National Insurance Co. Ltd., Thr. ... vs Wanita Wd/O Nandlal Salame And ...
2021 Latest Caselaw 8158 Bom

7.FAST.18106.2019.                                                                                             1/1


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

                                Civil Application (CAF) No.237/2020
                                                  IN
                                 First Appeal Stamp No.18106/2019
                 National Insurance Co. Ltd. Vs. Wanita wd/o Nandlal Salame & 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 M.A. Kadu, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 19th 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 165 days in preferring an appeal against the judgment and award of the Motor Accident Claims Tribunal, Bhandara.

Issue notice to the respondents, returnable after eight weeks.

Civil Application (CAF) No.238/2020

Stay is granted to the impugned judgment and decree, subject to deposit the entire decretal amount within a period of twelve weeks.

The civil application is disposed of.

The claimants are at liberty to apply for withdrawal.

JUDGE

vijay