Reliance Gen. Insurance Co. Ltd., ... vs Jotsana Wd/O Ghanshyam Misar And ...
2021 Latest Caselaw 7814 Bom

38.FA.341.2021.                                                                                                1/1


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

                               Civil Application (CAF) No.1068/2021
                                                  IN
                                      First Appeal No.341/2021
          Reliance General Insurance Co. Ltd. Vs. Jotsana wd/o Ghanshyam Misar & 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 D.N. Kukday, Advocate for the 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, subject to that, the appeal is admitted. Then, notices be issued to the respondents, returnable after six weeks.

Call for the record and proceedings.

Civil Application (CAF) No.1068/2021

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

The civil application is disposed of.

The claimants are at liberty to ask for withdrawal.

JUDGE

vijay