Cholamandalam Ms Gen Insurance Co ... vs Reshma Akhil Pathan And Others
2022 Latest Caselaw 8803 Bom

                                         {1}                  31-CA-12504-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

              CIVIL APPLICATION NO. 12504 OF 2022
             IN FIRST APPEAL (ST) NO. 23177 OF 2022

     CHOLAMANDALAM MS GEN INSURANCE CO LTD THROUGH
               ITS AUTHORIZED SIGNATORY
                        VERSUS
            RESHMA AKHIL PATHAN AND OTHERS

                                   ...
               Advocate for Applicant : Mr. A.G. Choudhari
                                   ....

                                     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

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 9th November, 2022.

[S.G. DIGE, J.]

Pooja K.