Bombay High Court
Smt Bharati Rameshlal Bajaj And Others vs Sultansingh Aparsingh And Another on 15 December, 2020
Author: V.L.Achliya
Bench: V.L.Achliya
(1) ca8100.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
918 CIVIL APPLICATION NO.8100 OF 2020
IN FA/1376/2004
SMT BHARATI RAMESHLAL BAJAJ AND OTHERS
VERSUS
SULTANSINGH APARSINGH AND ANOTHER
Ms. M.S. Mhase, Advocate for the applicants.
Mr. Rupesh Bora h/f. Mr.P.P. Bafna, Advocate for R-2.
CORAM : V.L.ACHLIYA,J.
DATED : 15.12.2020 P.C. :-
01. The application is moved to extend time in terms of judgment and order passed in the matter.
02. Heard learned counsel for the applicant and learned counsel for insurance company.
03. On due consideration of cause assigned, the application is allowed in terms of prayer clause (B). The amount be deposited within two weeks. The Registry to accept the amount.
04. The application is disposed of in above terms.
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