Future General Insurance Co. Ltd. ... vs Saraswati Kesharao @ Keshavrao ...
2021 Latest Caselaw 8298 Bom

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

                              First Appeal No.345 of 2021
                    Divisional Manager, Future General Insurance Co. Ltd.
                                             vs.
                     Saraswati Kesharao @ Keshavrao Bhalavi & others
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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 A.M. Kukday, Advocate for the Appellant.


                                            CORAM         :   S.M. MODAK, J.

                                            DATE          :   22nd 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 objection within a period of three weeks.

Issue notice to the respondents, returnable after six weeks.

The appeal is against the judgment of the Claims Tribunal filed at the instance of the Insurance Company.

Subject to removal of office objections, the appeal is admitted.

Call for record and proceedings.

Civil Application [CAF] No.1164/2021 :

Heard.

Stay is granted to the execution and implementation of the impugned judgment and award,

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dated 17/02/2021, subject to depositing of entire decretal amount within a period of six weeks.

The application is disposed of.

JUDGE *sandesh