Reliance General Insurance ... vs Smt.Mangal Baban Nalavade
2023 Latest Caselaw 5646 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                        FIRST APPEAL NO.1085 OF 2012
                                     WITH
                      CIVIL APPLICATION NO.2222 OF 2012
                                      IN
                        FIRST APPEAL NO.1085 OF 2012

 RELIANCE GENERAL INSURANCE COMPANY )
 LIMITED                            )...APPELLANT

          V/s.

 SMT. MANGAL BABAN NALAVADE                           )...RESPONDENT


 Ms.Varsha Chavan, Advocate for the Appellant.
 Mr.R.J.Deshmukh a/w. Mr.Dnyaneshwar Deshmukh, Advocate for
 the Respondents No.1 to 4.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    15th JUNE 2023

 P.C. :

1. The Remarks column in the cause list indicates that this

Appeal has been dismissed as against Respondents No.5 and 6.

Ms.Chavan, learned Counsel for the Appellant - Insurance

Company, would submit that since Respondent no.5 is the insurer

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and Respondent no.6 is the driver, it would not be necessary to

restore the Appeal as against them and the Appeal can proceed

without the two Respondents.

2. Mr.R.J.Deshmukh holding for Mr.Dnyaneshwar Deshmukh,

submits that the learned Counsel has suddenly taken ill and

unable to attend to the matter.

3. List on 6th July 2023 at 2.30 p.m. for final disposal.

4. Learned counsel for the parties are at liberty to circulate

brief propositions and supporting judgments.

CIVIL APPLICATION NO.2222 OF 2012

1. This is an application seeking stay to the execution of the

impugned judgment and order. Learned Counsel for the applicant

submits that an amount of Rs.2,25,509/- was deposited on 13 th

December 2013 and the ad-interim stay granted on 3 rd January

2013 be continued and the application be disposed of.

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2. Having heard the learned Counsel and having perused the

record, let the stay continue till the final disposal of the Appeal.

3. The application stands disposed.

                                      (ABHAY AHUJA, J.)




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