Citation : 2023 Latest Caselaw 10190 Bom
Judgement Date : 3 October, 2023
2023:BHC-NAG:14413
1 40 caf 3014.23.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 3014 OF 2023 IN
FIRST APPEAL ST NO. 14490 OF 2023
The Oriental Insurance Company Ltd. through its Divisional Manager, Nagpur
.Vs.
Mr. Ajay Subhash Gawali and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mrs. Mrunal Naik, Advocate for the appellant.
CORAM : G.A. SANAP, J.
DATE : 03/10/2023
Heard.
2. Issue notice to the respondents, returnable within six weeks.
CIVIL APPLICATION NO. 3015 OF 2023 Heard learned Advocate for the appellant.
2. Perused the application. The reasons have been stated in the application.
3. In view of the reasons stated in the application, subject to deposit the entire amount of compensation within six weeks, there shall be stay to the execution of impugned judgment and award dated 26/04/2022 in Claim Petition No.57/2012 passed by the Member, Motor Accident Claims Tribunal, Achalpur.
3. The application stands disposed of.
(G. A. SANAP, J.) manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 04/10/2023 11:07:44
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!