The Oriental Insurance Co.Ltd vs Archana Arunrao Charthankar
2022 Latest Caselaw 10592 Bom

                                      {1}                   909-CA-14457-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 14457 OF 2022
            IN FIRST APPEAL (ST) NO. 27515 OF 2022

               THE ORIENTAL INSURANCE COMPANY LTD
                              VERSUS
                 ARCHANA ARUNRAO CHARTHANKAR

                                   ...
            Advocate for Applicant : Ms. M.Y. Mali h/f. Mr.D.P.
                              Deshpande
                                  ....

                                 CORAM : S.G. DIGE, J.
                                 DATE : 12th October, 2022
 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that,

applicant has challenged the judgment and award passed

by the 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 six (06)

weeks.

[S.G. DIGE, J.]

Pooja K.