I.F.F.C.O. Tokio General ... vs Bhagwan Singh And 2 Others
2017 Latest Caselaw 2020 ALL

Citation : 2017 Latest Caselaw 2020 ALL
Judgement Date : 6 July, 2017

Allahabad High Court

I.F.F.C.O. Tokio General ... vs Bhagwan Singh And 2 Others on 6 July, 2017

Bench: Bharati Sapru, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2170 of 2017
 

 
Appellant :- I.F.F.C.O. Tokio General Insurance Co. Ltd.
 
Respondent :- Bhagwan Singh And 2 Others
 
Counsel for Appellant :- Pawan Kumar Singh
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahesh Chandra Tripathi,J.

Admit.

Issue notice to the respondents by RPAD returnable at an early date.

The appellant shall deposit the entire decretal amount awarded by the Tribunal in 169/E.C.A-2015 within one month from today, out of which 50% shall be invested in an interest fetching account/FDR in a nationalized bank and the balance 50% shall be released to the claimant-respondents forthwith without furnishing any security.

List after six weeks on 29.08.2017

Any amount already deposited shall be given due adjustment towards the total amount.

In case of default in depositing the amount by the appellant as indicated above, the interim order shall stand automatically vacated.

Order Date :- 6.7.2017

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I.F.F.C.O. Tokio General ... vs Bhagwan Singh And 2 Others
2017 Latest Caselaw 2020 ALL

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I.F.F.C.O. Tokio General ... vs Bhagwan Singh And 2 Others2017 Latest Caselaw 2020 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

I.F.F.C.O. Tokio General ... vs Bhagwan Singh And 2 Others
2017 Latest Caselaw 2020 ALL