Reliance General Insurance ... vs Smt. Rani Laxman Lakde And Ors
2022 Latest Caselaw 11278 Bom

                                                                                         13-i- ia 1038-22.doc


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 1038 OF 2022
                                                           IN
                                               FIRST APPEAL NO.177 OF 2022


                              Reliance General Insurance Co. Ltd.                      ..Applicant.

                                           v/s.

                              Smt. Rani Laxman Lakde & Ors.                            ..Respondents

                              Ms. Kalpana Trivedi for the Applicant.

                                                         CORAM : ANUJA PRABHUDESSAI, J.

DATED : 21st OCTOBER, 2022.

P.C.

1. Learned Counsel for the Appellant seek stay of the execution and

implementation of the impugned judgment and award dated 28.02.2020

passed by the MACT, Pune in MACP No.417 of 2015.

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

Insurance Company shall deposit the entire amount before the Claims

Tribunal within four weeks. In the light of the said statement,

implementation and execution of the impugned Judgment and Award is

stayed till the next date of hearing.

3. Issue Notice to the Respondents, returnable in four weeks.

4. Stand over to 09.12.2022.

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

           2022.10.21
           19:27:18 +0530




         P P SALGAONKAR                                                                               1 of 1