The Oriental Insurance Co. Ltd. ... vs Pravin Daarao Bhusari Through His ...
2022 Latest Caselaw 12800 Bom

                                                      1                                30.FA.744-2022.odt




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

                                  FIRST APPEAL NO. 744 OF 2022
                        ( The Oriental Insurance Co. Ltd., Nagpur
                                           Vs.
                            Pravin Dadarao Bhusari & Anr. )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. A.V. Joshi, Advocate for the Appellant.
                                  Mr. M.R. Joharapurkar, Advocate for the Respondent No.1.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 8th DECEMBER, 2022.

Considering the nature of the challenge, ADMIT.

2. Mr. Joharapurkar, learned counsel waives notice on merits for the respondent No.1.

3. The respondent No. 2 be served on merits afresh within four weeks by all modes permissible in law including E-mail and Whats App.

4. Hamdast is granted.

5. Call R and P.

6. Paper-book be filed within four weeks.

CIVIL APPLICATION (CAF) NO. 2050/2022

The application seeks stay of the impugned 2 30.FA.744-2022.odt

judgment. Considering that the Office note dated 07.12.2022 indicates deposit of the entire amount of compensation, there shall be stay to the impugned judgment.

2. The application is allowed and disposed of accordingly.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:08.12.2022 17:06