M/S. Reliance Nippon Life ... vs The Insurance Ombudsman
2021 Latest Caselaw 4110 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.803 of 2019


JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        Learned counsel for the appellant is fair enough in

informing this Court that 50% of the award amount has

been deposited, as directed by the learned Single Judge,

and he prays for disposal of the writ appeal as

infructuous. However, a prayer has been made to make

a request to the learned Single Judge to decide the main

writ petition at an early date.

        Resultantly, without averting to the merits of the

case, the writ appeal is disposed of as infructuous.                      In

the light of the aforesaid prayer, the learned Single Judge

is requested to decide the matter at an early date.

        Office is directed to list the writ petition before the

learned Single Judge having roster on 20.12.2021.

        The miscellaneous applications pending in this writ

appeal, if any, shall stand closed.                    There shall be no

order as to costs.

                                          ___________________________
                                             SATISH CHANDRA SHARMA, CJ


                                          ___________________________
                                                     N. TUKARAMJI, J
02.12.2021

vs