Reliance General Insurance Co. ... vs Manju Wd/O. Vikram Choudhary And ...
2021 Latest Caselaw 8502 Bom

4caf908.2021.                                                                                                  1/1


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

         Civil Application (CAF) No. 908/2021 in First Appeal No. 833/2016 (D)

                          Reliance General Insurance Co. Ltd., Nagpur Branch
                                                 Vs
                              Manju wd/o Vikram Choudhary 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 D.N. Kukday, Advocate for appellant.
                 Shri Mandhare, Adv. h/f Shri P.S. Mirache, Advocate for Res. No. 1 to 4.

                 CORAM : S.M. MODAK, J.

DATE : 25th JUNE, 2021.

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

The appellant has deposited the additional amount of compensation, as per the directions of the judgment given by this Court on 28.01.2021 before the Tribunal. Hence, this application is disposed of. The claimants may move the Tribunal for withdrawal.

Learned Advocate Shri Mandhare for respondent Nos. 1 to 4 undertakes to deposit the deficit Court fee within the period of two weeks'.

Once it is deposited, office to do necessary compliance.

JUDGE

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