The Manager Cholamandalam Ms ... vs Ashok Balaji Shelke And Another
2022 Latest Caselaw 10993 Bom

                                         {1}                 916-CA-14744-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 14744 OF 2022
             IN FIRST APPEAL (ST) NO. 28522 OF 2022

  THE MANAGER CHOLAMANDALAM MS GENERAL INSURANCE
                        CO LTD
                       VERSUS
          ASHOK BALAJI SHELKE AND ANOTHER

                                  ...
              Advocate for Applicant : Mr. A.G. Choudhari
                                  ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 18th October, 2022

 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that, applicant

has challenged the judgment and award passed by

Reference Court. Hence, requested to stay impugned order.

3. Considering the submissions of learned Counsel for

applicant, the impugned order is stayed till next date

subject to deposit of entire award amount before this Court

within eight (08) weeks'.

4. List the matter on 13th December, 2022.

[S.G. DIGE, J.]

Pooja K.