Reliance General Insurance Co. ... vs Snehal Wd/O Ranjit Rannaware And ...
2023 Latest Caselaw 10406 Bom

                                                                -1-                         46.CAF.3117.2023.odt


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH AT NAGPUR
                                    CIVIL APPLICATION (CAF) NO. 3117 OF 2023
                                                      IN
                                       FIRST APPEAL ST. NO. 17690 OF 2023
                      Reliance General Insurance Co. Ltd. Vs. Snehal Wd/o. Ranjit Rannaware & Ors.
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                 Office Notes, Office Memoranda of Coram,                   Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
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                                        Mr. A.M. Kukday, Advocate for the Applicant/Appellant.
                                        Ms. R.S. Mankar, Advocate h/f. Mr. P.S. Mirache, Advocate for Respondent
                                        Nos.1 & 2.
                                                  CORAM : G. A. SANAP, J.

DATED : 9th OCTOBER, 2023.

Heard.

2. Issue notice to the respondents, returnable within eight weeks.

3. Learned advocate Ms. R.S. Mankar holding for learned advocate Mr. P.S. Mirache waives service of notice on behalf of respondent Nos.1 and 2. CIVIL APPLICATION (CAF) NO. 3118 OF 2023

4. Heard.

5. Perused the application. The reasons have been stated in the application.

6. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within six weeks, there shall be stay to the execution of the impugned judgment and award dated 01.10.2022 passed by the Motor Accident Claims Tribunal, Nagpur in M.A.C.P No.125/2016.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Vijay Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 10/10/2023 19:25:28