The New India Assurance Company ... vs Mrs. Prafulla Sunil Rane And Ors
2022 Latest Caselaw 8794 Bom

        Megha                                             28_ia_17673_2022.doc



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                              INTERIM APPLICATION NO.17673 OF 2022
                                               IN
                                   FIRST APPEAL NO.952 OF 2022

        The New India Assurance Co. Ltd.                            ...Appellant
                               Versus
        Mrs. Prafulla Sunil Rane and Ors.                        ...Respondents
                                          ...
        Ms S. S. Dwivedi for the Appellant.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th SEPTEMBER, 2022.

P. C. :-

1. Learned counsel for the Appellant states that pursuant to

order dated 10/08/2022 the entire amount has been deposited

before the Claims Tribunal. In the light of the said statement,

execution and implementation of the impugned judgment is stayed

pending hearing of the appeal.

2. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

PARAB 2022.09.07 14:15:49 +0530