United India Insurance Company ... vs Ramesh S/O Panchuram
2022 Latest Caselaw 4516 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Miscellaneous Appeal No. 1210/2022

                                   United India Insurance Company Ltd.
                                                                                                        ----Appellant
                                                                        Versus
                                   Ramesh S/o Panchuram and Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. C.S. Jodha, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

05/07/2022 Heard learned counsel for the appellant.

Issue notice to the respondents, returnable by

08.08.2022.

Necessary steps be taken within a week.

Call for the record of the court below.

In the meantime, operation/execution of the impugned

judgment and award dated 18.02.2022 passed by the Motor

Accident Claims Tribunal No. 1, Bandikui, Dausa (Additional

District and Sessions Judge No. 1, Bandikui, District Dausa) is

stayed on the condition that the appellant shall deposit the entire

award amount within one month with the Tribunal.

(PRAKASH GUPTA),J

MR/KuD/1

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