Oriental Insurance Co. Ltd vs Rakshanda Kouser And Ors
2021 Latest Caselaw 38 j&K

                                                                                           S. No. 108
                               HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU
                                                 (Through Video Conference)

                                                                  Mac App No. 7/2021
                                                                  CM No. 610/2021

        Oriental Insurance Co. Ltd.                                       ...Appellant/Petitioner(s)

                       Through :- Mr. Suneel Malhotra, Advocate
                      v/s           <




        Rakshanda Kouser and ors.
        't
                                                            .....Respondent (s)

                                   Through :-
        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                        (Through Video Conference from High Court Jammu)

                                                          ORDER

01.02.2021 Issue notice to the respondents. Requisite steps for service within one

week.

List on 26.03.2021.

Call for the record of the Tribunal.

CM No. 610/2021

Subject to appellant's depositing of the entire awarded amount along

with interest within a period of six weeks from today, operation of the judgment and

award dated 19.08.2020 passed by the Motor Accidents Claim Tribunal, Rajouri

shall remained stayed. On deposit, the same shall be kept in a fixed deposit initially

for a period of six months.

Application is disposed of.

(RAJNESH OSWAL) JUDGE JAMMU 01.02.2021 Rakesh

RAKESH KUMAR 2021.02.02 13:58 I attest to the accuracy and integrity of this document