The Oriental Insurance Company ... vs Anwar Hussain And Others
2021 Latest Caselaw 92 j&K

                                                                Sr. No. 119

              HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                                Mac App No. 17/2021
                                                CM No. 982/2021
                                                CM No. 983/2021

The Oriental Insurance Company Ltd.                             .....Appellant(s)

                          Through :- Mr. Rupinder Singh, Advocate.
                 v/s

Anwar Hussain and others                                      .....Respondent(s)
                      Through :-
Coram:         HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                     ORDER

CM No. 983/2021

The present application has been filed seeking exemption from filing of the certified copy of the impugned judgment and award dated 05.09.2020.

For the reasons stated in the application, the same is allowed. Filing of certified copy of the aforesaid judgment and award is dispensed with.

Application stands disposed of.

Mac App No. 17/2021

Issue notice to the respondents, returnable within four weeks. Requisites for the same within one week.

List along with Mac App No. 12/2021. CM No. 982/2021

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 along with interest be deposited in this Court within a period of six weeks. In case, awarded amount is deposited, the same shall be kept in a fixed deposit initially for a period of six months.

Application is, accordingly, disposed of.

(RAJNESH OSWAL) JUDGE

JAMMU 09.02.2021 Rakesh