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National Insurance Co. Ltd vs Loon Singh
2021 Latest Caselaw 12154 Raj

Citation : 2021 Latest Caselaw 12154 Raj
Judgement Date : 3 August, 2021

Rajasthan High Court - Jodhpur
National Insurance Co. Ltd vs Loon Singh on 3 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 9902/2021

National Insurance Co. Ltd., Through Divisional Office, In Front

Of Upaj Mandi, Samta Nagar, Bikaner Through Chief Regional

Manager, National Insurance Co. Ltd., Pal Road, Jodhpur.

----Petitioner Versus

Loon Singh S/o Shri Surjan Singh Sankhla, By Caste Rajput,

Resident Of Village Bachhasar, Tehsil And District Bikaner.

----Respondent

For Petitioner(s) : Mr. Anil Kaushik

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

03/08/2021

Issue notice. Issue notice of stay application as well,

returnable within six weeks.

In the meantime, effect and operation of the order

dated 5.3.2021 passed by the Permanent Lok Adalat,

Bikaner shall remain stayed subject to the condition that

the petitioner-insurance company shall deposit an

(2 of 2) [CW-9902/2021]

amount of Rs.3,00,000/- with the Permanent Lok Adalat,

Bikaner within a period of four weeks from today.

The amount of Rs.3,00,000/- so deposited by the

petitioner-insurance company shall be disbursed to the

respondent by the Permanent Lok Adalat, Bikaner on

moving an appropriate application.

(VIJAY BISHNOI),J

50-msrathore/-

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