Reliance General Insurance ... vs Smt. Vanita Bhimrao Suryawanshi ...
2022 Latest Caselaw 11192 Bom

     Megha                                        914_Fa_1038_2022.doc



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                       INTERIM APPLICATION NO.18204 OF 2022
                                        IN
                           FIRST APPEAL NO.1038 OF 2022

      Reliance General Insurance Company Ltd.                     ...Applicant
                           Versus
      Smt. Vanita Bhimrao Suryawanshi and Ors.                 ...Respondents
                                        ...
     Mr. Pandit Kasar for the Applicant/Appellant.


                                    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, Raigad-Alibag 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.

Digitally signed by MEGHA MEGHA S PARAB

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

S      Date:
       2022.10.21
       20:52:56
       +0530

Private service is permitted.

(SMT. ANUJA PRABHUDESSAI, J.)