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The New India Assurance Co. Ltd vs Mst. Pooja
2022 Latest Caselaw 11912 Raj

Citation : 2022 Latest Caselaw 11912 Raj
Judgement Date : 27 September, 2022

Rajasthan High Court - Jodhpur
The New India Assurance Co. Ltd vs Mst. Pooja on 27 September, 2022
Bench: Farjand Ali

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3025/2018

The New India Assurance Co. Ltd.

----Appellant Versus Mst. Pooja

----Respondent Connected With S.B. Civil Misc. Appeal No. 3024/2018 The New India Assurance Co. Ltd.

----Appellant Versus Mst. Pooja

----Respondent

For Appellant(s) : Mr. Jagdeesh Chandra Vyas For Respondent(s) : Mr. Shree Kant Verma

HON'BLE MR. JUSTICE FARJAND ALI

Order

27/09/2022

The matter comes upon an application preferred on behalf of

the appellant to make necessary correction in the order. It seems

to be a typographical error which requires to be corrected.

For the reasons mentioned in the application, the same is

allowed.

The suitable correction be made in the order dated

09.09.2022. Now the order dated 09.09.2022 reads as under:

S.B. Civil Misc. Appeal No. 3025/2018:

An application under Section 151 CPC has been preferred on

behalf of the appellant-company seeking extension of the stay

order passed by this Court on 08.01.2019.

(2 of 2) [CMA-3025/2018]

It is emanating from the record that vide order dated

08.01.2019 execution of the impugned judgment and award dated

10.9.2018 was stayed i.e. not for limited period, thus, the

application preferred by the appellant is allowed. The interim order

dated 08.01.2019 shall remain in currency till further orders.

List this matter after two weeks.

S.B. Civil Misc. Appeal No. 3024/2018:

An application under Section 151 CPC has been preferred on

behalf of the appellant-company seeking extension of the stay

order passed by this Court on 11.01.2019.

It is emanating from the record that vide order dated

11.01.2019 execution of the impugned judgment and award dated

10.9.2018 was stayed i.e. not for limited period, thus, the

application preferred by the appellant is allowed. The interim order

dated 11.01.2019 shall remain in currency till further orders.

List this matter after two weeks.

(FARJAND ALI),J 49-50-Ashutosh/-

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