Reliance General Insurance ... vs Chhaya Ramesh Sonawane And Anr
2022 Latest Caselaw 10856 Bom

           Megha                                          11_ia_1016_2022.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                              INTERIM APPLICATION NO.1016 OF 2022
                                              IN
                                  FIRST APPEAL NO.169 OF 2022

            Reliance General Insurance Company
            Limited                                                     ...Applicant
            Versus
           Chhaya Ramesh Sonawane and Anr.                   ...Respondents
                                              ...
           Mr. Suryajeet P. Chavan i/b. Mr. Pandit Kasar for the Applicant.
           Mr. Bharat Gadhavi for the Respondent.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. Learned counsel for the Appellant-Insurance Company

states that the entire compensation as per the impugned Judgment and

Award has been deposited before the Claims Tribunal.

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

implementation of the of the impugned Judgment is stayed pending

hearing of the appeal.

3. Application stands disposed of.

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

PARAB 2022.10.20 17:38:29

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