Cholamandalam Ms General ... vs Shashikala Venkati Buktare
2022 Latest Caselaw 7478 Bom

                                        (1)                           ca3232.22

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD
            65 CIVIL APPLICATION NO.3232 OF 2022 IN
                  FA/365/2022 WITH FA/365/2022

 CHOLAMANDALAM MS GENERAL INSURNACE COMPANY LIMITED
                       VERSUS
             SHASHIKALA VENKATI BUKTARE

 Mr. S. G. Chapalgaonkar, Advocate for the
 applicant
 Mr. G. K. Muneshwar, Advocate for respondent
 NO.6

                                     CORAM : S. G. DIGE, J.

DATE : 01st August, 2022

P. C.

1. Heard the learned counsel for the

applicant and learned counsel for the

respondents.

2. The learned counsel for the applicant

submits that the applicant has challenged the

judgment and award dated 10-12-2021, passed by

the learned MACT, Nanded in MACP No. 35/2019 on

various grounds and has deposited entire award

amount before this court. Hence, requested to

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(2) ca3232.22

stay the order passed by the learned Tribunal.

3. Considering the submissions of both

the learned counsels the impugned order dated

10-12-2021, is stayed in terms of prayer

clause-B till final disposal of the appeal.

4. The application is disposed of.

5. List the first appeal on 15-09-2022.

[S. G. DIGE, J.]

VishalK/ca3232.22

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