The New India Assurance Co. Ltd. ... vs Atikun Munir Shaikh And Ors
2022 Latest Caselaw 9195 Bom

                                                                                     8-i-ia 18090-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 18090 OF 2022
                                                      IN
                                       FIRST APPEAL (ST) NO.19042 OF 2022

                        The New India Assurance Co. Ltd
                        thr. Its Divisional Manager                    ..Appellant/Applicant.

                                     v/s.

                        Atikun Munir Shaikh & Ors.                           ..Respondents

                        Ms. Karishma Jhaveri for the Applicant.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 13th SEPTEMBER, 2022.

P.C.

1. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

08.03.2021 in Claim Application No.W.C.(F) No. 10/B-2/2016, passed

by the Labour Court, Nashik.

2. Learned Counsel for the Applicant states that the entire

compensation as per the impugned judgment and Award has been

deposited before the Labour Court at Nashik. In the light of the said

statement, implementation and execution of the impugned Judgment and

Award is stayed pending final hearing of the appeal.

3. Civil Application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.09.15 13:29:07 +0530

P P SALGAONKAR 1 of 1