Oriental Insurance Company ... vs Nitin Bhalchandra Vispute
2022 Latest Caselaw 8484 Bom

                                      {1}                   944-CA-12290-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 12290 OF 2022
            IN FIRST APPEAL (ST) NO. 22138 OF 2022

               ORIENTAL INSURANCE COMPANY LIMITED
                             VERSUS
                   NITIN BHALCHANDRA VISPUTE

                                  ...
             Advocate for Applicant : Mr. M.D. Shinde h/f.
                                      Mr. M.K. Goyanka
                                 ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 26th August, 2022

 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that,

applicant has challenged the judgment and award passed

by Reference Court. 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 twelve

Pooja K.

                                  {2}                  944-CA-12290-2022

 (12) weeks'.

4. List the matter on 18th November, 2022.

[S.G. DIGE, J.]

Pooja K.