The New India Assurance Co Ltd ... vs Syed Arifuddin Quadri Syed ...
2022 Latest Caselaw 11272 Bom

                                         {1}                 905-CA-14919-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 14919 OF 2022
               IN FIRST APPEAL NO. 29036 OF 2022

    THE NEW INDIA ASSURANCE CO LTD THROUGH ITS
                    BRANCH MANAGER
                         VERSUS
 SYED ARIFUDDIN QUADRI SYED HABIBUDDIN QUADRI AND
                         OTHERS
                             ...
      Advocate for Applicant : Mr. S.G. Chapalgaonkar
                            ....

                                     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.