Citation : 2021 Latest Caselaw 6583 Bom
Judgement Date : 21 April, 2021
22.FAST.3410.2021. 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Civil Application (CAF) No.843/2021
IN
First Appeal Stamp No.3410/2021
Shriram General Insurance co. Ltd. Vs. Shri Yogesh s/o Dharmpal Gedam & Ors.
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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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Ms. A.S. Athalye, Advocate for the Applicant.
CORAM : S.M. MODAK, J.
DATE : 21st APRIL, 2021.
Hearing was conducted through Video Conferencing and the learned Advocate agreed that the audio and visual quality was proper.
Heard learned Advocate Ms. A.S. Athalye for the applicant.
In fact, there is no delay as per the order of Hon'ble Supreme Court in view of pandemic situation. This application is filed in view of the office objections.
Issue notice to the respondents, returnable after twelve weeks.
Civil Application (CAF) No.844/2021
It is submitted that the appellant has received the execution notice. They are ready to deposit the decretal amount before this Court within a period eight weeks.
In view of this, the stay is granted to the execution of judgment and decree subject to deposit of entire decretal amount
22.FAST.3410.2021. 2/2
within a period of eight weeks before this Court.
The civil application is disposed of.
The original claimant is at liberty to ask for withdrawal.
JUDGE
vijay
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