Reliance General Insurance Co. ... vs Smt. Harsh Priya Nilesh Warghat ...
2022 Latest Caselaw 9082 Bom

P.H. Jayani                                        PRAECIPE 1.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 1188 OF 2022
                                  IN
                     FIRST APPEAL NO. 209 OF 2022

Reliance General Insurance Co. Ltd.                  .... Applicant
           v/s.
Smt. Harsh priya Nilesh Warghat
and ors.                                             .... Respondents


Ms. Poonam R. Mital for the Applicant.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th SEPTEMBER, 2022.

P. C. :-

. Not on board. Taken on board in view of praecipe filed.

2. By this Application, the Applicant seeks stay of execution and

implementation of the impugned judgment and award dated

08/02/2021 passed by the Motor Accident Claims Tribunal, Pune in

MACP No.171/2016.

3. Learned counsel for the Applicant states that the warrant of

attachment has already been issued. She further makes a statement

that the entire amount of compensation will be deposited before the

Claims Tribunal, Pune within a period of four weeks.

P.H. Jayani PRAECIPE 1.doc

4. In the light of said statement, execution and implementation of

the impugned judgment and award dated 08/02/2021 is stayed till the

next date of hearing. Issue notice to the Respondents, returnable on

10/10/2022. Private service is permitted.

5. Stand over to 10/10/2022.

PREETI (SMT. ANUJA PRABHUDESSAI, J.)

JAYANI Digitally signed by PREETI JAYANI Date: 2022.09.15 15:18:58 +0530