United India Insurance Company ... vs Dropadi Dadu Wadekar And Ors
2022 Latest Caselaw 11202 Bom

        Megha                                        920_ia_19340_2022.doc



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.19340 OF 2022
                                          IN
                             FIRST APPEAL NO.1200 OF 2022

        United India Insurance Co. Ltd.                              ...Applicant
                             Versus
        Dropadi Dadu Wadekar and Ors.                              ...Respondents
                                          ...
        Ms S.S. Dwivedi 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 amount of compensation as per the impugned Judgment

and Award will be deposited within a period of four weeks.

2. In the light of the said statement execution and

implementation of the impugned Judgment is stayed till the next date

of hearing.

3. Issue notice to the Respondents, returnable on 08/12/2022. Digitally Parties signed by are put to notice that an endeavour will be made to dispose of MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.21 the appeal finally at the stage of admission. 20:52:54 +0530

(SMT. ANUJA PRABHUDESSAI, J.)