Supreme Court - Daily Orders
Reliance General Insurance Company ... vs Aman Sanjay Tak on 7 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.23 COURT NO.13 SECTION
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 28706/2023
(Arising out of impugned final judgment and order dated 12-04-2023
in FA No. 1051/2022 passed by the High Court of Judicature at
Bombay)
RELIANCE GENERAL INSURANCE COMPANY LTD. Petitioner(s)
VERSUS
AMAN SANJAY TAK & ANR. Respondent(s)
(IA No.147022/2023-CONDONATION OF DELAY IN FILING)
Date : 07-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s)
Ms. Prerna Mehta, AOR
Mr. Abhimanyu Walia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in six weeks. By way of interim relief, it is directed that subject to deposit of the amount of medical bill of Rs.14,44,314/- before the Motor Accidents Claims Tribunal by the petitioner, within four weeks, its disbursement shall remain stayed.
The amount so deposited be kept in short term Fixed Deposit account on auto renewal basis.
It is made clear that the remaining amount be disbursed to the claimants.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.08.09 17:56:59 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER