Hdfc Ergo General Insurance Co. ... vs Sujata Pradeep Ahire And Ors
2022 Latest Caselaw 11008 Bom

                                                                                  12 -i-ia-16936-22.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 16936 OF 2022
                                                       IN
                                       FIRST APPEAL (st) NO. 16956 OF 2022


                     HDFC Ergo General Insurance Co. Ltd.                        ..Applicant
                                      v/s.

                     Sujata Pradeep Ahire & Ors.                                 ..Respondents

                     Ms. Shweta Shah i/b. Abhijit Kulkarni for the Applicant .

                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 18th OCTOBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution and implementation of the impugned judgment and award dated 31.10.2022 passed by the MACT, Mumbai, in MACP No.1103 of 2016.

2. Learned Counsel for the Applicant states that the Applicant- Insurance Company shall deposit the entire amount before the Claims Tribunal within four weeks. In the light of the said statement, implementation and execution of the impugned Judgment and Award is stayed till the next date of hearing.

3. Issue Notice to the Respondents, returnable in four weeks.

4. Stand over to 29.11.2022.

(ANUJA PRABHUDESSAI, J.) Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.19 16:47:52 +0530

P P SALGAONKAR 1 of 1