Himachal Pradesh High Court
Company vs . Suniota Lowrance & Ors. on 4 April, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
Royal Sundaram General Insurance Company vs. Suniota Lowrance & Ors.
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FAO No.102 of 2024 4.04.2024 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Shanti Swaroop, Advocate, for the respondents.
FAO No. 102 of 2024 Admit.
r Post admission notice.
Mr. Shanti Swaroop, Advocate appears and waives service of post admission notice on behalf of the respondents.
CMP No.4181 of 2024 Subject to the appellant depositing the entire awarded amount along with uptodate interest, within a period of six weeks from today, operation of the impugned award dated 25.11.2023, passed by learned Motor Accidents Claims TribunalII, Shimla H.P., in MAC Petition No.52S/2 of 2018, titled as Sunita Lowrance & Ors vs. Nika Ram & Ors, shall remain stayed.
Application stands disposed of April 4, 2024 (Sandeep Sharma), (veena) Judge ::: Downloaded on - 05/04/2024 20:40:13 :::CIS