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The New India Assurance Co. Ltd. ... vs Surekha Baban Sangale And Ors
2022 Latest Caselaw 9166 Bom

Citation : 2022 Latest Caselaw 9166 Bom
Judgement Date : 13 September, 2022

Bombay High Court
The New India Assurance Co. Ltd. ... vs Surekha Baban Sangale And Ors on 13 September, 2022
Bench: Anuja Prabhudessai
                                                                                    1st praecipe fa-st- .doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION (ST) NO. 13578 OF 2022
                                                       IN
                                        FIRST APPEAL (ST) NO.13263 OF 2022


                        New India Assurance Co. Ltd.                                ..Applicant
                                      v/s.

                        Smt. Surekha Baban Sangale & Ors..                     ..Respondents


                        Mr. Devendranath Joshi for the Applicant .

                                                    CORAM : ANUJA PRABHUDESSAI, J.

DATED : 13th SEPTEMBER, 2022.

P.C.

1. Not on board, upon praecipe being filed, taken on board.

2. Mr. Joshi, learned Counsel for the Applicant seeks stay to the

execution and implementation of the impugned judgment and award

dated 21.10.2021 in MACP No.560 of 2013, passed by the MACT,

Mumbai.

3. Learned Counsel for the Applicant submits that the Respondent

Claimants have already filed Darkhast Application for execution and that

warrant of attachment has been issued. He states that the entire amount

of compensation shall be deposited within four weeks. In the light of the

said statement, implementation and execution of the impugned Judgment

Digitally and Award is stayed till the next date of hearing. signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.09.15 12:59:04 +0530

P P SALGAONKAR 1 of 2 1st praecipe fa-st- .doc

4. Issue Notice to Respondents, returnable in four weeks. Private

service is permitted.

5. Stand over to 11.10.2022.



                                                    (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                        2 of 2
 

 
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