Reliance General Insurance Co. ... vs Smt. Meena Agarwal And 5 Ors.
2014 Latest Caselaw 2431 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1849 of 2014
 

 
Appellant :- Reliance General Insurance Co. Ltd.
 
Respondent :- Smt. Meena Agarwal And 5 Ors.
 
Counsel for Appellant :- Saurabh Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Admit.

Issue notice. The appellant may take steps to serve the respondents by registered post.

Until further orders, the execution of the award dated 7.3.2014 passed by the Special Judge (SC/ST Act)/MACT/ADJ, Ghaziabad in MAC No. 374 of 2010 (Smt. Meena Agarwal and others Vs. Reliance General Insurance Co. Ltd and others) shall remain stayed provided the appellant  deposits 50% of the amount of award within a period of four weeks. Any amount already deposited shall be given adjustment. The entire amount deposited shall be released in favour of the claimants as per the direction given by the Tribunal.

Office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 2.7.2014

OP