United India Insurance Company ... vs Rani Sandeep Navsare And Others
2022 Latest Caselaw 11271 Bom

                                         {1}                 904-CA-14917-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 14917 OF 2022
             IN FIRST APPEAL (ST) NO. 29041 OF 2022

                 UNITED INDIA INSURANCE COMPANY LTD
                                VERSUS
                  RANI SANDEEP NAVSARE 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.