Bombay High Court
The New India Assurance Co. Ltd., Mumbai vs Vivek Niwas Patil And Anr on 16 November, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
32-i-ia19753-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 19753 OF 2022
IN
FIRST APPEAL (ST) NO. 21675 OF 2022
New India Assurance Co. Ltd. ..Applicant
v/s.
Vivek Niwas Patil & Ors. ..Respondents
Mr. Devendra Joshi for the Applicant .
CORAM : ANUJA PRABHUDESSAI, J.
DATED : 16th NOVEMBER, 2022.
P.C.
1. By this application, the Applicant has sought stay to the execution and implementation of the impugned judgment and award dated 23.12.2021 passed by the MACT, Alibag in MACP No.138 of 2017.
2. Learned Counsel for the Applicant states that the Applicant- Insurance Company shall deposit the entire amount before the Claims Tribunal within four weeks. In the light of the said statement, implementation and execution of the impugned Judgment and Award is stayed till the next date of hearing.
3. Learned Counsel for the Applicant states that no statutory defence is raised. Hence notice to Respondent No.2 is dispensed with.
4. Issue Notice to the Respondent No.1, returnable in four weeks.
5. Stand over to 14.12.2022.
Digitally signed by PRASANNA P PRASANNA P SALGAONKAR (ANUJA PRABHUDESSAI, J.) SALGAONKAR Date:
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