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The New India Assurance Co. Ltd., ... vs Vivek Niwas Patil And Anr
2022 Latest Caselaw 13040 Bom

Citation : 2022 Latest Caselaw 13040 Bom
Judgement Date : 14 December, 2022

Bombay High Court
The New India Assurance Co. Ltd., ... vs Vivek Niwas Patil And Anr on 14 December, 2022
Bench: R. I. Chagla
            Digitally signed
            by JITENDRA
 JITENDRA SHANKAR
          NIJASURE
 SHANKAR Date:
 NIJASURE 2022.12.15
            14:34:10
            +0530




                                                                        m8-ia-19753-2022.doc

jsn
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                        INTERIM APPLICATION NO.19753 OF 2022
                                                           IN
                                          FIRST APPEAL (ST.) NO.21675 OF 2022

           New India Assurance Co. Ltd.                                    ...Applicant /
                                                                           Appellant

                               Versus

           Vivek Niwas Patil & Ors.                                        ...Respondents

                                                         ----------
           Mr. D.S. Joshi, for the Applicant / Appellant.
                                                         ----------

                                                  CORAM :        R.I. CHAGLA J.

                                                  DATE       :   14TH DECEMBER, 2022.

           ORDER :

1. Mentioned. Not on board. Taken on board.

2. The learned Advocate appearing for the Applicant /

Appellant Insurance Company has sought extension of time for

deposit of the entire amount before the MACT, Alibaug which was to

be deposited within four weeks from the order dated 16th November,

2022 passed by this Court.

m8-ia-19753-2022.doc

3. In view thereof, the Applicant / Appellant Insurance

Company is granted further period of two weeks for deposit of entire

amount before the MACT, Alibaug. The stay to the execution and

implementation of the impugned judgment and order is continued till

the next date subject to the deposit of the entire amount before the

MACT, Alibaug.

4. Stand over to 4th January, 2023.

[R.I. CHAGLA J.]

 
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