Iffco-Tokio Gen. Insu. Co. Ltd., ... vs Smt. Sanghmitra Ramdas Mohale And ...
2021 Latest Caselaw 7819 Bom

25.FAST.6515.2021.                                                                                             1/1


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

                               Civil Application (CAF) No.1069/2021
                                                  IN
                                 First Appeal Stamp No.6515/2021
       IFFCO Tokio General Insurance Co. Ltd. Vs. Smt. Sanghmitra Ramdas Mahale & 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 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.1070/2021

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