Reliance General Insurance ... vs Jyoti Pankaj Nikode And Ors
2022 Latest Caselaw 11201 Bom

    Megha                                           930_ia_17272_2022.doc



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO.17272 OF 2022
                                         IN
                             FIRST APPEAL NO.894 OF 2022

    Reliance General Insurance Co. Ltd.                    ...Applicants/Appellant
                            Versus
    Jyoti Pankaj Nikode and Ors.                                  ...Respondents
                                             ...
    Mr. Pandit Kasar for the Appellant.
    Mr. Vishwanath Talkute for the Applicants in IA/19085/2022.
    Ms Gauri Velankar i/b. Mr. S.S. Aradhye for Respondent No.7 in
    FA/894/2022.


                                     CORAM: SMT. ANUJA PRABHUDESSAI, J.

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

1. Learned counsel for the Appellant states that the entire

amount of compensation has been deposited before the Claims

Tribunal, Satara.

2. In the light of the said statement, execution and

implementation of the impugned Judgment is stayed pending hearing

of the appeal Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.21 20:52:48

3. Application stands disposed of. +0530

(SMT. ANUJA PRABHUDESSAI, J.)