The Branch Manager The New India ... vs Shrikant Trimbak Pawar
2022 Latest Caselaw 6910 Bom

                                       1          991- C. A. No. 10175-2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                991 CIVIL APPLICATION NO. 10175 OF 2022
                                IN
                     FIRST APPEAL NO. 1593 OF 2022

THE BRNACH MANAGER THE NEW INDIA INSURANCE COMPANY
VERSUS
SHRIKANT TRIMBAK PAWAR
                           ...
     Advocate for Appellant : Sayali S. Tekale h/f
                             Mr. S. G. Chapalgaonkar
                            ...
                     CORAM : S. G. DIGE, J.

DATE : 19.07.2022

PER COURT :-

Heard learned counsel for the applicant. Learned counsel

for the applicant submits that applicant has impugned Judgment

and award passed by learned Member, Motor Accident Claim

Tribunal, Ahmednagar in M.A.C.P. No. 495 of 2019 hence

requested to stay the impugned order.

2. Considering submissions and reason mentioned in the

application the efect and operation of impugned Judgment and

award is stayed till next date subject to deposit of entire award

amount within eight weeks.

( S.G. DIGE,) JUDGE ysk