United India Insurance Co. Ltd vs Smt. Krishna And Ors
2023 Latest Caselaw 4528 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 910/2017

United India Insurance Co. Ltd.

----Appellant Versus Smt. Krishna And Ors.

----Respondent Connected With S.B. Civil Misc. Appeal No. 2907/2017 Madan Singh

----Appellant Versus Smt. Santosh And Ors.

----Respondent S.B. Cross Objection (Civil) No. 99/2019 Smt. Meera And Ors.

----Appellant Versus Madan Singh And Ors.

----Respondent

For Appellant(s) : Mr. PD Bohra for Mr. Sunil Vyas For Respondent(s) : Mr. Ankit Singh Gehlot for R-3 Mr. Hemant Jain for R-4-10

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

12/05/2023

S.B. Civil Misc. Appeal No. 910/2017

The matter comes up on an application under Section 151 of

CPC on behalf of respondent No.2.

As per order dated 23.5.2017, directions given to the

appellant-Insrance Company to deposit 50% of the award amount

is recalled, and it is ordered that the effect and operation of the

(2 of 2) [CMA-910/2017]

impugned judgment & award shall remain stayed till final disposal

of the appeal.

Hence, the application is disposed of.

S.B. Civil Misc. Appeal No. 2907/2017 S.B. Cross Objection (Civil) No. 99/2019

List these matters along with CMA No. 910/2017.

(YOGENDRA KUMAR PUROHIT),J 111-113-Arti/-

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