Cholamandalam Ms General ... vs Sau. Sarla Gajanan Lande And ...
2022 Latest Caselaw 13389 Bom

                                                     1                                       13.CAF.1456-2022.odt




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

                    CIVIL APPLICATION (CAF) NO. 1456 OF 2022
                                       IN
                          FIRST APPEAL NO. 588 OF 2022
     ( The Cholamandalam MS General Insurance Co. Thr. Its Manager
                                  Vs.
                   Sau. Sarla Gajanan Lande & Ors. )

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


                                  Mrs. Mrunal Naik, Advocate for the Applicant/Appellant.
                                  Mr. A.M. Tirukh, Advocate for the Non-applicant/Respondent Nos.3 & 4.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 21st DECEMBER, 2022

The application seeks stay of the impugned judgment and award. Mr. Tirukh, learned counsel appears for the respondent Nos. 3 and 4. None appears for the respondent Nos. 1 and 2 though served.

2. The Office note dated 04.11.2022 indicates the deposit of the entire compensation amount, considering which, the application is allowed.

FIRST APPEAL NO. 588 OF 2022

Considering the nature of the challenge, ADMIT.

2. Mr. Tirukh, learned counsel waives notice for the respondent Nos. 3 and 4 on merits.

2 13.CAF.1456-2022.odt

3. The respondent Nos. 1 and 2 be served afresh by four weeks on merits by all modes permissible in law including E-mail and Whats App. Hamdast is granted.

4. Call R and P.

5. Paper-book be filed within four weeks.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:21.12.2022 16:30