National Insurance Company Ltd. ... vs Surekha Wd/O Madan Giri And Others
2021 Latest Caselaw 6988 Bom

5.FAST.5978.2021.                                                                                              1/2


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

                                Civil Application (CAF) No.950/2021
                                                  IN
                                 First Appeal Stamp No.5978/2021
      National Insurance Co. Ltd. thr. Branch Manager Vs. Surekha wd/o Madan Giri & Ors.
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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 M.A. Kadu, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 3rd MAY, 2021.

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

2. There is delay of 509 days in preferring an appeal against the judgment and award passed by the Claims Tribunal, Nagpur.

3. Issue notice to the respondents, returnable in 3 rd week of July, 2021.

4. Office objections be removed within a period of two weeks.

5. The receipt for mandatory deposit be shown to the office.

Civil Application (CAF) No.951/2021

6. Stay is granted to the impugned judgment and decree subject to deposit of the decretal amount within a period of twelve weeks before this Court.

7. The civil application is disposed of.

5.FAST.5978.2021. 2/2

8. The respondent Nos.1 and 2 are at liberty to apply for withdrawal.

JUDGE

vijay