Chattisgarh High Court
Future Generali India Insurance ... vs Smt. Asha Sharma 26 Mac/723/2019 Devari ... on 24 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 740 of 2019
Future Generali India Insurance Company Limited Versus Smt. Asha Sharma
24/04/2019 Shri Sourabh Sharma, counsel for the appellant.
Heard on admission.
(2) The appeal being arguable on merits is admitted for
hearing.
Issue notice to the respondents on payment of P.F.
within seven days, making the same returnable within four weeks.
Call for the record of the concerned Tribunal.
Also heard on I.A. No.1, application for grant of stay.
Considering the facts and circumstances of the case, it is directed that on appellant depositing 75% of the awarded amount before concerned Tribunal within a period of four weeks' from today, execution of the remaining part of the awarded amount shall remain stayed until further orders.
It is made clear that this order shall not come in the way of disbursement of the amount so deposited by the Insurance Company in favour of the claimants by the Tribunal upon due verification.
List this case after eight weeks.
Sd/-
Gautam Chourdiya Judge Akhilesh