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Bajaj Allianz General Insurance ... vs G. M. Motors And Another
2021 Latest Caselaw 1000 j&K/2

Citation : 2021 Latest Caselaw 1000 j&K/2
Judgement Date : 1 September, 2021

Jammu & Kashmir High Court - Srinagar Bench
Bajaj Allianz General Insurance ... vs G. M. Motors And Another on 1 September, 2021
                                                                                S. No. 25
                                                                         Supplementary-1 Causelist


              IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR
           CJ Court
                                   Case: MA 9/2019 [FAO(D) 2/2019]

           Bajaj Allianz General Insurance Co. Ltd.
                                                                   ... Petitioner/Appellant(s)
           Through: Mr. Nissar A. Dendru, Advocate
                    Mr. A. Hanan, Advocate

                                         V/s
           G. M. Motors and another
                                                                          ... Respondent(s)
           Through: Mr. Wajid Haseeb, Advocate (for applicant)


           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                  ORDER

01-9-2021 Application, CM 566/2021, has been moved in a Misc. Appeal, which has been dismissed vide judgment and order dated 6.8.2021, for the release of the amount deposited as per the award of the court below. It has been informed that 25% of the award amount was deposited before the Commission and a further sum of Rs.1.40 lacs approximately in the Registry of the High Court.

Since the appeal has already been dismissed, the claimants are entitled to the compensation as per the award of the court below.

Accordingly, the Registry of the High Court is directed to release the amount deposited with it.

Since the Commission before whom 25% of the award amount has been deposited is not functional, the Director, Consumer Affairs and Public Distribution Department is directed to consider the application for the release of the said amount and pass appropriate orders.

Application CM 5661/2021 disposed of.

                                         (SANJAY DHAR)              (PANKAJ MITHAL)
                                              JUDGE                   CHIEF JUSTICE
           Srinagar
           01-09-2021
           N Ahmad
NISSAR A BHAT
2021.09.01 16:16
I attest to the accuracy and
integrity of this document
 

 
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