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National Insurance Co. Ltd vs Pholi Devi And Ors
2021 Latest Caselaw 20 j&K

Citation : 2021 Latest Caselaw 20 j&K
Judgement Date : 28 January, 2021

Jammu & Kashmir High Court
National Insurance Co. Ltd vs Pholi Devi And Ors on 28 January, 2021
                                                                                            S. No. 105


                                HIGH COURT OF JAMMU AND KASHMIR
                                               AT JAMMU
                                                  (Through Video Conference)
                                                                   Mac App No. 1/2021
                                                                   CM No. 100/2021
                                                                   CM No. 101/2021
        National Insurance Co. Ltd.                                     ...Appellant/Applicant(s)

                         Through :- Mr. Baldev Singh, Advocate
                        v/s          <




        Pholi Devi and ors.
        't
                                                               .....Respondent (s)

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

                                                           ORDER

CM No. 100/2021

The present application has been filed by the appellant-insurance

company seeking condonation of delay in filing the appeal.

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

in filing the appeal is condoned.

Application is disposed of.

Mac.App No. 1/2021

Issue notice to the respondents 1 to 4 only. Requisite steps for service

within one week.

List on 09.03.2021.

CM No. 101/2021

Subject to appellant's deposit of entire award amount with the Registry

of this Court within a period of six weeks from today, the operation of impugned

judgment and award dated 11.08.2020 passed Motor Accidents Claim Tribunal,

Rajouri shall stay. On deposit, the same shall be kept in a fixed deposit initially for a

period of six months.

CM stands disposed of.

(RAJNESH OSWAL) RAKESH KUMAR JUDGE 2021.01.28JAMMU16:07 I attest to the accuracy and 28.01.2021 integrity Rakesh of this document

 
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