United India Insurance Co. Ltd., ... vs Rupesh Ashok Shivankar And Anr
2023 Latest Caselaw 7096 Bom

                                                     23-IA-13479-2023.doc


Shailaja
        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION
            INTERIM APPLICATION NO.13479 OF 2023
                              IN
             FIRST APPEAL [STAMP] NO.16563 OF 2023

United India Insurance Co. Ltd.        ]            Applicant
     Vs.
Rupesh Ashok Shivankar and another     ]            Respondents
                                .....
Mr. Amol A. Gatne, for Applicant/Appellant.

Mr. Sangramsingh Yadav, for Respondent No.1.
                               .....
                     CORAM : PRITHVIRAJ K. CHAVAN, J.

DATE : 17th JULY, 2023.

P.C.

1. Heard Mr. Gatne, learned Counsel for the applicant and Mr.

Yadav, learned Counsel for respondent No.1-original claimant.

Perused the impugned judgment and order passed by the

Commissioner of Employees Compensation and Judge, Labour

Court, Satara in E.C. Application No.20/C-06/2021 dated 21st

January, 2023.

2. Subject to deposit of the entire amount of compensation as

awarded by the said Court with interest and costs within a period of

four weeks, there shall be ad-interim stay to the execution and

implementation of the impugned judgment and order.

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23-IA-13479-2023.doc

3. Issue notice to respondent No.2 returnable on 21st August,

2023.

4. In addition to the Court Notice, applicant to serve respondent

No.2 with private notice and file affidavit of service before the

returnable date.

[PRITHVIRAJ K. CHAVAN, J.]

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