Cholamandalam Ms General ... vs Manisha Manoj Pasare And Others
2022 Latest Caselaw 11000 Bom

                                         {1}                 984-CA-14745-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

               CIVIL APPLICATION NO. 14745 OF 2022
                IN FIRST APPEAL NO. 3129 OF 2022

        CHOLAMANDALAM MS GENERAL INSURANCE CO LTD
                  THROUGH ITS MANAGER
                        VERSUS
                 MANISHA MANOJ PASARE

                                   ...
               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, 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.