Cholamandalam Ms General ... vs Munnilal Ganashoo Sahu And Others
2023 Latest Caselaw 10191 Bom

  2023:BHC-NAG:14414


                                                                  1                     39 caf 2790 .23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH, NAGPUR.
                                     CIVIL APPLICATION NO. 2790 OF 2023 IN
                                       FIRST APPEAL ST NO. 12862 OF 2023
                              Cholamandalam General Insurance Co. Ltd. through its authorized Manager
                                                              .Vs.
                                               Munnilal Ganashoo Sahu 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. 2791 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 12/05/2022 in WCA (F) No.09/18 passed by the Commissioner for Employees Compensation Act and Labour Court, Buldhana.

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 11:09:56