Bombay High Court
The Manager/Authorized Signatory ... vs Sou. Mangal Madhukar Gote And Ors on 3 December, 2018
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 531.fast.19586.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (ST.) NO. 19586 OF 2018
WITH
CIVIL APPLICATION (ST.) NO. 19589 OF 2018
IN
FIRST APPEAL (ST.) NO. 19586 OF 2018
The Manager/Authorized Signatory Royal
Sundaram General Insurance
Co. Ltd. .. Appellant
Vs.
Sou Mangal Madhukar Gote & Ors. .. Respondents
Shri Nikhil Mehta, Advocate I/b M/s. KMC Legal Venture for appellant.
None for respondents.
CORAM : A.S. CHANDURKAR, J.
DATE : 3RD DECEMBER 2018 P.C. 1 Not on board. Taken up on production.
CIVIL APPLICATION (ST.) NO. 19589 OF 2018 (APPLICATION FOR STAY) 2 Issue notice to the non-applicants, returnable on 12th February 2019. 3 On the applicant depositing the entire amount of compensation with the Claims Tribunal within a period of eight weeks from today, further execution of the impugned award shall remain stayed.
FIRST APPEAL (ST.) NO. 19586 OF 2018 4 Issue notice for final disposal, returnable on 12th February 2019. 5 Call for record and proceedings.
(A.S. CHANDURKAR, J.) ASMITA 1/1 ::: Uploaded on - 11/12/2018 ::: Downloaded on - 28/12/2018 23:14:07 :::