Iffco Tokio General Insurance ... vs Mayuresh Dilip Patil And Ors
2022 Latest Caselaw 9196 Bom

                                                                        3rd praecipe -i-ia-st-17354-22.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    INTERIM APPLICATION (ST) NO.17354 OF 2022
                                                       IN
                                       FIRST APPEAL (ST) NO. 17352 OF 2022

                        Iffco Tokio General Insurance Company Ltd.                 ..Applicant

                                      v/s.

                        Mayuresh D. Patil & Ors.                                   ..Respondents

                        Mr. Rahul Mehta i/b. KMC Legal Venture 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. By this application, the Applicant has sought stay to the execution

and implementation of the impugned judgment and award dated

20.01.2022 passed by the MACT, Kolhapur, in MACP No.397 of 2015.

3. Learned Counsel for the Applicant states that the Applicant-

Insurance Company shall deposit the entire amount as per the impugned

judgment and Award, before the Claims Tribunal within four weeks. In

the light of the said statement, implementation and execution of the

impugned Judgment and Award is stayed till the next date of hearing.

4. Issue Notice to Respondents, returnable on 11.10.2022.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date: (ANUJA PRABHUDESSAI, J.) 2022.09.15 13:02:23 +0530

P P SALGAONKAR 1 of 1