The Oriental Insurance Company Ltd. vs Smt. Sanjukunwar
2024 Latest Caselaw 15482 MP

Madhya Pradesh High Court

The Oriental Insurance Company Ltd. vs Smt. Sanjukunwar on 22 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       MA No. 3809 of 2024
                                  (THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. SANJUKUNWAR AND OTHERS)

                           Dated : 22-05-2024
                                 Shri Abhay Chand Jain Advocate for appellant.

                                 Heard on IA No. 4701/2024 which is an application for stay of execution
                           of the order dated 15.3.2024 passed by Commissioner for Workmen's
                           Compensation Mandsaur.
                                 Counsel for appellant submits that appellant/ company has deposited Rs.
                           12,26,895/- and if penalty amount is not stayed then appeal would become

                           infructuous. He has placed reliance upon judgment of Hon'ble Apex court in
                           case of Ved Prakash Garg Vs. Premi Devi and others reported in 1998 ACJ 1
                           in support of his contention.
                                 After considering the facts and circumstances of the case, IA No.
                           4701/2024 is allowed and execution of the impugned order is hereby stayed till
                           the next date of hearing.
                                 Let notice be issued to respondents on payment of PF within one week.

Notice be made returnable within 12 weeks.

Let record of the below tribunal be requisitioned.

(ANIL VERMA) JUDGE

BDJ