Bajaj Allianz General Insu. Co. ... vs Laxman S/O Nilkanth Tule And ...
2021 Latest Caselaw 7424 Bom

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

                                Civil Application (CAF) No.971/2021
                                                  IN
                                 First Appeal Stamp No.13525/2020
           Bajaj Allianz General Insurance Co. Ltd. Vs. Laxman s/o Nilkanth Tule & 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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                 Smt. Mrunal Naik, Advocate for the Applicant/Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 7th MAY, 2021.

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

Heard learned Advocate Smt. Mrunal Naik for the appellant.

The name of respondent No.4 be deleted from the array of the respondents. Perused the judgment of the learned Labour Commissioner, Nagpur. It is true that the name of claimant No.4 Tanveer has been wrongly typed in the cause title. He has no concern with the claimants.

After appearance of the original claimants, if they contend that respondent No.4 is concerned with the dispute, they are at liberty to point out and then it will be considered.

The civil application is disposed of.

Civil Application (CAF) No.756/2021

After the appellant supply the copies for the purpose of

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service of notice, issue fresh notice to the respondent Nos.1 to 3 and 5, returnable in the first week of August, 2021.

JUDGE

vijay