The New India Assurance Company ... vs Malanbai Gangadhar Deshmukh And ...
2022 Latest Caselaw 9681 Bom

                                      {1}                   908-CA-13370-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 13370 OF 2022
            IN FIRST APPEAL (ST) NO. 25266 OF 2022

  THE NEW INDIA ASSURANCE COMPANY LTD THROUGH ITS
                  BRANCH MANAGER
                      VERSUS
     MALANBAI GANGADHAR DESHMUKH AND OTHERS

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

                                 CORAM : S.G. DIGE, J.
                                 DATE : 22nd 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

Pooja K.

{2} 908-CA-13370-2022

of entire award amount before this Court within eight (08)

weeks'.

4. List the matter on 17th November, 2022.

[S.G. DIGE, J.]

Pooja K.