The New India Assurance Co. Ltd., ... vs Smt. Seema Sheshrao Sonone And ...
2022 Latest Caselaw 12745 Bom

fa 939.22.                                                                                           1/1


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

                                   First Appeal No.939/2022
               The New India Assurance Com. Ltd V Smt. Seema and others
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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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               Mr. S. Marathe, Adv. for appellant.


                                        CORAM : AVINASH G GHAROTE, J.

DATE : 07-12-2022

Civil Application (F) No.2728/22, seeks stay to the impugned judgment and award. Mr. Marathe learned Counsel for the applicant, on instructions, states that the entire amount of compensation with the accrued interest will be deposited within two weeks in this Court, accepting which statement, there shall be an interim stay to the impugned order subject to the deposit.

First Appeal No.939/2022

Considering the nature of challenge in the appeal, Admit.

Call for the R and P.

The respondent nos.1 to 4 be served by all modes permissible in law. Hamdast granted.

Paper book be filed within four weeks.

JUDGE Deshmukh