Reliance General Insurance ... vs Yogesh Ashok Kamble And Ors
2022 Latest Caselaw 11186 Bom

           Megha                                          941_iast_19319_2022.doc



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.19319 OF 2022
                                              IN
                            FIRST APPEAL (stamp) NO.25366 OF 2022

            The New India Assurance Co. Ltd.                        ...Applicant
                           Versus
            Yogesh Ashok Kamble and Ors.                          ...Respondents
                                               ...
           Ms Shalini Shankar for the Appellant/Applicant.


                                       CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant states that the entire

Compensation as per the impugned Judgment and Award will be deposited

before the M.A.C.T., Sangli, within a period of four weeks.

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

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

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

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.21 21:32:18 +0530