The Bajaj Allianz General ... vs Daulatkhan Kasamkhan Pathan And ...
2021 Latest Caselaw 16505 Bom

                                                                           46 FA-1241-2019
                                                 1

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.
                    FIRST APPEAL NO.1241 OF 2019
        [The Bajaj Allianz General Insurance Company Ltd. ..Versus..
                   Daulatkhan Kasamkhan Pathan and Ors.]
____________________________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                       Court's or Judge's order
and Registrar's orders.
                Ms. M. Naik, Advocate for Appellant
                Shri. I. M. Ghongade, Advocate for the Respondent No.1 and 2.


                 CORAM : V. M. DESHPANDE, J.

DATE : 29th NOVEMBER, 2021.

1. After hearing learned Counsel Ms. M. Naik for Appellant and after having gone through the contents of the impugned judgment, I am of the view that the Appellant has made out a case for grant of ad-interim stay.

2. Heard.

3. Admit.

4. Record and proceedings be called for.

5. The learned Counsel Shri. I. M. Ghongade waives service for the Respondent Nos.1 and 2.

                                                                  JUDGE



              TAMBE

                              Digitally signed
               ASHISH         by ASHISH
                              ASHOKRAO
               ASHOKRAO       TAMBE
               TAMBE          Date: 2021.11.30
                              18:45:02 +0530