Citation : 2021 Latest Caselaw 5233 Raj
Judgement Date : 23 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2182/2021
National Insurance Company Limited, Through Its Legally
Constituted Authority, Regional Office, Sun Tower, Pal Road,
Jodhpur.
----Petitioner
Versus
Jethu Singh S/o Sh. Raghuveer Singh Rajput, R/o 2016,
Purohiton Ka Bas, Indira Colony, Bikaner.
----Respondent
For Petitioner(s) : Mr. Jagdish Chandra Vyas
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
23/02/2021
In wake of onslaught of COVID-19, abundant caution is being
taken while hearing the matters in Court.
Issue notice to the respondent, returnable within a period of
six weeks.
In the meanwhile, if the petitioner-Insurance Company pays
an amount of Rs.3,50,000/- within a period of four weeks from
today, effect and operation of the judgment and award dated
21.09.2020 shall remain stayed.
(DR. PUSHPENDRA SINGH BHATI),J.
61-Zeeshan
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