Cholamandalam Ms General Insu. ... vs Smt. Rohini Wd/O Ravi @ ...
2021 Latest Caselaw 14731 Bom

26.caf1422.21.odt                                                                                1

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

                        CIVIL APPLICATION NO. 1422 OF 2021
                                          IN
                        FIRST APPEAL (ST.) NO. 11101 OF 2020
   (Cholamandalam MS General Insurance Co. Ltd. Vs. Rohini wd/o Ravibhushan
                           Khobragade and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri A.J. Pophaly, Advocate for the applicant.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 07, 2021

                                           Heard.

2. Issue notice to the respondents, returnable in six weeks.

3. There shall be ad-interim stay to the effect and operation of the Judgment and Award dated 11/09/2019 passed by the Motor Accident Claims Tribunal, Chandrapur in M.A.C.P. No.137/2015, until further order, subject to deposit of the entire decretal amount within 8 weeks.

JUDGE *DB