The New India Assurnace Co Ltd ... vs Hasina Ashfak Shaikh And Others
2022 Latest Caselaw 11270 Bom

                                         {1}                 906-CA-14922-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 14922 OF 2022
            IN FIRST APPEAL (ST) NO. 29059 OF 2022

        THE NEW INDIA ASSURNACE CO LTD THROUGH ITS
                    DIVSIIONAL MANAGER
                           VERSUS
             HASINA ASHFAK SHAIKH AND OTHERS

                                   ...
               Advocate for Applicant : Mr. M.R. Deshmukh
                                   ....

                                     CORAM : S.G. DIGE, J.
                                     DATE : 21st 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 six (06) weeks.

4. List the matter on 2nd December, 2022.

[S.G. DIGE, J.]

Pooja K.