United India Insurance Co. Ltd., ... vs Gyano @ Gyanoba Sambhaji Kadam And ...
2022 Latest Caselaw 10879 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                    40 CIVIL APPLICATION NO.1634 OF 2022
                                 IN FA/215/2022
                   WITH CIVIL APPLICATION NO.14358 OF 2022
                                IN FA/215/2022

   UNITED INDIA INSURANCE CO. LTD., THR ITS DIVISION OFFICE,
             DIVISIONAL MANAGER, AURANGABAD
                            VERSUS
       GYANO @ GYANOBA SAMBHAJI KADAM AND OTHERS
                                ...
             Advocate for Applicant : Mr.S.V.Kulkarni
    Advocate for Respondent No.2 : Mr.Gadegaonkar Bharat N.
       Advocate for Respondent No.4 : Ms.Megha Y.Mali h/f.
                             Mr.D.P.Deshpande
                                ...
                     CORAM : S. G. DIGE, J.

Dated: October 17, 2022 ...

PER COURT :-

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 submission of the learned counsel for the applicant, the impugned judgment and order is stayed till fnal disposal of the appeal.

3] Civil Application No.1634 of 2022 is allowed and disposed of.

4] List Civil Application No.14358 of 2022 on 22-11-2022.

( S. G. DIGE, J. )

SPT