Bombay High Court
Bajaj Allianz General Insurance Co. Ltd vs Sou. Shalan Ashok Gaikwad Deceased ... on 6 September, 2018
37 CAF 3163 OF 2018.odt
vks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.3163 OF 2018
IN
FIRST APPEAL(ST) NO.11155 OF 2018
Bajaj Allianz General Insurance
Co.Ltd. ... Applicant.
V/s.
Shalan A. Gaikwad (decd)
through legal heirs ... Respondents
Mr. Sarthak S. Diwan a/w Ms. Akanksha Helaskar,
for the applicant.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 6 th SEPTEMBER, 2018. P.C. : 1] Heard learned counsel for the Applicant-Insurance Company. 2] Learned counsel for the Applicant-Insurance Company
submits that, the Applicant-Insurance Company would be depositing the entire decreetal amount in the Tribunal within a period of six weeks from today.
3] Hence, the stay is granted to the execution of the 'Decree', subject to deposit of the entire decreetal amount in the Tribunal within a period of six weeks from today, failing which the stay to 1/2 ::: Uploaded on - 10/09/2018 ::: Downloaded on - 11/09/2018 00:25:14 ::: 37 CAF 3163 OF 2018.odt stand automatically vacated without any further reference to the Court.
4] The amount of Rs.25,000/- which is deposited as a statutory deposit in this Court be transferred to the concerned Tribunal.
5] Civil Application is disposed off.
[DR.SHALINI PHANSALKAR-JOSHI, J.] 2/2 ::: Uploaded on - 10/09/2018 ::: Downloaded on - 11/09/2018 00:25:14 :::