Maharashtra State Road Transport ... vs The New India Insurance Co. Ltd., ...
2023 Latest Caselaw 8746 Bom

                                                                      1                  1064.caf.1424.2023

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

                                          CIVIL APPLICATION (CAF) NO.1424 OF 2023
                                                                 IN
                                             FIRST APPEAL (St.). NO. 21072 OF 2022
                                        Maharashtra State Road Transport Corporation Wardha
                                                                VS.
                                      The New India Insurance Company Ltd., Wardha and others
                  _______________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                 and Registrar's Orders.
                          Mr Yohan Chougule, Advocate for the appellant


                                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 25, 2023.

Heard.

2 Issue notice to the respondents, returnable within six weeks.

CIVIL APPLICATION No.1425 of 2023 3 Heard learned Advocate for the appellant. 4 For the reasons stated in the application, stay to the execution of the judgment and award dated 18.06.2022 is granted subject to deposit of the entire amount of compensation within eight weeks. 5 The application stands disposed of, accordingly.

(G. A. SANAP, J.) Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 28/08/2023 17:40:52