The New India Assurance Co Ltd vs Smt Rampyari And Ors
2022 Latest Caselaw 293 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 2454/2017

                                    The New India Assurance Co Ltd
                                                                                                       ----Appellant
                                                                        Versus
                                    Smt Rampyari And Ors
                                                                                                     ----Respondent

For Appellant(s) : Mr. Parinitoo Jain with Mr.Abhay Jain through VC For Respondent(s) : Mr. Nitesh Rawat through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022 This appeal has been filed by Insurance Company against

judgment and award dated 13.02.2017.

Heard.

Admit.

Interim order dated 11.05.2017 is made absolute during the

pendency of appeal.

Accordingly, stay application stand disposed of.

The respondents-claimants would be free to file application

for disbursement of compensation so deposited during pendency

of appeal, if any change in circumstances occurs.

(SUDESH BANSAL),J

NITIN/70

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