Oriental Insurance Co. Ltd., Thr. ... vs Arunkala Janiwakar Bhosale And Others
2025 Latest Caselaw 3820 Bom

Bombay High Court

Oriental Insurance Co. Ltd., Thr. ... vs Arunkala Janiwakar Bhosale And Others on 22 August, 2025

  2025:BHC-NAG:8307


                                                                                                         1                               24.caf.1624.22.odt

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

                                                        CIVIL APPLICATION (F) NO. 1624/2022
                                                                        IN
                                                             FIRST APPEAL NO. 629/2022
                                                                 Oriental Insurance Co. Ltd.
                                                                                    Vs.
                                                         Arunkala Janiwakar Bhosale and Ors.
                        .................................................................................................................................. .
                        Office Notes, Office Memoranda of
                        Coram, appearances, Court's orders                                                                        Court's or Judge's order
                        or directions and Registrar's orders
                        ...................................................................................................................................................
                                                Mr. P. S. Gawai, Advocate for Appellant.
                                                Ms Naina Dhoke, Advocate h/f. Mr. M. V. Rai, Advocate for Respondent
                                                Nos.1 and 3.

                                                CORAM :                 MRS. VRUSHALI V. JOSHI, J.

DATED : 22.08.2025

1. The appellant has filed this application to stay the execution proceedings to the impugned judgment and award dated 31.03.2021 passed by the Member, Motor Accident Claims Tribunal, Amravati in M.A.C.P. No. 266 of 2018.

2. The appellant has deposited the entire decreetal amount. The interim stay is operating.

3. As the appellant has deposited the entire amount, the interim stay granted vide order dated 27.07.2022 is confirmed.

4. The application stands disposed of accordingly.

5. Stand over to 22.08.2025.

(MRS.VRUSHALI V. JOSHI, J.) RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 22/08/2025 18:31:07