The Reliance General Insurance ... vs Mr. Omkar Dattatray Tawade
2023 Latest Caselaw 7888 Bom

                                         1      24 fa 401-21 with ia 2682-21-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                             FIRST APPEAL NO.401 OF 2021
                                        WITH
                         INTERIM APPLICATION NO.2682 OF 2021
                                         IN
                             FIRST APPEAL NO.401 OF 2021

 The Reliance General Insurance Co. Ltd.            ... Applicant/Appellant
      Vs.
 Mr.Omkar Dattatray Tawade and anr.                 ... Respondents
                                  ------

 Ms.Kalpana R. Trivedi, Advocate for the Applicant/Appellant.
 Ms.Kavita Anchal i/by Mr.Vishal A. Dhende, Advocates for the
 Respondents.
                                   -------
                   CORAM : ABHAY AHUJA, J.

DATE : 04 AUGUST, 2023.

P.C. :

INTERIM APPLICATION NO.2682 OF 2021

1. This is an application seeking stay on the execution of the judgment

and award dated 20th February 2020 passed by the Motor Accident Claims

Tribunal, Mumbai in MACP No.2187 of 2014.

2. Ms.Trivedi, learned counsel for the Appellant would submit that the

entire decretal amount has already been deposited in this court and the

stay granted earlier be continued till the disposal of the appeal.

  Priya R. Soparkar                                                                     1 of 2



                                           2      24 fa 401-21 with ia 2682-21-c.doc

3. Ms.Kavita Anchal, learned counsel for the Respondents confirms

that the entire decretal amount has been deposited in the court.

4. Having heard the learned counsel and having perused the

application as well as the record, let the stay granted earlier continue till

the final disposal of the appeal.

5. Application accordingly stands disposed.

FIRST APPEAL NO.401 OF 2021

6. Learned counsel for the parties submit that First Appeal has already

been admitted on 5th October, 2021 and the matter may be finally heard.

7. Accordingly, let the Registry call for the Record and Proceedings

within a period of four weeks. Let private paper-book be filed within a

period of four weeks thereafter.

8. List for final disposal on 29th September, 2023.

                                                              (ABHAY AHUJA, J.)



  Priya R. Soparkar                                                                      2 of 2