Jharkhand High Court
United India Insurance Co Ltd Through ... vs Tara Devi And Ors on 22 January, 2016
Author: R.N. Verma
Bench: R.N. Verma
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Misc. Appeal No. 244 of 2013
United India Insurance Co. Ltd., Office Rajhans Mansion,
P.O. & P.S.Bankmore, DistrictDhanbad through Tapas Kumar Saha,
S/o Late Samarendra Nath Saha, resident of Peace Road, Ranchi,
P.O. Ranchi, P.S. Lalpur,District Ranchi .... .... .... Appellant
Versus
1. Tara Devi, W/o Late Gopal Chandra Das
2. Mamta Kumari, D/o Late Gopal Chandra Das
3. Jyoti Das, S/o Late Gopal Chandra Das
All resident of Village Tundi Road, Gandhi Mela Path,
P.O. & P.S.Govindpur, DistrictDhanbad
.... .... .... Respondents
CORAM : HON'BLE MR. JUSTICE RAVI NATH VERMA
For the Appellant : Mr. Ashutosh Anand, Advocate
For the Respondents : Mr. Saibal Kumar Laik, Advocate
07/22.01.2016I.A. No. 6163 of 2015 An interlocutory application bearing no.6163 of 2015 has been filed at the instance of the appellantthe insurance company with a prayer to stay the further proceeding.
Heard the learned counsel for the appellant as well as the learned counsel for the respondent.
In view of the grounds taken in the interlocutory application, the further proceeding in connection with Execution Case No.4 of 2014 arising out of T (M.V.) Case No.182 of 2009 pending in the court of learned District JudgeIVcumM.A.C.T., Judge, Dhanbad shall remain stayed till the next date.
Put up this case on 11th February, 2016.
M.A. No.244 of 2013Call for the Lower Court Record from the court concerned. Let this order be communicated to the court concerned through FAX.
(R.N. Verma, J.) Anit