Iffco Tokio General Insurance Co. Ltd vs Tara Devi & Ors
2024 Latest Caselaw 2265 j&K

Jammu & Kashmir High Court

Iffco Tokio General Insurance Co. Ltd vs Tara Devi & Ors on 30 October, 2024

                                                                                         S. No. 161



                          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT JAMMU


              Case:-           Mac App No. 191/2024
                               CM Nos. 6318 & 6319/2024

              IFFCO Tokio General Insurance Co. Ltd                         .....Appellant/Petitioner(s)

                                         Through: Mr. Sanjay K Dhar, Advocate

                            Vs
              Tara Devi & Ors.                                                     ..... Respondent(s)

                                         Through:

              Coram:           HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                                        ORDER

(30.10.2024)

01. For the reasons stated in the application, the same is allowed and requirement of filing certified copy of award/judgment dated 30.07.2024 is dispensed with.

02. Application is disposed of.

03. Notice to the respondents, returnable within four weeks. Requisite steps for service be taken within one week.

04. List on 09.12.2024.

05. Meanwhile, impugned award shall stay, subject, however, to the deposition of the award amount by the appellant before the Registry of this Court within two weeks. On deposit, learned Registrar Judicial shall keep the same in an FDR of nationalized bank initially for a period of six months. The release of the same shall await orders of this court.

(RAJESH SEKHRI) JUDGE JAMMU 30.10.2024 Vijay