Bombay High Court
The Manager, The New India Assurance Co. ... vs Yashoda Pandurang Patil And Ors on 9 June, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1 936-fa-690-2021.doc
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
FIRST APPEAL NO. 690 OF 2021
WITH
CIVIL APPLICATION NO. 4715 OF 2021
The Manager
The New India Assurance Company Limited ... Appellant/
Applicant
Versus
Yashoda Pandurang Patil and others ... Respondents
....
Mr. Mohit R. Deshmukh, Advocate for the appellant/applicant
....
CORAM : R. G. AVACHAT, J.
DATED : 09th JUNE, 2021 PER COURT :-
. Issue notice to the respondents, returnable on 30 th June, 2021.
2. Till next date, on appellant's depositing the entire amount under the award in this Court within a period of three weeks from today, there shall be ad-interim relief in terms of prayer clause (B) of the civil application.
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