Bajaj Allianz General Insurance ... vs Kalpana W/O Shrikant Deshmukh And ...
2021 Latest Caselaw 8340 Bom

caf 475.20.                                                                                                    1/2


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

           Civil Application (F) No.475/2020 in First Appeal st No.16782/2019
                             Bajaj Allianz V Kalpana Deshmukh and 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.R. Bhole, Adv for appellant.

                 CORAM : S.M. MODAK, J.

DATE : 23rd JUNE, 2021.

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

Heard.

There is a delay of 105 days in preferring an appeal.

Issue notice to the respondents, returnable after 10 weeks.

Once the delay is condoned, the appeal can be placed for final hearing as the issue is only of no fault liability.

Civil Application (F) No.476/2020 Heard.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 1 month.

2. Application is disposed of.

caf 475.20. 2/2

3. The claimants are at liberty to ask for its withdrawal and it will be considered on merits.

JUDGE Deshmukh