Iffco Tokio General Insurance Co. ... vs Rekha Wd/O Pralhad Wanjari And ...
2021 Latest Caselaw 6314 Bom

caf.761.21                                                                                          1/1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                        Civil Application [CAF] No.761 of 2021
                                           in
                           First Appeal St. No.6413 of 2020

                           IFFCO Tokio General Insurance Co. Ltd.
                                            vs.
                            Rekha wd/o Pralhad Wanjari & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri Arun Pophley, Advocate for the Applicant-Appellant.

                                             CORAM : S.M. MODAK, J.

DATE : 8th APRIL, 2021

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Heard the learned Counsel for the applicant.

There is a delay of 235 days in preferring an appeal against the judgment dated 17/07/2019 passed by the M.A.C.T., Chandrapur.

Issue notice to the respondents, returnable after eight weeks.

Civil Application [CAF] No.762/2021:

Subject to deposit of the entire decretal amount within a period of eight weeks, stay is granted to the execution of the impugned judgment and decree till final disposal of the appeal.

The claimants are at liberty to move an application for withdrawal.

The application is disposed of.

JUDGE *sandesh