Icici Lombard General Ins. Co. Ltd vs Shakrunisha Rafatulla Shaikh And ...
2023 Latest Caselaw 6429 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO.12742 OF 2023
                                      IN
                      FIRST APPEAL (ST) NO.13086 OF 2023

 ICICI LOMBARD GENERAL INSURANCE CO.LTD. )...APPLICANT

          V/s.

 SHAKRUNISHA RAFATULLA SHAIKH & ORS.                        )...RESPONDENTS

 Ms.Varsha Chavan, Advocate for the Applicant.

                                   CORAM      :    ABHAY AHUJA, J.

                                   DATE       :    6th JULY 2023

 P.C. :

1. This is an application seeking condonation of delay of 237 days

in preferring Appeal against the judgment and award dated 10 th June

2022 passed by the Motor Accident Claims Tribunal, Mumbai in Motor

Accident Claim Petition No.1806 of 2015.

2. Learned Counsel for the Applicant draws the attention of this

Court to paragraphs 6 to 8 of the application in support of his

contention to condone the delay.

3. Having heard the learned Counsel and having perused the

application, issue notice to Respondents, returnable on 4th August 2023.

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6.doc

INTERIM APPLICATION NO.12743 OF 2023

4. Not on board. Taken on board.

5. This is an application seeking stay to the judgment and award

dated 10th June 2022 passed by the Motor Accident Claims Tribunal,

Mumbai in Motor Accident Claim Petition No.1806 of 2015.

6. Ms.Chavan submits that this Court granted stay on the execution

of the impugned judgment and award, subject to deposit of the entire

decretal amount and subject to service upon the Respondents.

7. Having heard the learned Counsel and having perused the

application, let there be stay on the impugned judgment and award

dated 10th June 2022 subject to deposit of the entire decretal amount

with interest in Motor Accident Claims Tribunal, Mumbai and subject to

service upon the Respondents within a period of four weeks.

8. Let notice be issued returnable on 4th August 2023.

9. List on 4th August 2023.

                                          (ABHAY AHUJA, J.)




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