Icici Lombard General Insu. Co. ... vs Sandhya Sevak Alone And Others
2023 Latest Caselaw 8789 Bom

                                                                                                                  1                                 36-CAF No.2471.2023


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

                                                     CIVIL APPLICATION (CAF) NO. 2471 OF 2023
                                                                        IN
                                                        FIRST APPEAL (ST.) NO. 6662 OF 2023

                                                             ICICI Lombard General Insurance Co. Ltd.
                                                                             ..VS..
                                                                 Sandhya Sevak Alone and others
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                    ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                                 Ms. Anjili Agrawal, Advocate h/f. Ms. Ashwini Athalye, Advocate
                                                                 for applicant.

                                                                               CORAM : G.A. SANAP, J.

DATED : 28th AUGUST, 2023

Heard.

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

CIVIL APPLICATION (CAF) NO. 2472 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 order dated 13.07.2022 is granted subject to deposit of the entire amount of compensation within nine weeks.

5. The application stands disposed of, accordingly.

(G.A. SANAP, J.)

Kirtak

Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 28/08/2023 19:42:43