The Divisional Manager New India ... vs Santraj Singh Dharamchand Singh
2022 Latest Caselaw 7480 Bom

                                         (1)                           ca11203.22

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

              27 CIVIL APPLICATION NO.11203 OF 2022
                       IN FAST/19203/2022

 THE DIVISIONAL MANAGER NEW INDIA ASSURANCE COMPANY
                          LTD
                        VERSUS
           SANTRAJ SINGH DHARAMCHAND SINGH

 Mr. Mohit                 R.    Deshmukh,        Advocate            for        the
 applicant

                                      CORAM : S. G. DIGE, J.

DATE : 01st August, 2022

P. C.

1. Heard.

2. The learned counsel for the applicant

submits that the applicant has challenged the

judgment and award passed by the learned

tribunal on the various grounds. Hence,

requested to stay the impugned order.

3. Considering the submissions of the

learned counsel for the applicant as well as

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(2) ca11203.22

grounds raised in the application, the impugned

order is stayed till the next date subject to

deposit of entire award amount within six

weeks.

4. Stand over to six weeks.

[S. G. DIGE, J.]

VishalK/ca11203.22

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