Future Generali India Insurance ... vs Shri Ajit Vakuji Shinde And Ors
2023 Latest Caselaw 5733 Bom

                                                 50. FA 828-13 with CAF 2532-13.odt


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                          CIVIL APPLICATION NO. 2532 OF 2013
                                          IN
                             FIRST APPEAL NO. 828 OF 2013
                                         WITH
                             FIRST APPEAL NO. 828 OF 2013

 Future General India Insurance Co. Ltd.       ... Appellant/Applicant
        Vs.
 Ajit Vakuji Shinde and Ors.                   ... Respondents
                                    -----

Mr. S. R. Singh with Ms. Ridahi Doshi i/b S. R. Singh and Co. for Appellant.

Mr. U. B. Nighot for Respondents No. 1 & 2.

-----

CORAM: ABHAY AHUJA J.

DATE : 16 JUNE 2023

P.C. :

1. This is an application seeking stay to the execution of the impugned

judgment and order dated 02 January 2013 passed by the MACT, Pune.

Learned Counsel for the parties point out that entire amount has been

deposited pursuant to which the interim stay was granted. They, further

submit that the stay application can be disposed of in view of the deposit

of the entire amount on 17 August 2013.

Nikita Gadgil 1 of 2

50. FA 828-13 with CAF 2532-13.odt

2. Having heard the learned counsel for the parties and having

perused the application as well as the record, let the stay continue till the

disposal of the appeal. Interim application is disposed of in above terms.

First Appeal No. 828 of 2013

3. List on 26 June 2023.

                                                      (ABHAY AHUJA, J.)




      Nikita Gadgil                                                                 2 of 2