Reliance General Insurance ... vs Pradip Shrikrishna Gupta And Anr
2022 Latest Caselaw 11195 Bom

    Megha                                           921_ia_19342_2022.doc



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO.19342 OF 2022
                                         IN
                            FIRST APPEAL NO.1201 OF 2022

    Reliance General Insurance Co. Ltd.                             ...Applicant
                            Versus
    Pradip Shrikrishna Gupta and Anr.                             ...Respondents
                                      ...
    Ms Shalini Shankar for the Applicant/Appellant.


                                     CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant-Insurance Company

states that the entire amount of compensation as per the impugned

Judgment and Award has been deposited before the Commissioner for

Employees Compensation, Labour Court Mumbai. She undertakes to

place on record copy of the receipt.

2. In the light of the said statement execution and

implementation of the impugned Judgment is stayed pending hearing

ofDigitally the appeal.

        signed by
MEGHA   MEGHA S
        PARAB
S       Date:
PARAB   2022.10.21
    3.  20:52:49
        +0530         Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)