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National Insurance Company Ltd. ... vs Smt. Shilpa Wd/O Mahendra ...
2021 Latest Caselaw 6403 Bom

Citation : 2021 Latest Caselaw 6403 Bom
Judgement Date : 9 April, 2021

Bombay High Court
National Insurance Company Ltd. ... vs Smt. Shilpa Wd/O Mahendra ... on 9 April, 2021
Bench: S. M. Modak
                                   1                                                                                                                    CAF 808.21

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

                               Civil Application (F) No.808/2021 in F.A. St. No.5690/2020
                              (The National Ins. Co. Ltd V Smt. Shilpa Raspayle and others)
 ---------------------------------------------------------------------------------------------
                                               -
Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----------------
                            Shri V.P. Maldhure, Adv for appellant.
                            Shri P.P. Pendke, Adv for resp. no1.

                                        CORAM : S.M. MODAK, J.

DATE : 09-04-2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

Heard.

There is delay of 108 days in preferring an appeal. Issue notice to the respondents. The learned Advocate Shri Pendke, waives notice for respondent nos. 1 to 4.

Copy of the application as well as appeal memo be emailed to learned Advocate for the respondents.

Matter be kept after 8 weeks.

Civil Application (F) No.809/2021 Stay is granted to the execution of the judgment and decree subject to deposit of the entire decretal amount within a period 8 weeks.

The claimants are entitled to ask for withdrawal. Application is disposed of.


                                                                                                                       (S.M. Modak, J.)



                     2                                     CAF 808.21

Deshmukh





 

 
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