The Oriental Insurance Co. Ltd vs Deoram Shivram Bhil
2022 Latest Caselaw 8279 Bom

                                  {1}                  926-CA-12083-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 12083 OF 2022
            IN FIRST APPEAL (ST) NO. 20272 OF 2022

               THE ORIENTAL INSURANCE COMPANY LTD
                              VERSUS
                       DEORAM SHIVRAM BHIL

                                  ...
              Advocate for Applicant : Mr. D.P. Deshpande
                                  ....

                                 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

entire award amount before this Court within six (06)

weeks'.

[S.G. DIGE, J.]

Pooja K.