L And T General Insurance Co. Ltd vs Smt. Manjiri Mahadev Bandkar And ...
2022 Latest Caselaw 11196 Bom

     Megha                                            905_caf_1574_2019.doc



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION

                          CIVIL APPLICATION NO.1574 OF 2019
                                          IN
                            FIRST APPEAL NO.1519 OF 2019

      L & T General Insurance Co. Ltd.                       ...Applicant/Appellant
                           Versus
      Manjiri Mahadev Bandkar and Ors.                             ...Respondents
                                     ...
     Mr. Aditya Mahadik with Ms Sweta Shah i/b. Mr. Abhijit Kulkarni for
     the Applicant/Appellant.
     None for the Respondent.


                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 20th OCTOBER, 2022.

P. C. :-

1. Learned counsel for the Appellant states that the entire

amount of compensation as per the impugned Judgment and Award

has been deposited before the Commissioner for Employees

Compensation and Judge, Labour Court, Mahad.

2. In the light of the said statement, impugned Judgment and

Award is stayed pending hearing of the appeal. Digitally signed by MEGHA MEGHA S PARAB

PARAB 3. Application stands disposed of.

S      Date:
       2022.10.21
       20:52:51
       +0530

(SMT. ANUJA PRABHUDESSAI, J.)