The National Insurance Co. Ltd., ... vs Smt. Lata Wd/O Rameshwar Ingale ...
2021 Latest Caselaw 11695 Bom

26caf1622.21.odt                                                                                 1


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

                         CIVIL APPLICATION NO. 1622 OF 2021
                                         IN
                         FIRST APPEAL (ST.) NO. 164 OF 2021
     (The National Insurance Co. Ltd. Vs. Smt. Lata Rameshwar Ingale and ors.)
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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 M.A. Kadu, Advocate with Ms. Mallika Babhulkar,
                          Advocate for the appellant.

                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 24, 2021

                                           Heard.

2. By way of this application, the appellant is seeking permission to deposit the decretal amount and grant of stay.

3. It is stated that vide order dated 21/04/2021, this Court while granting ad-interim stay to the execution and operation of the impugned judgment and decree, directed the appellant to deposit the decretal amount within a period of 12 weeks before this Court.

4. As the appellant could not deposit the decretal amount within a stipulated period, the appellant is seeking permission to deposit the same with the Registry of this Court.

5. Considering the reasons as mentioned in the application, the application is allowed. The appellant to

deposit an amount within a period of one week from the date of this order. Thereafter, there shall be ad-interim stay until further order.

6. The application stands disposed of.

JUDGE *DB