Bombay High Court
The New India Assurance Co. Ltd., Thr Its ... vs Sangita Ramesh Borhade And Anr on 28 February, 2020
Author: V.L. Achliya
Bench: V.L. Achliya
1 CA 2545...2020 in F.A.St. 3068.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
930 CIVIL APPLICATION NO.2545 OF 2020
IN FAST/3068/2020 WITH CA/2546/2020
IN FAST/3068/2020
THE NEW INDIA ASSURANCE CO. LTD.,
THR ITS AUTHORISED SIGNATORY,
AURANGABAD
VERSUS
SANGITA RAMESH BORHADE AND ANR
WITH
932 CIVIL APPLICATION NO.2548 OF 2020
IN FAST/3073/2020 WITH CA/2549/2020
IN FAST/3073/2020
THE NEW INDIA ASSURANCE CO. LTD.,
THR ITS AUTHORISED SIGNATORY,
AURANGABAD
VERSUS
SAMARTH RAMESH BORHADE AND ANR
...
Mr.D.P.Deshpande, Advocate for applicant.
...
CORAM: V.L. ACHLIYA,J.
DATE : 28/02/2020
...
ORAL ORDER:
1. Learned counsel for applicant makes statement that amount in terms of Award shall be deposited within six weeks. Statement accepted. Civil application is allowed in terms of prayer clause 'B' subject to deposit of amount in terms of Award within six weeks from the date of this order.
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2. Civil application disposed of in above terms.
[V.L.ACHLIYA] JUDGE KNP ::: Uploaded on - 28/02/2020 ::: Downloaded on - 29/02/2020 13:11:20 :::