New India Assurance Compnay Ltd vs Sambhaji Savalaram Ijgaj And ...
2022 Latest Caselaw 8276 Bom

                                  {1}                  927-CA-12088-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 12088 OF 2022
            IN FIRST APPEAL (ST) NO. 18649 OF 2022

                  NEW INDIA ASSURANCE COMPANY LTD
                               VERSUS
                      SAMBHAJI SAVALARAM IJGAJ

                                  ...
              Advocate for Applicant : Mr. S.S. Dargad h/f.
                                       Mr. S.G. Chapalgaonkar
                                  ....

                                 CORAM : S.G. DIGE, J.
                                 DATE : 23rd August, 2022
 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that, applicant

has challenged the judgment and award passed by the

Reference Court on various grounds. Hence, requested to

stay impugned order.

3. Considering the submissions of learned Counsel, the

impugned order is stayed till next date, subject to deposit of

50% award amount before this Court within six (06) weeks'.

[S.G. DIGE, J.]

Pooja K.