914stay.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
914 CIVIL APPLICATION NO. 13031 OF 2017
IN FAST/33715/2017
SHRIRAM GENERAL INSURANCE CO. LTD., PUNE
VERSUS
SHARADA VISHNU FAD AND ORS
...
Advocate for Applicant : Mr. Upadhye Vinayak Narayan
CORAM : K. L. WADANE, J.
DATE : 12th October, 2017
ORDER:
1. Heard learned counsel for the applicant.
2. This an application for stay to the execution and operation of the impugned award.
3. For the reasons stated in the application, the execution and operation of the award under challenge is stayed subject to condition that the applicant/ appellant shall deposit the entire amount of compensation together with interest within a period of 12 weeks from today.
4. Civil application disposed of.
(K. L. WADANE, J.) JPC 1/1 ::: Uploaded on - 13/10/2017 ::: Downloaded on - 14/10/2017 02:39:45 :::