AO/517/2015
2021 Latest Caselaw 5155 UK

SL.           Office Notes,
No.   Date   reports, orders           COURT'S OR JUDGE'S ORDERS
             or proceedings
              or directions
             and Registrar's
               order with
               Signatures
                               AO No. 517 of 2015

                               Shri Sanjaya Kumar Mishra, J.

Mr. Narendra Bali, Advocate for the appellant.

Mr. V.K. Kohli, Advocate assisted by Mr. I.P. Kohli, Advocate for the respondent no. 3.

Keeping in view the judgments passed by the Allahabad High Court and Madras High Court in the case of "National Insurance Co. Ltd. Vs. Smt. Leela 2015 (2) T.A.C. 120 (All.)" and in C.M.A. (MD) No. 1009 of 2012 (the Branch Manager Vs. V. Renganathan) decided on 05.02.2018 respectively there appears to be no reason to come to the conclusion that the appeal would be allowed. Hence, Stay application no. 1 of 2021 is hereby rejected.

List on 30.03.2022.

(S.K. Mishra, J.) 15.12.2021 A/-