Bombay High Court
Reliance General Insurance Co. Ltd., ... vs Sau. Kamaladevi Mangilal Kumavat And ... on 22 October, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
caf3145.18 40
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CAF NO.3145/2018 IN FA ST.NO.21664/2018
Reliance General Insurance Company Ltd., thr. its Branch Manager, Nagpur
..vs..
Sau. Kamaladevi Mangilal Kumavat and ors
.............................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.............................................................................................................................................................................................
Shri H.N. Verma, Counsel for the applicant.
CORAM : V.M. DESHPANDE, J.
DATED : OCTOBER 22, 2018.
1. Heard learned counsel Shri H.N. Verma for the applicant.
2. Issue notices to the non-applicants, returnable after 12 weeks.
CAF NO.3146/20181. The present application for grant of Stay will be considered only after depositing of the entire decretal amount before this Court.
2. The Learned counsel Shri Verma for the applicant submits that he will deposit the entire decretal amount before this Court within a period of four weeks from today. The statement is accepted.
3. If the amount is tendered by learned counsel Shri Verma for the applicant, the Registry to accept the same.
JUDGE !! BRW !! ...../-
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