M/S. Oriental Insurance Co. Ltd., ... vs Jaysingh Bhagwan Nalawade (Died) ...
2022 Latest Caselaw 9952 Bom

                                            1
                                                                       3786.22CA

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                      904 CIVIL APPLICATION NO.3786 OF 2022
                          IN FIRST APPEAL NO.499 OF 2022

            M/S. ORIENTAL INSURANCE CO. LTD., AURANGABAD
                               VERSUS
          JAYSINGH BHAGWAN NALAWADE (DIED) THR HIS LEGAL
             HEIRS SANGITA JAYSING NALAWADE & OTHERS

                                         ...
                   Advocate for the applicant : Mr.V.N.Upadhye
               Advocate for Respondent nos.1 and 2 : Mr.D.R.Markad
                                        ...

                                          CORAM : S.G.DIGE, J.

DATE : 28.09.2022 P.C. :

1] Heard the learned counsel for the applicant and

the learned counsel for respondent nos.1 and 2.

2] The learned counsel for the applicant submits

that the applicant has challenged the impugned judgment

and order passed by the Tribunal on various grounds,

hence, requested to stay the impugned order.

3] Considering the submissions of the learned

counsel for the applicant and the reasons mentioned in the

application, the impugned order is stayed till the next date

3786.22CA

subject to deposit of entire award amount within two

weeks.

4] Stand over to 12th October, 2022.

[S.G.DIGE] JUDGE DDC