The New India Assurance Co Ltd ... vs Dnyaneshwar @ Balu Bhimrao ...
2022 Latest Caselaw 7484 Bom

                                         (1)                           ca11198.22

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

              26 CIVIL APPLICATION NO.11198 OF 2022
                      IN FAST/19204/2022

                    THE NEW INDIA ASSURANCE CO LTD
                               VERSUS
                 DNYANESHWAR @ BALU BHIMRAO HIWRALE

 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

grounds raised in the application, the impugned

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(2) ca11198.22

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/ca11198.22

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