Reliance General Insurance ... vs Maruti Ramchandra Kadam And Ors
2023 Latest Caselaw 6287 Bom

                                                                    IA-18851-2022.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO.18851 OF 2022
                                     IN
                        FIRST APPEAL NO.1119 OF 2022

 RELIANCE GENERAL COMPANY LIMITED                           )...APPLICANT

          V/s.

 MARUTI RAMCHANDRA KADAM & ORS.                             )...RESPONDENTS

 Mr.Pandit Kasar, Advocate for the Applicant.
 Mr.Harvinder Kaur Rogi i/b. Mr.Sangramsinh Yadav, Advocate for the
 Respondents.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    3rd JULY 2023

 P.C. :


 1.       Not on board. Mentioned.

2. Learned counsel for the parties submit that by order dated 4 th

October 2022, this Court had granted stay to the execution of the

judgment and award dated 1st February 2021 passed by the Motor

Accident Claims Tribunal (M.A.C.T.), subject to deposit of the entire

decretal amount in the M.A.C.T. Learned counsel submit that through

inadvertence, reference to the M.A.C.T. is 'M.A.C.T., Mumbai' whereas

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IA-18851-2022.doc

the same should be 'M.A.C.T. Satara'. Let the error be corrected in the

order dated 4th October 2022. Rest of the order remains as it is. Let the

corrected copy of the order be uploaded as soon as possible.

                                       (ABHAY AHUJA, J.)




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