Divisional Manager, Future ... vs Jawarabi Syed. Gaffur And Others
2021 Latest Caselaw 11834 Bom

Citation : 2021 Latest Caselaw 11834 Bom
Judgement Date : 25 August, 2021

Bombay High Court

Divisional Manager, Future ... vs Jawarabi Syed. Gaffur And Others on 25 August, 2021

Bench: Pushpa V. Ganediwala

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

                                  First Appeal No.443/2021
(Divisional Manager, Future General India Insurance. Co.Ltd. Vs. Jawarabai Syed Gaffur and
                                          others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions          Court's or Judge's orders.
and Registrar's Orders.
                            Shri Prathamesh Singh Kachwaha, Advocate for appellant.

                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 25, 2021.

1. Heard.

2. Issue notice to the respondents, returnable in six weeks.

CAF No.7714/2021

Heard.

2. This is an application under Order XXXXI Rule 5 read with Section 151 of the Code of Civil Procedure for grant of stay.

3. Perused the application.

4. Issue notice to the respondents, returnable in six weeks.

5. There shall be ad-interim stay to the execution and operation of the impugned judgment and award dated

fa443.21.odt

6.4.2021 in Claim Petition No.116/2013 passed by Member, Motor Accident Claim Tribunal, Buldana, subject to deposit of the entire decretal amount within a period of eight weeks.

JUDGE

ambulkar