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The United India Insurance Co. ... vs Freddy S/O. Jabier Anthony ...
2023 Latest Caselaw 10301 Bom

Citation : 2023 Latest Caselaw 10301 Bom
Judgement Date : 5 October, 2023

Bombay High Court
The United India Insurance Co. ... vs Freddy S/O. Jabier Anthony ... on 5 October, 2023
Bench: G. A. Sanap
2023:BHC-NAG:14550


                                                     1                                    5 caf3055.23.odt


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

                              CIVIL APPLICATION (CAF) NO. 3055 OF 2023
                                                 IN
                                  FIRST APPEAL ST. NO. 16316 OF 2023
                               THE UNITED INDIA INSURANCE CO. LTD., NAGPUR
                                                   VERSUS
                                 FREDDY S/o JABIER ANTHONY AND ANOTHER
         -------------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                         Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
         -------------------------------------------------------------------------------------------------------
                                   Mrs. Mrunal Naik, Advocate Advocate for the applicant/appellant

                                           CORAM : G. A. SANAP, J.

DATE : OCTOBER 05, 2023.

1. Heard Mrs. Mrunal S. Naik, learned advocate for the applicant.

2. Issue notice to the non-applicants, returnable after eight weeks.

Civil Application (CAF) No. 3056 of 2023

1. Heard Mrs. Mrunal Naik, learned advocate for the applicant.

2. This is an application for grant of stay to the impugned judgment and award dated 15.07.2022.

3. For the reasons stated in the application, subject to deposit of the entire amount of compensation in this Court within six weeks from today, there shall be stay to the impugned judgment and award dated 15.07.2022 passed by learned Member, Motor Accident Claims Tribunal, Nagpur in M.A.C.P. No. 1250/2014.

4. The application is allowed and disposed of.

JUDGE 2 5 caf3055.23.odt

Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 05/10/2023 20:31:46

 
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