AO/492/2024
2025 Latest Caselaw 1435 UK

Uttarakhand High Court

AO/492/2024 on 31 July, 2025

               Office Notes,
            reports, orders or
             proceedings or
No   Date                                             COURT'S OR JUDGES'S ORDERS
              directions and
            Registrar's order
             with Signatures
                                 AO No. 492 of 2024

                                 Hon'ble Subhash Upadhyay, J.

Mr. D.C.S. Rawat, Advocate for the appellant/Insurance Co.

2. Ms. Sangeeta Adhikari Patni, Advocate for the respondent no.3.

3. Learned counsel for the appellant submits that vide order dated 06.01.2025 the appellant was granted four weeks time to deposit the entire awarded amount before the Tribunal concerned, however, the same was not deposited as in the memo of appeal "District Judge Bageshwar" was wrongly mentioned which has now been amended to "District Judge Pithoragarh" vide order dated 11.07.2025 passed by this Court. He prays for some more time to deposit the entire awarded amount in compliance of order dated 06.01.2025.

4. In view of the above, the appellant is directed to deposit the entire awarded amount before the Tribunal concerned within four weeks from today.

5. In case, the amount as directed above, is deposited by the appellant within the stipulated time, the effect and operation of impugned Judgment and Award dated 07.10.2024 passed by the M.A.C.T/District Judge Pithoragarh in M.A.C.P. No. 02 of 2024 shall remain stayed.

6. List this case on 26.09.2025.

(Subhash Upadhyay, J.) 31.07.2025 Nahid