Citation : 2023 Latest Caselaw 9320 Bom
Judgement Date : 5 September, 2023
1 13 caf 2599.23.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 2599 OF 2023 IN
FIRST APPEAL ST NO. 16223 OF 2023
The Manager, the Oriental Insurance Company Ltd. Surat through its Divisional Manager
.Vs.
Pitambar @ Bapu Bhaudas Bawankule and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Ms. Mrunal Naik, Advocate for the appellant.
CORAM : G.A. SANAP, J.
DATE : 05/09/2023
Heard.
2. Issue notice to the respondents, returnable within seven weeks.
CIVIL APPLICATION ST NO. 2600 OF 2023 Heard learned Advocate for the appellant.
2. Perused the application. The reasons have been stated in the application.
3. In view of the reasons stated in the application, subject to deposit the entire amount of compensation within eight weeks, there shall be stay to the execution of impugned judgment and award dated 30/09/2022 in Claim Petition No.40/2019 passed by the Motor Accident Claims Tribunal Bhandara
3. The application stands disposed of.
(G. A. SANAP, J.) manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 06/09/2023 11:58:46
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