National Insurance Company Thr. ... vs Mangala W/O Vijaysingh Raut And ...
2021 Latest Caselaw 8384 Bom

caf 448.20.                                                                                                    1/1


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

           Civil Application (F) No.448/2020 in First Appeal st No.19817/2019
                            National Ins. Co. Ltd V Mangala Raut and another
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                 Shri S. Jaiswal, 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.

There is a delay of 212 days in preferring an appeal.

2. Issue notice to the respondents, returnable after ten weeks.

Civil Application (F) No.449/2020

Heard.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 10 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