The Manager , Bajaj Allianz ... vs Shubhangi Tatyasaheb @ Kapil ...
2022 Latest Caselaw 9459 Bom

P.H. Jayani                                        PRAECIPE 1(A).doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION (ST.) NO. 22721 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 21710 OF 2022

The Manager,
Bajaj Allianz General Insurance Co. Ltd.             .... Applicant
            v/s.
Smt. Shubhangi Tatyasaheb @ Kapil Patil
and ors.                                             .... Respondents

Mr. Sarthak S. Diwan for the Applicant.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th SEPTEMBER, 2022. P. C. :-

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

2. The Applicant herein seeks stay of execution and implementation

of the impugned judgment and award dated 13/05/2022 passed by the

Member, MACT, Sangli in MACP No.149/2015.

3. Learned counsel for the Applicant states that entire amount of

compensation as per the impugned judgment and award will be

deposited within a period of six weeks.

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

the impugned judgment and award is stayed till the next date of

P.H. Jayani PRAECIPE 1(A).doc

hearing.

5. Issue notice to the Respondents, returnable on 14/11/2022.

Private service is permitted.

6. Stand over to 14/11/2022.

Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI PREETI JAYANI H Date:

JAYANI 2022.09.22 14:03:19 +0530