Reliance General Insu. Co. Ltd., ... vs Shahista Najmusaher Wd/O Syed ...
2023 Latest Caselaw 9672 Bom

                                                                    -1-                         47.FA.807.2023.odt



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

                                               FIRST APPEAL NO. 807 OF 2023
                                          Reliance General Insurance Co. Ltd. Nagpur
                                                              Vs.
                                      Shahista Najmussaher wd/o. Syed Karimuddin & 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. D.N. Kukday, Advocate for the Appellant.

                                                   CORAM : G. A. SANAP, J.

DATED : 14th SEPTEMBER, 2023.

Heard.

2. Issue notice to the respondents for final hearing at the admission stage, returnable within ten weeks.

3. Call for record and proceedings. CIVIL APPLICATION (CAF) NO. 2708 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 eight weeks, there shall be stay to the execution of the impugned judgment and award dated 06.05.2023 passed by the Motor Accident Claims Tribunal, Yavatmal in M.A.C.P No.79/2018.

7. The application stands disposed of, accordingly.

(G. A. SANAP, J.) Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Vijay Date: 15/09/2023 19:19:19