The New India Assurance Company ... vs Tanaji Shirpat Uchit And Anr
2022 Latest Caselaw 11112 Bom

                      P.H. Jayani                                       19(A) IA2705.2022.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.2705 OF 2022
                                                       IN
                                           FIRST APPEAL NO.365 OF 2022

                      The New India Assurance Co. Ltd.                  .... Applicant
                                  v/s.
                      Shri. Tanaji Shirpat Uchit and anr.               .... Respondents

                      Mr. D.R. Mahadik for the Applicant.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022.

P. C. :-

. Mr. Mahadik, learned counsel for the Applicant states that the

entire amount of compensation as per the impugned judgment and

award dated 24/11/2021 passed by the Commissioner for Employees

Compensation and Judge, Tenth Labour Court, Mumbai in Application

(ECA) No.165/C-33 OF 2013.

2. The receipt of payment is placed on record. Since the entire

amount has already been deposited, execution and implementation of

the impugned judgment is stayed pending hearing of the appeal.

3. Interim Application stands disposed of.

PREETI H JAYANI Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2022.10.21 17:17:06 +0530