Citation : 2021 Latest Caselaw 6407 Bom
Judgement Date : 9 April, 2021
1 CAF 707.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Civil Application (F) No.707/2021 in F.A. St. No.7478/2020
(The National Ins. Co. Ltd V Godavari Mathe and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri V.P. Maldhure, Adv for appellant.
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 70 days in preferring an appeal. Issue notice to the respondents, returnable after 12 weeks.
Civil Application (F) No.708/2021 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 the withdrawal. Application is disposed of.
(S.M. Modak, J.) Deshmukh
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