Citation : 2022 Latest Caselaw 8199 Bom
Judgement Date : 22 August, 2022
(1) 44-ca-488-2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO.488 OF 2022
IN FAST/1043/2022
UNITED INDIA INSURANCE CO. LTD., THR ITS DIV.
MANAGER, AURANGABAD AND ANR ..APPLICANTS
VERUS
MEENA W/O JAGAN SOLANKE AND ORS ..RESPONDENTS
...
Mr. Atul B. Gatne, Advocate for the Applicants.
Mr. D. M. Shinde, Advocate for Respondent Nos.1 to
3 and 5.
...
CORAM : S. G. DIGE, J.
DATED : 22nd AUGUST, 2022.
PER COURT:-
1. Heard the learned counsel for the applicants and learned counsel for the respondents.
2. This Court has already granted stay to the operation and execution of the impugned judgment and award passed in MACP No.25 of 2014 by the Member, MACT, Basmatnagar, Dist. Hingoli on condition of deposit of the award amount. The applicants have deposited award amount, hence this application is disposed of and stay granted is made absolute till the final disposal of the Appeal.
(S. G. DIGE) JUDGE
Devendra/August-2022
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