H.D.F.C. Ergo General Insurance ... vs Sou. Kanta Popat Chavan And Ors
2022 Latest Caselaw 11020 Bom

                                                                                        15-i-ia- 19211-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION


                                          INTERIM APPLICATION NO. 19211 OF 2022
                                                            IN
                                             FIRST APPEAL (ST) NO.6949 OF 2021

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

                              Kanta Popat Chavan & Ors.                                ..Respondents

                              Ms. Shweta Shah i/b. Mr. 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

6.11.2019 passed by the MACT, Pune in MACP No.75 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.

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

           2022.10.19
           16:55:13 +0530




           P P SALGAONKAR                                                                             1 of 1