The New India Assurance Co. Ltd. ... vs Mr. Sambhaji Shankar Naikare And ...
2021 Latest Caselaw 13418 Bom

                                                     1        33-CAF 4960-16 in FAST 19875-16.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                    CIVIL APPLICATION NO.4960 OF 2016
                                                   IN
                                    FIRST APPEAL (ST) NO.19875 OF 2016

                      The New India Assurance Co. Ltd.              ... Applicant
                           Vs.
                      Sambhaji Shankar Naikare & Ors.               ... Respondents
                                                      -----

Mrs. Jyoti Bajpayee Pandey for applicant. None for respondents.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBER, 2021

P.C.:

1. Learned counsel for applicant seeks stay of the judgment

and award dated 5th January, 2016 passed by the Motor Accident

Claims Tribunal, Thane in Claim Application No.86 of 2012 and

submits that applicant is willing to deposit the entire amount before

the Motor Accident Claims Tribunal, Thane.

2. Since, respondents No. 1 to 3 have already engaged their

advocate, whose vakalatnama has been fled and respondent No.4 is

yet to appear in the matter, issue notice to respondent No.4,

MUGDHA M returnable on 11/10/2021. PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.09.21 12:21:15 +0530

Mugdha 1 of 2 2 33-CAF 4960-16 in FAST 19875-16.odt

3. The applicant is permitted to serve respondent No.4 by

legitimate mode of private service and fle affdavit of service in

respect thereof by the next date.

4. List the application for fnal disposal on 12/10/2021.

                                              (ABHAY AHUJA, J.)




 Mugdha                                                               2 of 2