Reliance General Insurance ... vs Priyanka Naresh Kumar Rawal And ...
2022 Latest Caselaw 10893 Bom

                      Megha                                    [email protected]



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.1411 OF 2022
                                                   IN
                                       FIRST APPEAL NO.235 OF 2022

                       Reliance General Insurance Company
                       Ltd.                                                 ...Applicant
                                      Versus
                      Priyanka Naresh Kumar Rawal and
                      Ors.                                            ...Respondents
                                                        ...
                      Mr. Suryajeet Chavan i/b. Mr. Pandit Kasar for the Applicant.
                      Mr. Bharat Gadhavi for the Respondents.


                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that the entire

amount has been deposited before the Claims Tribunal, Mumbai.

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

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

2022.10.17 PARAB 18:01:32 +0530