Oriental Insurance Co. Ltd vs Zainab Khatoon
2021 Latest Caselaw 949 j&K

                                                             S. No. 11
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                     Mac App No. 90/2021
                                     CM No. 6606/2021
                                     CM No. 6607/2021

Oriental Insurance Co. Ltd.                                    ...Appellant(s)
                                 Through :- Mr. Amrit Sarin, Advocate
         V/s
Zainab Khatoon                                                ...Respondent(s)
                                  Through :-

Coram:         HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                  ORDER

CM No. 6606/2021

For the reasons stated in the application, the same is allowed

subject to filing of the certified copy of judgment within a period of four

weeks.

Mac App No. 90/2021

Notice to the respondents, returnable within three weeks.

Requisite steps within one week.

List on 04.10.2021.

Send for the record.

CM 6607/2021

In the meantime, till next date of hearing, the operation of the

impugned award shall stay subject to depositing of the award amount within

two weeks before the Registry, whereupon the subject amount shall be kept

in FDR initially for a period of six months.

(JAVED IQBAL WANI) JUDGE

Jammu 23.08.2021 Angita