Citation : 2023 Latest Caselaw 10066 Bom
Judgement Date : 29 September, 2023
2023:BHC-NAG:14321
1 10.CAF.2995.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 2995 OF 2023
IN
FIRST APPEAL (ST) NO. 18850 OF 2023
Mohd. Gulab Khan Nadar Khan Pathan
VS.
Swapnil S/o. Ambadas Kawalkar and others
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr E. N. Quazi, Advocate the appellant
CORAM : G.A. SANAP, J.
DATE : SEPTEMBER 29, 2023.
Heard.
2. Issue notice to the respondents, returnable within three weeks.
CIVIL APPLICATION NO. 299 6 OF 2023
3. Heard learned Advocate for the appellant.
4. Perused the application. The reasons have been stated in the application.
5. In view of the reasons stated in the application, subject to deposit of the entire amount of compensation within eight weeks, there shall be stay to the execution of the impugned judgment and award dated 24.01.2022 passed by 2 10.CAF.2995.2023
the Member, Motor Accidents Claims Tribunal, Akola in Motor Accident Claim Petition No. 73 of 2018.
6. The application stands disposed of, accordingly.
(G. A. SANAP, J.)
Namrata
Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 30/09/2023 13:16:49
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