The New India Assurance Co. Ltd., ... vs Rohini Rohit Sondge And Ors
2017 Latest Caselaw 8139 Bom

                                                                         916stay.odt
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
             916 CIVIL APPLICATION NO. 13035 OF 2017
                      IN FAST/32911/2017  

  THE NEW INDIA ASSURANCE CO. LTD., THR ITS DIVISIONAL 
              MANAGER, LEGAL HUB, AURANGAB
                          VERSUS
               ROHINI ROHIT SONDGE AND ORS
                           ...
 Advocate for Applicant : Mr. Usmanpurkar Aniruddha S.

                                 CORAM   :  K. L. WADANE, J.

                                  DATE   :   12th October, 2017
ORDER:    

1. Heard learned counsel for the applicant/

appellant.

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 in this Court together with interest

within a period of 12 weeks.

4. Civil application disposed of.

(K. L. WADANE, J.) JPC