Divisional Controller, Office At ... vs Aziza Bano Wd/O Shaikh ...
2022 Latest Caselaw 12097 Bom

                                                         1                           38.CAF.135-21 IN FA.802-22.odt




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

                     CIVIL APPLICATION (CAF) NO. 135 OF 2021
                                        IN
                           FIRST APPEAL NO. 802 OF 2022
                             ( Divisional Controller, Akola
                                           Vs.
                      Aziza Bano wd/o Shaikh Shafiyoddin & Ors. )

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


                                  Mr. A.R. Fule, Advocate for the Applicant/Appellant.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 24th NOVEMBER, 2022.

The application seeks stay of the impugned judgment of the learned Motor Accident Claims Tribunal, Akola.

2. Issue notice to the non-applicants/ respondents, returnable in two weeks.

3. Ms. Aastha Sharma, learned counsel appears and waives notice for the non-applicant Nos. 1 to 8.

4. In the meantime, the applicant/appellant shall deposit the entire decretal amount with accrued interest in this Court by two weeks.

FIRST APPEAL NO. 802 OF 2022

Issue notice to the respondents, returnable 2 38.CAF.135-21 IN FA.802-22.odt

in two weeks.

2. Ms. Aastha Sharma, learned counsel appears and waives notice for the respondent Nos. 1 to 8.

by all modes permissible in law including Hamdast.

4. Call R and P.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:24.11.2022 17:47