2021 Present: Mr. Jagdish Thakur vs Mr. Divya Raj Singh
2021 Latest Caselaw 41 HP

FAO (MVA) No. 53/2018

.

01.01.2021 Present: Mr. Jagdish Thakur, Advocate, for the appellant/applicant.

Mr. Divya Raj Singh, Advocate, for

respondent No.3.

(THROUGH VIDEO CONFERENCING).

CMP No. 12432/2020

Heard. Since the judgment passed by this

Court has attained finality, the instant application filed

by the applicant-Insurance Company is allowed and

the excess amount along with proportionate interest

accrued thereon is ordered to be released in favour of

the applicant by remitting the same to its bank

account as given in para 4 of the application. The

application stands disposed of.

(Tarlok Singh Chauhan) Judge

January 01,2021 (Gaurav/pankaj))