The Bajaj Allianz General ... vs Sanjay S/O Bhayyalal Bhagat And ...
2021 Latest Caselaw 7955 Bom

19.FAST.3878.2021.                                                                                             1/2


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

                               Civil Application (CAF) No.1109/2021
                                                  IN
                                 First Appeal Stamp No.3878/2021
          Bajaj Allianz General Insurance Co. Ltd. Vs. Sanjay s/o Bhayyalal Bhagat & 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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                 Smt. Mrunal Naik, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 16th JUNE, 2021.

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

Heard learned Advocate Smt. Mrunal Naik for the appellant.

Objection Nos.12 and 17 are overruled. No harm will be caused if certified copy is included in the index. Ultimately, party may submit the same certified copy which is issued from the Tribunal. So, it may be on foolscape paper or other papers. Both objections are overruled.

Civil Application (CAF) No.1109/2021

There is delay of 39 days in preferring an appeal.

Issue notice to the respondents, returnable after ten weeks.

Civil Application (CAF) No.1110/2021

Stay is granted to the execution of the impugned

19.FAST.3878.2021. 2/2

judgment and decree, subject to deposit the entire decretal amount before this Court within a period of six weeks.

The civil application is disposed of.

JUDGE

vijay