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The New India Assurance Co. Ltd., ... vs Shital Ajay Salve And Ors
2023 Latest Caselaw 8166 Bom

Citation : 2023 Latest Caselaw 8166 Bom
Judgement Date : 9 August, 2023

Bombay High Court
The New India Assurance Co. Ltd., ... vs Shital Ajay Salve And Ors on 9 August, 2023
Bench: Abhay Ahuja
                                         1             902 fa 796-23 with ia 14206-23-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                             FIRST APPEAL NO.796 OF 2023
                                        WITH
                        INTERIM APPLICATION NO.14206 OF 2023
                                          IN
                             FIRST APPEAL NO.796 OF 2023

 The New India Assurance Co. Ltd.                ... Appellant/Applicant
       Vs.
 Smt. Shital Ajay Salve and ors.                 ... Respondents
                                             -------

 Mr.Devendranath S. Joshi, Advocate for the Appellant/Applicant.
 None for the Respondents.

                                             -------

                            CORAM :    ABHAY AHUJA, J.
                            DATE :     09 AUGUST, 2023.


 P.C. :


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

judgment and award dated 2nd January, 2023 passed by the Motor

Accident Claims Tribunal, Pune in M.A.C.P. No.263 of 2018.

2. Mr.Devendranath S. Joshi, learned counsel for the Appellant

/Interim Applicant would submit that the claimants have already filed for

execution and warrant of attachment has already been issued and

Priya R. Soparkar 1 of 2

2 902 fa 796-23 with ia 14206-23-c.doc

therefore, the urgency to move this matter. Learned counsel would

submit that a stay be granted on the execution of the impugned judgment

and award subject to deposit of the entire decretal amount.

3. Having heard the learned counsel and having perused the

application, issue notice to the Respondents returnable on 7 th September,

2023.

4. In the meanwhile, let there be a stay of execution of the impugned

judgment and award dated 2 nd January, 2023 subject to deposit of entire

decretal amount within a period of four weeks.

5. List on 7th September, 2023.




                                                   (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                   2 of 2



 

 
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