The New India Assurance Company ... vs Zarina Bano Wd/O Nazaruddin Alias ...
2022 Latest Caselaw 11188 Bom

           Megha                                          942_ia_19346_2022.doc



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.19346 OF 2022
                                             WITH
                            INTERIM APPLICATION NO.19345 OF 2022
                                              IN
                            FIRST APPEAL (stamp) NO.26207 OF 2022

            New India Assurance Co. Ltd.                            ...Applicant
                           Versus
            Zarina Bano and Ors.                                  ...Respondents
                                               ...
           Ms S.S. Dwivedi 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 Commissioner for Employees Compensation, 6 th Labour Court,

Mumbai, 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 22/12/2022.

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.21 21:32:16 +0530