The Cholamandalam M.S. General ... vs Smt. Lalita Arun Gharde And Others
2023 Latest Caselaw 10302 Bom

2023:BHC-NAG:14549


                                                     1                                    3 caf3051.23.odt


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

                              CIVIL APPLICATION (CAF) NO. 3051 OF 2023
                                                 IN
                                  FIRST APPEAL ST. NO. 1541 OF 2023
                         THE CHOLAMANDALAM M.S. GENERLA INSURANCE CO. LTD.
                                               VERSUS
                                SMT. LALITA ARUN GHARDE AND OTHERS
         -------------------------------------------------------------------------------------------------------
         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
                                   Mr. Das, Advocate for respondent nos.1 to 3

                                           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.

3. Mr. Das, learned advocate appears and submits that he has filed Vakalatnama on behalf of respondent nos.1 to

3. He waives service of notice on behalf of respondent nos.1 to 3.

4. Notice to respondent nos.4 and 5, returnable after eight weeks.

Civil Application (CAF) No. 3052 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 06.04.2022.

3. For the reasons stated in the application, subject to deposit of the entire amount of compensation in this Court 2 3 caf3051.23.odt

within six weeks from today, there shall be stay to the impugned judgment and award dated 06.04.2022 passed by learned Member, Motor Accident Claims Tribunal, Amravati in M.A.C.P. No. 283/2016.

4. The application is allowed and disposed of.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 05/10/2023 20:30:15