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National Insurance Co. Ltd vs Suman
2023 Latest Caselaw 4428 Raj

Citation : 2023 Latest Caselaw 4428 Raj
Judgement Date : 10 May, 2023

Rajasthan High Court - Jodhpur
National Insurance Co. Ltd vs Suman on 10 May, 2023
Bench: Pushpendra Singh Bhati
                                     (1 of 2)                         [CW-11658/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 11658/2022

National     Insurance     Co.      Ltd.,       Through          Branch   Manager,
Hanumangarh Junction Teh. And Dist.- Hanumangarh, Through
Authorised Signatory At 'sun Tower', 3Rd And 5Th Floor, Pal
Road, Jodhpur.
                                                                     ----Petitioner
                                    Versus
1.        Suman W/o Lt. Rajendra, Aged About 46 Years, By Caste
          Jat, R/o Bhangwa, Tehsil Bhadra, Dist. Hanumangarh.
2.        Bank Of Baroda, Branch Bhadra, Through Branch Manager
          Bank Of Baroda, Tehsil Bhadra, Dist. Hanumangarh.
                                                                  ----Respondents


For Petitioner(s)         :     Mr. SR Paliwal.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

10/05/2023
     Issue notice to the respondents, returnable within a period of

four weeks.

     In the meanwhile, if the petitioner deposits 50% of the due

amount within a period of four weeks from today, the execution

and effect of the Judgment & Award dated 05.07.2022 passed by

learned     Permanent      Lok       Adalat,        Hanumangarh           in   Case

No.265/2019 shall remain stayed.

     It is made clear that if such payment is not made by the

petitioner within a period of four weeks from today, the present

interim order granted by this Court shall automatically stand




                     (Downloaded on 12/05/2023 at 09:47:20 PM)
                                                                       (2 of 2)                    [CW-11658/2022]


                                   vacated and the stay petition shall stand dismissed without further

                                   reference to the Court.


                                                               (DR.PUSHPENDRA SINGH BHATI), J.

23-Jitender

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