Bajaj Allianz General Insurance ... vs Meerabai W/O Bapurao Bukane And 2 ...
2021 Latest Caselaw 7977 Bom

18.FAST.11386.2020.                                                                                            1/1


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

                                Civil Application (CAF) No.786/2021
                                                  IN
                                 First Appeal Stamp No.11386/2020
        Bajaj Allianz General Insurance Co. Ltd. Vs. Meerabai w/o Bapurao Bukane & Ors.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 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.

There is delay of 152 days in preferring an appeal.

Issue notice to the respondents, returnable after ten weeks.

Civil Application (CAF) No.787/2021

Stay is granted to the execution of the impugned 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