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The Oriental Insurance Company ... vs Salam Din And Others
2021 Latest Caselaw 88 j&K

Citation : 2021 Latest Caselaw 88 j&K
Judgement Date : 8 February, 2021

Jammu & Kashmir High Court
The Oriental Insurance Company ... vs Salam Din And Others on 8 February, 2021
                                                              Sr. No. 116
                                                              Admission List

            HIGH COURT OF JAMMU AND KASHMIR
                         AT JAMMU

                                             Mac App No. 12/2021
                                             CM No. 950/2021
                                             CM No. 951/2021


The Oriental Insurance Company Ltd.                .....Petitioner/Applicant(s)

                        Through :- Mr. Rupinder Singh, Advocate.

               V/s

Salam Din and others                                       .....Respondent(s)
                        Through :-

Coram:       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                   ORDER

CM No. 951/2021

The applicant seeks exemption from filing the certified copy of the

award/judgment dated 05.09.2020 passed by the learned Presiding Officer,

Motor Accident Claims Tribunal, Rajouri.

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

Applicant/appellant is exempted from filing of the certified copy of the

award/judgment dated 05.09.2020.

Application is, accordingly, disposed of.

Mac App No. 12/02021

Issue notice to the respondents, returnable within four weeks. Requisites

for the same within one week.

Call for the record in File No. 54/claim decided on 05.09.2020 from

Motor Accident Claims Tribunal, Rajouri.

List on 26.04.2021.

CM No. 950/2021

Operation of impugned award dated 05.09.2020 passed by the learned

Presiding Officer, Motor Accident Claims Tribunal, Rajouri shall stay

provided the entire awarded amount alongwith interest be deposited with the

Registry of this Court within a period of six weeks. In case, awarded amount is

deposited, the same shall be kept in a FDR initially for a period of six months.

Application is, accordingly, disposed of.

(RAJNESH OSWAL) JUDGE

JAMMU 08.02.2021 SUNIL-II

SUNIL KUMAR 2021.02.09 13:30 I attest to the accuracy and integrity of this document

 
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