Oriental Insurance Co. Ltd. ... vs Sanjay S/O Shankarrao Borkar And ...
2023 Latest Caselaw 8564 Bom

                                                               1                                    14 fa494.23.odt


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

                                                  FIRST APPEAL NO. 494 OF 2023
                           ORIENTAL INSURANCE CO. LTD. THRU. ITS REGIONAL MANAGER, NAGPUR
                                                        VERSUS
                                      SANJAY S/o SHANKARRAO BORKAR AND OTHERS
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             None for the appellant

                                                     CORAM : G. A. SANAP, J.

DATE : AUGUST 22, 2023.

1. None for the appellant.

2. Issue notice to the respondents, returnable after eight weeks.

Civil Application (CAF) No. 1662 of 2023

1. None for the appellant.

2. This is an application for grant of stay to the judgment and award dated 22.01.2020 passed by the Motor Accident Claims Tribunal, Darwha in M.A.C.P. No. 121/2013.

3. Subject to deposit of entire amount of the award, there shall be stay to the impugned judgment award passed by learned Tribunal. The amount be deposited within eight weeks from today.

4. The application is allowed and stands disposed of.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 22/08/2023 19:09:49