The New India Assurance Company ... vs Sharad Nivrutti Ambekar
2022 Latest Caselaw 10878 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


        25 CIVIL APPLICATION NO.14621/2022 IN FAST/27993/2022

 THE NEW INDIA ASSURANCE COMPANY LTD THROUGH ITS BRANCH
                          MANAGER
                           VERSUS
                 SHARAD NIVRUTTI AMBEKAR
                               ...
           Advocate for Applicant : Mr.Ambhore M.M.
                               ...
                   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

Motor Accident Claims Tribunal (for short 'the MACT') on various

grounds. Hence, requested to stay the impugned Judgment and

order.

3. Considering the submission of learned counsel for the

applicant and grounds raised in the application, impugned

Judgment and order passed by the Motor Accident Claims Tribunal

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

amount within eight weeks.

( S. G. DIGE, J. )

SPT