Reliance General Insurance ... vs Dattaram Rajaram More And Anr
2022 Latest Caselaw 9608 Bom

             Megha                                     21_ia_9773_2022.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.9773 OF 2022
                                            IN
                                FIRST APPEAL NO.588 OF 2022

               Reliance General Insurance Co. Ltd.            ...Applicant
                              Versus
             Mr. Dattaram Rajaram More and Anr.             ...Respondents
                                               ...
             Ms Kalpana Trivedi for the Applicant.
             None for the Respondents.


                                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21ST SEPTEMBER, 2022.

P. C. :-

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

execution and implementation of the impugned Judgment and Award

dated 07/12/2021 passed by the M.A.C.T., Mumbai in M.A.C.

Application No.413 of 2017.

2. Learned counsel for the Applicant states that the entire

amount of compensation will be deposited before the Claims Tribunal

within a period of one week.

Digitally

3. In the light of the said statement, execution and signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.09.23 17:22:04 +0530

Megha 21_ia_9773_2022.doc

implementation of the impugned Judgment is stayed till the next date

of hearing.

4. Stand over to 19/10/2022.

(SMT. ANUJA PRABHUDESSAI, J.)