Icici Lombard General Insurance ... vs Umedilal Motiram Lonarkar And ...
2021 Latest Caselaw 8432 Bom

caf 550.20.                                                                                                    1/1


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

           Civil Application (F) No.550/2020 in First Appeal st No.20801/2019
                             ICICI Lombrd V Umedial Lonarkar 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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                 Mrs A.S. Athalye, Adv for appellant.

                 CORAM : S.M. MODAK, J.

DATE : 24th 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 298 days in preferring an appeal. Issue notice to the respondents, returnable after 10 weeks.

Civil Application (F) No.551/2020 Heard both the sides.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 4 months.

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