The Oriental Insurance Co.Ltd vs Huma Kausar Mohammad Ali Khatik
2022 Latest Caselaw 9682 Bom

                                      {1}                   907-CA-13367-2022


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

             CIVIL APPLICATION NO. 13367 OF 2022
            IN FIRST APPEAL (ST) NO. 25349 OF 2022

       THE ORIENTAL INSURANCE COMPANY LTD
                        VERSUS
         HUMA KAUSAR MOHAMMAD ALI KHATIK
                           ...
          Advocate for Applicant : Ms. M.Y. Mali
                          ....
                       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

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.