Reliance General Insurance ... vs Pawan Nandkishore Singh And Ant
2022 Latest Caselaw 11175 Bom

           Megha                                         923_ia_1442_2022.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.1442 OF 2022
                                             IN
                            FIRST APPEAL (STAMP) NO.3579 OF 2022

            Reliance General Insurance Co. Ltd.                          ...Applicant
                               Versus
            Pawan Nandkishor Singh and Anr.                            ...Respondents
                                                  ...
           Mr. Pandit Kasar for the Applicant.


                                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022. P. C. :-

1. Learned counsel for the Appellant states that the entire

amount of compensation has been deposited before the Commissioner

for Employees' compensation and Judge, 4 th Labour Court, Thane.

Receipt is placed on record at page 25 of the appeal memo.

2. In the light of the said statement, execution and

implementation of the impugned Judgment is stayed pending hearing

of the appeal.

3. Application stands disposed of.

MEGHA Digitally signed by MEGHA S (SMT. ANUJA PRABHUDESSAI, J.) PARAB S Date:

PARAB 2022.10.21 21:32:20 +0530