Reliance General Insurance ... vs Shri Jitendra Gangaram Vangari
2022 Latest Caselaw 9020 Bom

                     Megha                                       18_ia_3514_2022.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.3514 OF 2022
                                                      IN
                                     FIRST APPEAL (STAMP) NO.94483 OF 2020

                      Reliance General Insurance
                      Company Ltd.                                    ...Appellant
                                     Versus
                      Jitendra Gangaram Vangari and
                      Anr.                                           ...Respondents
                                                        ...
                     Ms Kalpana R. Trivedi for the Appellant.



                                                   CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED : 8th SEPTEMBER, 2022.

P.C.:-

1. Learned counsel for the Applicant states that compensation

as per the impugned Award has been deposited before the Claims

Tribunal.

2. In the light of the said statement, execution and

implementation of the impugned Judgment and Award is stayed

pending hearing of the appeal.

3. Application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)

MEGHA Digitally signed by MEGHA S

PARAB S Date:

PARAB 2022.09.12 10:52:30 +0530