Hdfc Ergo General Insurance Co. ... vs Nisha Milind Kamble And Ors
2022 Latest Caselaw 11182 Bom

               Megha                                      926_ia_17595_2022.doc



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                             INTERIM APPLICATION NO.17595 OF 2022
                                             WITH
                             INTERIM APPLICATION NO.17593 OF 2022
                                              IN
                             FIRST APPEAL (STAMP) NO.17525 OF 2022

                HDFC ERGO General Insurance Co. Ltd.                      ...Applicant
                                 Versus
                Smt. Nisha Milind Kamble and Ors.                       ...Respondents
                                                  ...
               Mr. Aditya Mahadik i/b. Mr. Abhijit Kulkarni for the Applicant.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

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

1. By this application, the Applicant seeks stay of the

execution and implementation of the impugned Judgment and Award.

Learned counsel for the Applicant states the entire amount of

compensation will be deposited before the Claims Tribunal within a

period of four weeks.

2. In the light of said statement execution and implementation

of the impugned Judgment is stayed till the next date of hearing.

3. Issue notice to the Respondents, returnable on 08/12/2022.

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

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