National Insurance Company ... vs Mr.Kamarali Usman Patel And Ors
2022 Latest Caselaw 8815 Bom

                      Megha                                   precipe1_ca_1489_2018 in fast_35232_17.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO.1489 OF 2018
                                                      IN
                                    FIRST APPEAL (STAMP) NO.35232 of 2017

                       National Insurance Company
                       Limited through its                              ...Appellant
                       Administrative Ofcer Legal Ms
                       Janhavi Naik
                                     Versus
                       Kamarali Usman Patel and Ors.                  ...Respondents
                                                       ...
                      Mr. Rahul Mehta i/b. KMC Legal Venture for the Appellant.
                      Mr. Sachin Kadam for Respondent No.1


                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th SEPTEMBER, 2022.

P. C. :-

1. Not on board. Upon precipe being fled matter is taken

on board.

2. By order dated 18/12/2019 this Court had stayed the

execution of the impugned judgment subject to deposit of

compensation. Leave was granted to Respondent No.1 to withdraw

50% of the amount subject to fling of an undertaking before the

M.A.C.T. within two weeks from the date of communication of factum

of deposit of the amount by the Insurance Company.

MEGHA   Digitally signed
        by MEGHA S
S       PARAB
        Date: 2022.09.05
PARAB   17:38:56 +0530
 Megha                                precipe1_ca_1489_2018 in fast_35232_17.doc

3. Learned counsel for Respondent No.1 states that

Respondent No.1 was unable to give undertaking within the

stipulated time. Time to fle the undertaking is extended by two

weeks.

(SMT. ANUJA PRABHUDESSAI, J.)