Bombay High Court
The Branch Manager, Hdfc Ergo Gen. Ins. ... vs Gurudas Ukhandrao Kove Through P.O.A. ... on 30 November, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
(1) 27fa274+ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
FIRST APPEAL NO. 274 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Gurudas Ukhandrao Kove and anr.
AND
FIRST APPEAL NO. 276 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Sachindra Meghraj Rangari and anr.
AND
FIRST APPEAL NO. 277 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Vandana wd/o Gunwanta Mankar and Ors.
AND
FIRST APPEAL NO. 278 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Ashok Shamrao Wanjari and Ors.
AND
FIRST APPEAL NO. 279 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Geetabai wd/o Ramaji Satpute and Ors.
AND
FIRST APPEAL NO. 283 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Manohar Devraoji Devalkar and anr.
AND
FIRST APPEAL NO. 292 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Jitendra Dhyaneshwar Kolhe and anr.
AND
FIRST APPEAL NO. 293 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Kalpana wd/o Satish Kale and Ors.
AND
FIRST APPEAL NO. 329 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Mansaram s/o Daulat Gorle and Ors.
AND
(2) 27fa274+ors
FIRST APPEAL NO. 330 OF 2022
The Branch Manager, HDFC ERGO Gen. Ins. Co. Ltd., Nagpur
Vs.
Mangesh Keshavraoji Milmile and anr.
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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. H.N. Verma, Advocate for appellant in all appeals.
Mr. K.P. Mirache, Advocate a/w Mr.P.S. Mirache, Advocate, for respondent No.1 in F.A.
Nos.274/2022, 276/2022, 278/2022, 283/2022, 292/2022, 330/2022, for respondent Nos.1
& 2 in FA No.329/2022, respondent Nos.1 to 4 in FA No.293/2022, respondent Nos.1 to 3
in FA No.279/2022, respondent Nos.1 to 3 & 5 in FA No.277/2022.
Mr. Chaitanya Kulkarni, Advocate for respondent No.2 in FA Nos.274/2022, 276/2022,
278/2022, 283/2022, 292/2022, 330/2022 and respondent No.3 in FA No.329/2022,
respondent No.5 in FA No.292/2022, respondent No.4 in FA No.279/2022, respondent
No.6 in FA No.277/2022
CORAM : AVINASH G. GHAROTE, J.
DATE : 30/11/2022 Mr. Kulkarni, learned counsel for respondents seeks a weeks time, considering which list the matters in the next week.
JUDGE Rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:01.12.2022 17:28