The Oriental Insurance Co.Ltd vs Rameshwari Mahadeo Kharmure
2022 Latest Caselaw 10996 Bom

                                         {1}                 917-CA-14756-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 14756 OF 2022
             IN FIRST APPEAL (ST) NO. 28561 OF 2022

                     THE ORIENTAL INSURANCE CO LTD
                                VERSUS
                    RAMESHWARI MAHADEO KHARMURE

                                  ...
              Advocate for Applicant : Mr. D.P. Deshpande
                                  ....

                                     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 six weeks.

4. List the matter on 29th November, 2022.

[S.G. DIGE, J.]

Pooja K.