Reliance General Insurance Co. ... vs Subhashrao Sukhramji Jadhav And ...
2021 Latest Caselaw 7416 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR
                  CIVIL APPLICATION (CAF) NO.329 OF 2021
                                    IN
                    FIRST APPEAL (ST) NO.17564 OF 2019
                               Reliance General Insurance Co. Ltd.
                                              VS.
                             Subhashrao Sukhramji Jadhav and others
Office     Notes,   Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri D.N. Kukdey, Advocate for the applicant.



                                         CORAM : S.M. MODAK, J.

DATE : 07.05.2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

CIVIL APPLICATION NO. 329 OF 2021 Heard Shri D.N. Kukdey, Advocate for the appellant.

2. Appellant to deliver copies for service on the respondents, then notice be issued, returnable in 1 st week of August, 2021.

CIVIL APPLICATION NO. 934 OF 2021

1. Issue notice to the respondents, returnable in the 1st week of August, 2021.

2. From the order dated 8th February, 2021

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signed on 12th February, 2021 by the Executing Court. He pointed out to me that the Executing Court directed HDFC Bank, Akola to transfer an amount of Rs.45,06,671/- in the account of Tribunal at Akola.

3. In the meantime, the appellant has approached this Court and as per the order dated 16 th February, 2021. Stay is granted to the execution of the impugned judgment subject to deposit of the decretal amount.

4. Accordingly, the appellant has deposited an amount of Rs.46,97,585/- and Rs.2,45,152/- in this Court.

5. In view of the directions of the Executing Court, there is possibility that the amount will be transferred from the account of the appellant at HDFC Bank, Akola. This has happened due to improper communication hence the order of the Executing Court needs to be stayed.

6. In view of that, the o rder dated 12th February, 2021 passed by the Executing Court is stayed till next date.

7. The appellant to file copy of that order.

8. Let the matter be kept in the 3rd week of June, 2021.

(S.M. Modak, J.)

Manisha