Bombay High Court
National Insurance Co. Ltd., Thr Its ... vs Deepali Sandeep Patil And Ors on 5 February, 2021
Author: V.L.Achliya
Bench: V.L.Achliya
1234.21CA.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
950 CIVIL APPLICATION NO.1234 OF 2021 IN
FIRST APPEAL NO.119 OF 2021
NATIONAL INSURANCE CO. LTD.,
VERSUS
DEEPALI W/O SANDEEP PATIL AND ORS
...
Mr.A.B. Gatne, Advocate for the applicant.
...
CORAM : V.L.ACHLIYA,J.
DATE : 05.02.2021
P.C.
The applicant-insurance company
moved this application seeking stay to the
execution of Award passed by the Tribunal.
2. In brief, it is the contention of
learned counsel for the appellant that the
appellant has good case to succeed in appeal.
Award passed by the Tribunal is perverse. On
instructions, learned counsel for the
appellant makes a statement that, the
appellant-applicant shall deposit the amount
in terms of award passed by the Tribunal
within 8 weeks.
3. On due consideration of submissions
advanced and the statement made across the
Bar, the following order is passed :-
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1234.21CA.odt
2
ORDER
(i) The application is allowed in terms of prayer clause "B" subject to deposit of amount within eight weeks from the date of passing of order.
(ii) Failure to deposit the amount within eight weeks, stay granted stands vacated without further reference to the Court, unless the time is extended to deposit the amount before due date.
(iii) The application is disposed of in above terms.
[V.L.ACHLIYA] JUDGE SGA ::: Uploaded on - 06/02/2021 ::: Downloaded on - 06/02/2021 23:12:02 :::