Reliance General Insurance Co. ... vs Smt. Vandana Ashokrao Jogi And ...
2021 Latest Caselaw 7921 Bom

CAF 118.20.                                                                                                    1/1


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

          Civil Application (F) No.118/2020 in First Appeal St. No.12099/2019
                      Reliance Gen. Is. Co. Ltd V Smt. Vandana Jogi and others
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Coram, appearances, Court's orders                               Court's or Judge's Orders
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                 Shri D.N. Kukday, appellant.

                 CORAM : S.M. MODAK, J.

DATE : 15th JUNE, 2021.

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

2. There is a delay of 47 days in preferring an appeal.

3. Issue notice to the respondents, returnable after 8 weeks.

Civil Application (F) No.119/2020

Stay is granted to the execution of the impugned judgment and decree subject to deposit of decretal amount within the period of 8 weeks.

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

JUDGE

Deshmukh