Reliance General Insurance ... vs Ramanath Girija Tiwari And Anr
2022 Latest Caselaw 11198 Bom

    Megha                                          916_ia_19317_2022.doc



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO.19317 OF 2022
                                         IN
                            FIRST APPEAL NO.1196 OF 2022
    Reliance General Insurance Company Ltd.                        ...Applicant
                            Versus
    Ramnath Girija Tiwari 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 states that the entire

Compensation as per the impugned Judgment and Award will be

deposited before the M.A.C.T, 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 08/12/2022.

Private Digitally service is permitted. signed by MEGHA MEGHA S PARAB S PARAB Date:

2022.10.21 (SMT. ANUJA PRABHUDESSAI, J.) 20:52:49 +0530