Bombay High Court
Asha Wd/O. Tulsiram Shivankar And ... vs Shriram General Insurance Company ... on 12 September, 2018
Author: Z.A. Haq
Bench: Z.A. Haq
1 fa861.16
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO.861/2016
Asha Wd/o Tulsiram Shivankar and others
..Vs..
Shriram General Insurance Company Limited and others
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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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CORAM : Z.A. HAQ, J.
DATE : 12.9.2018.
Shri H.N. Verma, Advocate for the insurance company and Shri R.M. Pande, Advocate for the claimants submitted that the parties would like to explore the possibility of amicable settlement through mediation and request that the mediation should be at Gondia.
The parties shall appear before the Chairman, Motor Accident Claims Tribunal, Gondia on 28 th September, 2018 at 11 a.m. The learned Chairman, Motor Accident Claims Tribunal, Gondia shall appoint a Mediator to undertake mediation between the parties.
The learned Mediator shall submit report to this Court till 19th November, 2018.
List the appeal for further consideration on 28th November, 2018.
The insurance company shall serve the copy ::: Uploaded on - 14/09/2018 ::: Downloaded on - 15/09/2018 01:17:13 ::: 2 fa861.16 of this order / writ on the Tribunal on or before 28 th September, 2018.
JUDGE Tambaskar.
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