The Oriental Insurance Company ... vs Bulai Wd/O Jairam Kasdekar And ...
2021 Latest Caselaw 10344 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.
                         FIRST APPEAL NO.1285 OF 2018
        (The Oriental Inurance Co.Ltd. Vs. Bulai wd/o Jairam Kasdekar and another)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                             Shri C.A.Anthony, Advocate for applicant.
                             Shri Sawan Alaspurkar, Advocate for respondent no.1.


                                  CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 4, 2021.

The appellant to file private paper book within a period of one week.

CAF No.592/2018 Heard.

2. This is an application for stay.

3. As the decretal amount has already been deposited with the Registry of this Court, the application is allowed. There shall be stay to the execution of the impugned judgment and award dated 2.5.2017 passed in Claim Petition No.01/2011 by Motor Accident Claims Tribunal, Amravati, pending decision of this appeal.

4. Civil Application stands disposed of.

JUDGE

ambulkar