New India Assurance Company Ltd vs Hirabai Ramlal Shelar
2022 Latest Caselaw 6327 Bom

                                        1

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

            941 CIVIL APPLICATION NO.9650 OF 2022
               IN FIRST APPEAL NO. 1409 OF 2022
        NEW INDIA ASSURANCE COMPANY LTD THROUGH ITS
                      DIVISIONAL MANAGER
                             VERSUS
                    HIRABAI RAMLAL SHELAR
                                ...
          Advocate for Appellant : Ms. Sayali S. Tekale h/f.
                                   Mr.Chapalgaonkar S.G.
                                ...
                        CORAM : S. G. DIGE, J.

DATE : 05.07.2022

PER COURT :

Learned counsel for applicant submits that applicant

would deposit compensation amount within eight weeks.

Hence, requested to stay the order passed by learned Motor

Accidents Claims Tribunal, Aurangabad.

2. Considering the submissions of learned counsel for

applicant, the impugned judgment passed by learned MACT,

Aurangabad is stayed till next date.

3. Eight weeks' time is given for depositing the entire

compensation amount.

(S. G. DIGE) JUDGE .....

shp/-