AO/373/2025
2025 Latest Caselaw 5187 UK

Uttarakhand High Court

AO/373/2025 on 31 October, 2025

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
        Date        or directions                 COURT'S OR JUDGE'S ORDERS
No.
                   and Registrar's
                     order with
                     Signatures
      31.10.2025                     A.O. No. 373 of 2025


                                     Hon'ble Alok Mahra, J.

Mr. Tarun Pande, learned counsel for the appellant/Insurance Company.

2. Present appeal is filed against the impugned judgment and award dated 08.08.2025 passed by M.A.C.T./3rd Additional District Judge, Dehradun in M.A.C.P. No. 93 of 2022, whereby the compensation of ₹17,73,200/- has been awarded in favour of the claimants against the appellant/Insurance Company.

3. Issue notice to the respondents.

4. Steps to be taken within a week.

5. List this case on 12.12.2025.

6. Meanwhile, the execution of the impugned award shall remain stayed till the next date of listing, subject to the condition that the appellant/Insurance Company deposits the entire awarded amount before the Tribunal concerned within four weeks from today.

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(Alok Mahra, J.) 31.10.2025 Mamta