National Insurance Company Ltd., ... vs Anita W/O Vitthal Mahandule And ...
2022 Latest Caselaw 10233 Bom

                                             1
                                                                         5530.22CA

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                      918 CIVIL APPLICATION NO.5530 OF 2022
                          IN FIRST APPEAL NO.782 OF 2022

                 NATIONAL INSURANCE CO. LTD., AURANGABAD

                  ANITA W/O VITTHAL MAHANDULE & OTHERS
                                         ...
                    Advocate for the applicant : Mr.S.V.Kulkarni
                Advocate for Respondent nos.1 to 4 : Mr.S.E.Shekade
                   Advocate for Respondent no.5 : Mr.N.C.Garud
                                         ...

                                           CORAM : S.G.DIGE, J.

DATE : 04.10.2022 P.C. :

1] Heard the learned counsel for the applicant. The learned counsel for the applicant submits that the applicant has deposited the entire award amount, hence, requested to stay the impugned judgment and order.

2] Considering the submissions of the learned counsel for the applicants, 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