Icici Lombard General Insurance ... vs Smt. Vaijayanti Pratapsingh ...
2023 Latest Caselaw 7399 Bom

2023:BHC-AS:20934


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                                                                      20-CAF 403 OF 2014.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                              CIVIL APPLICATION NO.403 OF 2014
                                            IN
                                FIRST APPEAL NO.172 OF 2015
           ICICI Lombard General Insurance
           Company Ltd.                                          ..... Applicant

                    VERSUS

           Smt. Vaijayanti Pratapsingh
           Pardeshi And Ors.                                     ..... Respondents

           Mr. Rahul Mehta i/by KMC Legal Venture for the Applicant.
           Mr. T. J. Kapre i/by J. S. Kapre for the Respondent Nos.1 to 4.

                                                  CORAM: ABHAY AHUJA, J.

DATE : 25th JULY, 2023

P.C:-

This application seeks stay of the execution of the judgment and

award dated 3rd May, 2013 passed by M.A.C.T., Pune in M.A.C.P. No.

675 of 2008.

2. Mr.Mehta, learned counsel for the applicant submits that the

entire decretal amount has already been deposited in the M.A.C.T.,

Pune on 16th May, 2014. Learned counsel would submit that earlier the

stay was granted on 6th February, 2014 subject to deposit of the entire

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20-CAF 403 OF 2014.doc

decretal amount. He would submit that the said stay be continued till

the final disposal of the appeal.

3. Having heard learned counsel and having perused the papers and

record, let the stay granted earlier continue till final disposal of the

appeal.

4. Civil application accordingly stands disposed.

[ABHAY AHUJA, J.]