Iffco Tokio General Insurance Co. ... vs Saroj Wd/O Sandeep Dungdung And ...
2021 Latest Caselaw 7813 Bom

26.FAST.7425.2020.                                                                                             1/1


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

                               Civil Application (CAF) No.1071/2021
                                                  IN
                                 First Appeal Stamp No.7425/2020
        IFFCO Tokio General Insurance Co. Ltd. Vs. Saroj Wd/o Sandeep Dungdung & Ors.
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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 A.J. Pophaly, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 11th JUNE, 2021.

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

The appellant to remove office objections within a period of two weeks, then notices be issued to the respondents, returnable after six weeks.

Civil Application (CAF) No.1072/2021

There is a Pursis filed before the Labour Court, Nagpur informing about deposit of the decretal amount of Rs.15,92,712/-.

In view of that, stay is granted to the execution of the impugned judgment and decree.

The civil application is disposed of.

The claimants are at liberty to ask for withdrawal.

JUDGE

vijay