Hdfc Ergo General Insurance ... vs Sumit Shreekant Jha And Anr
2022 Latest Caselaw 11023 Bom

                                                                                     5 -i-ia-1515-19.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION


                                      INTERIM APPLICATION NO. 1515 OF 2019
                                                        IN
                                        FIRST APPEAL (ST) NO. 27229 OF 2019


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

                        Sumit Shreekant Jha & Anr.                                 ..Respondents

                        Ms. Sweta 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

11.03.2019 passed by the MACT, Thane in MACP No.850 of 2014.

2. Learned Counsel for the Applicant states that the Applicant-

Insurance Company shall deposit the entire amount before the Claims

Tribunal within eight 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 eight weeks.

4. Stand over to 03.01.2023.

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

2022.10.19 18:21:17 +0530

P P SALGAONKAR 1 of 1