Bhausaheb Balasaheb Phapale And ... vs Ambadas Sayaji Phapale And Ors
2022 Latest Caselaw 11194 Bom

        Megha                                       928_ia_2040_2020.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.2040 OF 2022
                                    (not on board)
                                          IN
                             FIRST APPEAL NO.633 OF 2022

        IFFCO Tokio Gen. Insu. Co. Ltd.                             ...Appellant
                             Versus
        Vijay Shankar Yadav and Anr.                              ...Respondents
                                        ...
        Ms Roma Naik with Ms Gargi Maideo i/b. Mr. Vikrant Parashurami for
        the Appellant.
        Ms Kavita Anchan for Respondent No.1 in FA/633/2022 and for the
        Applicant in IA/18722/2022.


                                      CORAM: SMT. ANUJA PRABHUDESSAI, J.

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

1. Learned counsel for the Applicant states that the entire

compensation as per the impugned Judgment dated 07/12/2019 in

A(ECA) No.5/C-3 of 2017 has been deposited before the Commissioner

for Employees Compensation and Judge, Third Labour Court, Mumbai.

2. In the light of the said statement, execution and Digitally implementation signed by MEGHA MEGHA S of the impugned Judgment is stayed pending hearing PARAB S Date:

PARAB    2022.10.21
        of the appeal.
         20:52:56
         +0530





 Megha                                 928_ia_2040_2020.doc

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)