Reliance General Insurance Co. ... vs Saraswati @ Sarita ...
2021 Latest Caselaw 101 Bom

Citation : 2021 Latest Caselaw 101 Bom
Judgement Date : 4 January, 2021

Bombay High Court

Reliance General Insurance Co. ... vs Saraswati @ Sarita ... on 4 January, 2021

Bench: S. M. Modak

                         1                                                                                                                    CAF 1596.2020

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

          Civil Application (F) No.1596/2020 in First Appeal St. No.12199/2020
                 (Reliance General Insurance Co. Ltd Nagpur V Saraswati Heda and others)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri D.N. Kukday, Adv for appellant.

                                        CORAM : S.M. MODAK, J.

DATE : 04-01-2021.

Heard.

There is a delay of 194 days in preferring an appeal. Issue notice to the respondents, returnable after 12 weeks.

Civil Application (F) No.1597/2020

Stay is granted to the execution of the impugned judgment, subject to deposit of the decretal amount within the period of two months.

(S.M. Modak, J.) Deshmukh