The United India Insurance Co. ... vs Freddy S/O. Jabier Anthony ...
2023 Latest Caselaw 10315 Bom

                                            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
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          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 20:31:05