Reliance General Insurance ... vs Rohit Udayraj Pal And Anr
2022 Latest Caselaw 11277 Bom

                                                                                    9-i-ia-1957-20.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 1957 OF 2020
                                                     IN
                                         FIRST APPEAL NO. 111 OF 2021

                        Reliance General Insurance Co. Ltd.               ..Applicant.

                                     v/s.

                        Rohit Udayraj Pal & Anr.                          ..Respondents

                        Ms. Kalpana Trivedi for the Applicant .
                        Mr. Vasant More i/b. T.J. Mendon for the Respondent No.1.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 21st OCTOBER, 2022.

P.C.

1. Learned Counsel for the Applicant states that the Applicant-

Insurance Company has deposited the entire amount as per the impugned

judgment and Award dated 25.09.2019, passed by MACT, Thane, in

MACP No.560 of 2017.

2. In view of the said statement, implementation and execution of the

impugned Judgment and Award is stayed pending final hearing of the

appeal.

3. Civil Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR (ANUJA PRABHUDESSAI, J.) SALGAONKAR Date:

2022.10.21 19:18:35 +0530

P P SALGAONKAR 1 of 1