Reliance General Insurance Co. ... vs Smt. Savita Gangadhar Sontakke ...
2021 Latest Caselaw 7550 Bom

1.FAST.5949.2021.                                                                                              1/1


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

                               Civil Application (CAF) No.1053/2021
                                                  IN
                                 First Appeal Stamp No.5949/2021
         Reliance General Insurance Co. Ltd. Vs. Smt. Savita Gangadhar Sontakke & Ors.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri D.N. Kukday, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 7th JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

There is delay of 33 days in preferring an appeal against the judgment of the Motor Accident Claims Tribunal, Kelapur, Dist. Yavatmal.

Issue notice to the respondents, returnable in 1st week of August, 2021.

Civil Application (CAF) No.1054/2021

Stay is granted to the execution of the impugned judgment, subject to deposit of entire decretal amount within a period of six weeks in this Court.

The civil application is disposed of.

The original claimants are at liberty to apply for withdrawal, and it will be considered on merits.

JUDGE

vijay