Divisional Manager Shriram ... vs Mangaltai Balsaheb Deshmukh
2022 Latest Caselaw 9727 Bom

                                                                       ca13421.22
                                      -1-

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                   978 CIVIL APPLICATION NO. 13421 OF 2022
                                   IN/WITH
                        FIRST APPEAL NO.2478 OF 2022

        DIVISIONAL MANAGER SHRIRAM GENERAL INSURANCE CO LTD
                                   VERSUS
                    MANGALTAI BALSAHEB DESHMUKH
                                       ...
                 Advocate for Appellant : Mr. Rathi Swapnil S.
                                      .....

                                  CORAM : S. G. DIGE, J.

DATED : 23 rd SEPTEMBER, 2022

PER COURT:-

1. Heard learned counsel for the applicant.

2. Learned counsel for the applicant submits that the applicant

has challenged the impugned judgment and award of the Tribunal on

various grounds. Hence, it be stayed.

3. Considering the submission of learned counsel for the

applicant and the reasons mentioned in the application, impugned

award is stayed till the next date subject to deposit entire amount

under award before this Court within six weeks from today.

4. In first appeal, issue notice to the respondent, returnable on

11.11.2022.

(S. G. DIGE, J.)

rlj/