The Oriental Insurance Co. Ltd vs Deoram Shivram Bhil
2022 Latest Caselaw 10874 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


       28 CIVIL APPLICATION NO.12083/2022 IN FAST/20272/2022

                THE ORIENTAL INSURANCE CO.LTD
                            VERSUS
                     DEORAM SHIVRAM BHIL
                                ...
       Advocate for Applicant : Mr.Dhannjay P. Deshpande
     Advocate for Respondent Nos.1 to 3 : Ms.Kazi Sabahat T.
                                ...
                    CORAM : S. G. DIGE, J.

Dated: October 17, 2022 ...

PER COURT :-

1. Heard learned counsel for the applicant and learned counsel

for respondent Nos.1 to 3.

2. Considering the submission of the learned counsel for the

applicant as well as the fact that the applicant has deposited entire

award amount alongwith accrued interest thereon, impugned

Judgment and order is stayed till fnal disposal of the appeal.

3. Application is disposed of.

( S. G. DIGE, J. )

SPT