National Insurance Co. Ltd., ... vs Smt. Kalpana Wd/O Vitthal Karpate ...
2021 Latest Caselaw 8380 Bom

caf 782.20.                                                                                                    1/1


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

           Civil Application (F) No.782/2020 in First Appeal st No.22493/2019
                            National Ins. Co. V Smt. Kalpana Karpate and others
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Coram, appearances, Court's orders                               Court's or Judge's Orders
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                 Shri M.A. Kadu, 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 80 days in preferring an appeal. Issue notice to the respondents, returnable after 12 weeks.

Civil Application (F) No.783/2020 Heard.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 12 weeks.

2. Application is disposed of.

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

JUDGE Deshmukh