National Insurance Company vs Bebabai Pratap Mhaske And 6 Others
2024 Latest Caselaw 24553 Bom

Bombay High Court

National Insurance Company vs Bebabai Pratap Mhaske And 6 Others on 20 August, 2024

                              (1)                  981-ca-8837-2024.odt



     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

                 CIVIL APPLICATION NO. 8837 OF 2024
                          IN FAST/19689/2024

             NATIONAL INSURANCE COMPANY
                         VERSUS
         BEBABAI PRATAP MHASKE AND 6 OTHERS
                             ...
Mr. Aniruddha S. Usmanpurkar, Advocate for Applicant.
                             ...

                            CORAM : S. G. CHAPALGAONKAR, J.

DATED : 20th AUGUST, 2024. P.C.:-

1. Heard Mr. Usmanpurkar, learned Advocate appearing for the applicant.

2. Having considered submissions advanced and averments in the application, issue notice to the respondents, returnable on 15.10.2024.

3. There shall be ad-interim stay to the judgment and Award under Appeal subject to condition that applicant deposits entire awarded amount with the Registry of this Court within a period of eight weeks. Non-deposit of awarded amount shall entail automatic vacation of interim stay without further reference to this Court.

(S. G. CHAPALGAONKAR) JUDGE Devendra/August-2024