Oriental Insurance Co. Thr. ... vs Yogesh Vinodrao Thakre And Others
2022 Latest Caselaw 10736 Bom

Order                                                                                1410caf2205.22
                                                 1

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


                       CIVIL APPLICATION [CAF] NO. 2205/2022
                         IN FIRST APPEAL ST. NO. 9756/2022.
                                       The Oriental Insurance Co.
                                                -Versus-
                                  Yogesh Vinodrao Thakare and others.
Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders

                                    Mrs. M. Naik, Advocate for the Applicant.



                                                 CORAM : VINAY JOSHI AND
                                                         MRS.VRUSHALI V. JOSHI, JJ.

DATE : OCTOBER 14, 2022.

Heard.

2. This is an application by the Insurance

Company seeking condonation of delay of 10 days

caused in filing First Appeal.

3. Perused the reasons stated in the

application for condonation of delay. Considering

said reasons, delay is condoned. Civil Application is

allowed and disposed of.

.....

Rgd Order 1410caf2205.22

First Appeal No. /2022.

Heard.

Admit. Call for R & P.

.....

Civil Application [CAF] No. /2022.

Heard.

2. The learned Counsel for the applicant

prays for stay of the impugned award.

3. Execution of the impugned judgment

and award passed in Claim Petition No.173/2012

dated 29.01.2022, is hereby stayed on the

condition that the applicant/appellant deposits

entire compensation amount along with the

accrued interest within a period of 6 weeks from

today.

JUDGE JUDGE

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Rgd Signing Date:14.10.2022 16:06