Bombay High Court
The Oriental Insurance Co.Ltd. Thr. Sr. ... vs Raju @ Rajesh Anandrao Thakare And ... on 31 January, 2019
3101caf476.19.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO.476/2019
IN
FIRST APPEAL ST. NO.28294/2018
The Oriental Insurance Co. Ltd. through its Sr. Divisional Manager, Amravati
presently through Incharge, Nagpur
...Versus...
Raju @ Rajesh Anandrao Thakare and others
---------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
Shri Ashish Paunikar, Counsel for applicant
CORAM : ARUN D. UPADHYE, J.
DATE : 31/01/2019 Heard.
Issue notice to the respondents, returnable on 28/02/2019.
CIVIL APPLICATION (CAF) NO.477/2019 Heard.
The learned Counsel for the applicant has submitted that the entire amount of compensation will be deposited in this Court, within eight weeks.
In view of the statement made on behalf of the applicant, permission to deposit the entire amount of ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 04:18:17 ::: 3101caf476.19.odt 2 compensation in this Court, within eight weeks, is granted. The impugned judgment and award passed by the Member, Motor Accident Claims Tribunal, Amravati on 23/3/2018 in Motor Accident Claim Petition No.150/2015 is hereby stayed, until further orders.
JUDGE Wadkar, P.S. ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 04:18:17 :::