...Respondents
                                   ...
Ms Shalini Shankar, for the Applicant/Appellant.



                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. By this application, the Applicant seeks stay of the

execution and implementation of the impugned Judgment and order

dated 18/12/2021 passed by M.A.C.T., Mumbai in Claim Petition

No.2241 of 2014.

2. Learned counsel for the Applicant states that the entire

compensation as per the impugned Judgment will be deposited before

the Claims Tribunal within a period of four weeks.

Megha 23_IA_19200_2022.doc

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

implementation of the impugned Judgment is stayed till the next date

of hearing.

4. Stand over to 28/11/2022.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.10.21 PARAB 11:45:53 +0530