Reliance General Insurance Co. ... vs Smt. Jayantabai Wd/O Tukaram ...
2021 Latest Caselaw 6349 Bom

caf.817.21                                                                                        1/1


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

                        Civil Application [CAF] No.817 of 2021
                                           in
                           First Appeal St.No.2498 of 2021

                           Reliance General Insurance Co. Ltd.
                                          vs.
                   Smt. Jayantabai wd/o Tukaram Soundarkar & 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 D.N. Kukday, 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.

Issue notice to the respondents, returnable after eight weeks.

Civil Application [CAF] No.818/2021:

Subject to deposit of 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 ask for withdrawal.

The application stands disposed of.

JUDGE *sandesh