Bajaj Allianz General Insurance Co. Ltd vs Raj Kumari And Ors
2024 Latest Caselaw 25215 Bom

Bombay High Court

Bajaj Allianz General Insurance Co. Ltd vs Raj Kumari And Ors on 2 September, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                                   61---IA-12180-2024.doc


                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CIVIL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO.12179 OF 2024.
                                                               IN
                                               FIRST APPEAL (ST) NO. 14341 OF 2024.

                             Bajaj Allianz General Insurance Co. Ltd.           ...Applicant-Appellant.
                                      Versus
                             Raj Kumari And Ors.                                      ...Respondents.

                                                          ------------
                             Mr. Sarthak Diwan for the Applicant-Appellant.
                                                          ------------

                                                         Coram : Sharmila U. Deshmukh, J.

Date : 2nd September, 2024.

P. C. :

1. Interim Application has been preferred seeking stay of the impugned judgment and award dated 16th September 2023.

2. Learned counsel appearing for the applicant submits that entire decretal amount along with accrued interest has been deposited before the Trial Court.

3. Issue notice to the respondents returnable on 30th September 2024.

4. In addition to Court notice, applicant to serve the respondents by private notice and file affidavit of service before the next date. Till the next date, ad-interim relief in terms of prayer clause (b).

[Sharmila U. Deshmukh, J.]

rsk 1 of 1 Signed by: Rajeshwari S. Karve Designation: PA To Honourable Judge Date: 04/09/2024 12:16:46