United India Insurance Co Ltd vs Laxmi Dnyaneshwar Bongane
2022 Latest Caselaw 10875 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


        24 CIVIL APPLICATION NO.14619/2022 IN FAST/27999/2022

               UNITED INDIA INSURANCE CO LTD
                            VERSUS
               LAXMI DNYANESHWAR BONGANE
                                ...
       Advocate for Applicant : Mr.Mundada Vinodkumar R.
                                ...
                    CORAM : S. G. DIGE, J.

Dated: October 17, 2022 ...

PER COURT :-

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submits that the applicant

has challenged the impugned Judgment and order passed by the

Commissioner for Employees' Compensation and Labour Judge,

Hingoli, on various grounds. Hence, requested to stay the

impugned Judgment and order.

3. Considering the submission of the learned counsel for the

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

award amount before the Commissioner for Employees'

Compensation and Labour Judge, the impugned Judgment and

order is stayed till next date.

4. Stand over to 07-12-2022.

( S. G. DIGE, J. )

SPT