The Bajaj Allianz General ... vs Daulatkhan Kasamkhan Pathan And ...
2021 Latest Caselaw 12248 Bom

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

                                 FIRST APPEAL NO. 1241/2019
(The Bajaj Allianz General Insurance Company Ltd. Vs. Daulatkhan Kasamkhan Pathan and
                                        others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Smt. Mrunal Naik, Advocate h/f Shri N.R.Thamke, Advocate for
                            appellant.
                            Shri Irfan M. Ghongade, Advocate for respondent nos.1 and 2.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : AUGUST 31, 2021.

The appellant to take further steps to serve respondent no.3 - driver of the offending vehicle within a period of two weeks, else necessary order will be passed.

CAF No.3445/2018

1. Heard.

2. Considering the fact that the entire amount of decretal has been deposited by the appellant, ad-interim stay which is operating against the execution of impugned judgment is hereby made absolute, pending decision of the appeal.

3. Civil Application stands disposed of.

JUDGE ambulkar