Reliance General Insurance ... vs Purushottam Ramchandra Rojatkar ...
2021 Latest Caselaw 184 Bom

caf.10.21                                                                                         1/1


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

                      Civil Application [CAF] No.10 of 2021
                                         in
                       First Appeal St. No.11811 of 2020
                     Reliance General Insurance Company Ltd., Akola
                                           vs.
                       Purushottam Ramchandra Rojatkar & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri H.N. Verma, Advocate for the Applicant/Appellant.


                                            CORAM : S.M. MODAK, J.

DATE : 5th JANUARY, 2021.

Heard.

There is a delay of 507 days in preferring an appeal against the judgment of the Claims Tribunal, Akola.

Issue notice to the respondents, returnable in 12 weeks.

Civil Application No.12/2021 :

Heard.

Stay is granted to the impugned judgment subject to depositing of the decretal amount within a period of four weeks.

JUDGE *sandesh