Icici Lombard General Insurance ... vs Digambar Gopinath Satavalekar ...
2023 Latest Caselaw 421 Bom

                                                                 24-fast-781-2023.doc


 SAP
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                 FIRST APPEAL STAMP NO.781 OF 2023

 ICICI Lombard General Insurance
 Company Limited                                       ... Appellant
           V/s.
 Digambar Gopinath Satavalekar and Ors                 ... Respondents

                             WITH
               INTERIM APPLICATION NO.245 OF 2023

 ICICI Lombard General Insurance
 Company Limited                                       ... Applicant
           V/s.
 Digambar Gopinath Satavalekar and Ors                 ... Respondents

                             WITH
               INTERIM APPLICATION NO.246 OF 2023

 ICICI Lombard General Insurance
 Company Limited                                       ... Applicant
           V/s.
 Digambar Gopinath Satavalekar and Ors                 ... Respondents

 Ms. Varsha Chawan for the Appellant.
 Mr. Nitin Deshpande for the Respondent Nos.1 to 4.

                                   CORAM : AMIT BORKAR, J.

                                   DATED       : JANUARY 11, 2023
 P.C.:

INTERIM APPLICATION NO.245 OF 2023

1. Insurance company has filed Application seeking condonation of 54 days' delay in filing the Appeal.

24-fast-781-2023.doc

2. For the reasons stated therein, the interim application is allowed.

3. Delay for filing the Appeal is condoned.

FIRST APPEAL STAMP NO.781 OF 2023

4. Issue notice to the respondents.

5. Learned Advocate for the Appellant waives notices to the respondent nos.1 to 4.

6. List the Appeal for admission on 1st February, 2023

INTERIM APPLICATION NO.246 OF 2023

7. The Application is for stay of judgment and award. The Insurance Company is deposited entire decree amount along with interest before the Motor Accident Claims Tribunal, Pune.

8. In that view of the matter, till 1st February, 2023, there shall be ad-interim relief in terms of prayer clause (b) subject to condition that the Applicant shall deposit entire decree amount along with interest with the Tribunal till 1st February, 2023.

9. Service of the notice on the respondent no.5 is restricted.

(AMIT BORKAR, J.)