New India Assurance Co. Ltd., Thr ... vs Ujwalabai Suresh Dhule And Ors
2021 Latest Caselaw 6238 Bom

                                                                      ca4479.21
                                         1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               BENCH AT AURANGABAD


                903 CIVIL APPLICATION NO. 4479 OF 2021
                           IN FA/596/2021

   NEW INDIA ASSURANCE CO. LTD., THROUGH ITS DIVISIONAL
                  MANAGER, AURANGABAD
                        VERSUS
           UJWALABAI SURESH DHULE AND OTHERS

                  ...
      Mr.S.G. Chapalgaonkar Advocate for Applicant.
                  ...

                 CORAM: ANIL S. KILOR, J.

                 DATE :        7th APRIL, 2021

 ORDER :

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant makes a statement that

the applicant would deposit the complete amount of award

granted by the Tribunal within a period of six weeks. He submits

that, in that view of the matter this Court may consider the

prayer of the applicant to grant stay to the effect, operation and

execution of the impugned Judgment and award passed by the

Tribunal without issuing notice to the non-applicants as the order

is innocuous in nature.

ca4479.21

3. As the learned counsel appearing for the applicant made a

statement that the insurance company will deposit the amount

within six weeks, I am of the opinion that the application can be

disposed of without issuing notice to the non-applicants, as the

order granting stay on a condition to deposit an amount is an

innocuous order.

4. Accordingly, civil application is allowed in terms of prayer

clause "(B)", on a condition that the applicant shall deposit the

complete amount of the award passed by the Tribunal within a

period of six weeks from today.

5. Civil application is accordingly disposed of.

[ANIL S. KILOR, J.]

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