The New India Assurance Co. Ltd., ... vs Sarita Karbhari Gaikwad And Anr
2017 Latest Caselaw 8146 Bom

                                                                         917stay.odt
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
             917 CIVIL APPLICATION NO. 13038 OF 2017
                      IN FAST/32915/2017  

  THE NEW INDIA ASSURANCE CO. LTD., THR ITS DIVISIONAL 
               MANAGER, LEGAL HUB, AURANGAB
                          VERSUS
             SARITA KARBHARI GAIKWAD AND ANR
                            ...
 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