Bajaj Allianz General Insurance ... vs Varsha Nitin Bhagat And Ors
2022 Latest Caselaw 8409 Bom

                                             1
                                                                         7690.20CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      974 CIVIL APPLICATION NO.7690 OF 2020
                         IN FIRST APPEAL NO.2324 OF 2020

                  BAJAJ ALLIANZ GENERAL INSURANCE CO.
                               LTD.AURANGABAD
                                    VERSUS
                     VARSHA NITIN BHAGAT & OTHERS
                                        ...
                 Advocate for Applicant : Mr.S.G.Chapalgaonkar
              Advocate for Respondent nos.1 to 4 : Mr.A.S.Gandhi
                                       ...
                                      CORAM : S.G.DIGE, J.

DATE : 25.08.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has deposited entire award amount before this Court, out of which 40% amount is withdrawn by the respondents, hence, requested to stay the impugned judgment and order.

2] Considering the submissions of both learned counsel, the impugned judgment and order is stayed till final disposal of the appeal.

3] Civil Application is disposed of accordingly.

[S.G.DIGE] JUDGE DDC