United India Insurance Company ... vs Gautam S/O Yashwant Shirsat And ...
2021 Latest Caselaw 10249 Bom

05ca1747.09.odt                                                                                  1

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

                         CIVIL APPLICATION NO. 1747 OF 2009
                                         IN
                            FIRST APPEAL NO. 261 OF 2010
  (United India Insurance Co. Ltd., Nagpur Vs. Gautam s/o Yashwant Shirsat and anr.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri Abhijeet Meshram, Advocate h/f Shri P.V. Bansod,
                          Advocate for the appellant.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 03, 2021


                                           Heard.

Perused the application and the record.

The appellant has already deposited the decretal amount and the same was permitted to be withdrawn by the respondent No. 1 / claimant.

Therefore, there shall be stay to the execution of impugned judgment pending decision of the appeal.

The application stands disposed of accordingly.

JUDGE *DB