New India Assurance Company Ltd vs Smt. Sarika Sudhir Rawool And Ors
2022 Latest Caselaw 11017 Bom

                                                                                   6-iii-ia-3953-19.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 3953 OF 2019
                                                       IN
                                      FIRST APPEAL (ST) NO. 31224 OF 2019
                                                     WITH
                                     INTERIM APPLICATION NO. 3955 OF 2019
                                                       IN
                                         FIRST APPEAL NO. 980 OF 2022

                        New India Assurance Company Ltd.                   ..Appellant/Applicant.

                                     v/s.

                        Smt. Sarika Sudhir Rawool & Anr.                         ..Respondents

                        Mr. Rajesh Kanojia a/w. Nikita Singh, Ms. Ankita Kale i/b. Res Juris for
                        the Appellant/Applicant.


                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 18th OCTOBER, 2022.

P.C.

1. Learned Counsel for the Appellant states that the entire amount 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 impugned judgment and award is stayed pending final hearing of the

appeal.

3. Civil Applications stand disposed of.

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

2022.10.19 18:48:55 +0530

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