Shriram General Insurance Co. ... vs Ranjana Gajanan Katare And Ors
2017 Latest Caselaw 8138 Bom

                                                                         913stay.odt
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
            913 CIVIL APPLICATION NO. 13029 OF 2017
                      IN FAST/33718/2017  

       SHRIRAM GENERAL INSURANCE CO. LTD., PUNE
                        VERSUS
            RANJANA GAJANAN KATARE AND ORS
                          ...
 Advocate for Applicant : Mr. Upadhye Vinayak Narayan
  Advocate for Respondent 1 to 4 : Ms. Manisha Dhule 
                        (Patil)

                                 CORAM   :  K. L. WADANE, J.

                                  DATE   :   12th October, 2017

ORDER:    

1. Heard both sides.

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