National Insurance Co. Ltd., Br ... vs Mangal Babasaheb Shirshath And ...
2022 Latest Caselaw 8792 Bom

                                      {1}                    13-CA-10900-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 10900 OF 2022
            IN FIRST APPEAL (ST) NO. 12735 OF 2020

  NATIONAL INSURANCE COMPANY LTD BRANCH MANAGER
  201 A-WING AMBAR PLAZA STATION ROAD AHMEDNAGAR
                      VERSUS
      MANGAL BABASAHEB SHIRSHATH AND OTHERS

                                    ...
                 Advocate for Applicant : Mr. S.N. Pagare
                                   ....

                                 CORAM : S.G. DIGE, J.
                                 DATE : 5th September, 2022

 ORDER :

. Heard learned Counsel for applicant.

2. Learned Counsel for applicant submits that,

applicant has challenged the judgment and award passed

by the Motor Accident Claims Tribunal, Ahemadnagar on

various grounds. Hence, requested to stay impugned

order.

3. Considering the submissions of learned Counsel for

applicant and reasons mentioned in the application,

Pooja K.

{2} 13-CA-10900-2022

impugned order is stayed till next date subject to deposit

of entire award amount before this Court within six (06)

weeks'.

4. List the First Appeal on 17th October, 2022.

[S.G. DIGE, J.]

Pooja K.