Hdfc Ergo General Insurance ... vs Asha Arunkumar Sharma And Ors
2022 Latest Caselaw 9558 Bom

                                                                  1 st praecipe -i- ia 23209-22.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                           INTERIM APPLICATION (S) NO. 23209 OF 2022
                                              IN
                               FIRST APPEAL (S) NO. 23207 OF 2022

             HDF Egro General Insurance Co. Ltd                             ..Applicant

                       v/s.
             Asha Sharma & Ors.                                     ..Respondents

             Mr Sarthak Diwan for the Applicant .

                                           CORAM : ANUJA PRABHUDESSAI, J.

DATED : 20th 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

07.04.2022 passed by the MACT, Mumbai in MACP No.72 of 2017.

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

deposit the entire amount as per the impugned order before the Claims

Tribunal within six 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. Issue notice to the Respondents.

4. Stand over to 15.11.2022.

                                                        (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                              1 of 1