The Oriental Insurance Co. Ltd. ... vs Smt. Dalibai
2021 Latest Caselaw 8827 MP

                                                                           1                                MA-2939-2021
                                                        The High Court Of Madhya Pradesh
                                                                  MA No. 2939 of 2021
                         (THE ORIENTAL INSURANCE CO. LTD. MANDAL OFFICE THRU. REGIONAL OFFICE Vs SMT. DALIBAI
                                                             AND OTHERS)


                          Indore, Dated : 14-12-2021
                                                Shri Abhay Chand Jain, learned counsel for the appellant.

                                                Shri Harish Kumar Gilke, learned counsel for the respondents.

Heard on I.A. No.7858/2021, an application under Section 5 of Limitation Act, for condonation of 106 days delay in filing this appeal.

As per Office report in the light of Hon'ble Apex Court Judgment

dated 23/09/2021, the appeal is filed within the limitation period.

Accordingly, I.A. No.7858/2021 is dismissed as being rendered infructuous.

Heard on I.A. No.7849/2021, an application under Order 41 Rule 5 of C.P.C.

On depositing 75% of the awarded amount along with interest and cost, within a period of one month from today, the execution of remaining part of the impugned award shall remain stayed, till the next date of hearing.

Certified copy, as per Rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

sumathi

SUMATHI Digitally signed by SUMATHI JAGADEESAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh,

JAGADEES 2.5.4.20=2c031063fea95cabb51a5432c9ce6df4c 49ae556251c6a1b1fca11a86643b2a2, pseudonym=BEF252392AFC4F748B6F8C1E18D 805F7FACD91F2, serialNumber=28E58B6FE482FD4DF2469FAAFF

AN 13E836178C3C81533BF4D0F8641FFAB3DD337B , cn=SUMATHI JAGADEESAN Date: 2021.12.14 18:19:34 +05'30'