Rajasthan High Court - Jaipur
The New India Assurance Company Limited vs Netrapal Singh Parmar Son Of Atarveer ... on 13 October, 2022
Author: Anoop Kumar Dhand
Bench: Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 5871/2018
The New India Assurance Company Limited
----Appellant
Versus
Netrapal Singh Parmar Son Of Atarveer Singh Parmar
----Respondent
Connected With S.B. Civil Miscellaneous Appeal No. 5873/2018 The New India Assurance Company Limited
----Appellant Versus Omprakash Sharma S/o Vishwanath Sharma
----Respondent S.B. Civil Miscellaneous Appeal No. 5953/2018 The New India Assurance Company Limited
----Appellant Versus Gattaram S/o Devi Singh
----Respondent S.B. Civil Miscellaneous Appeal No. 5954/2018 The New India Assurance Company Limited
----Appellant Versus Ramprakash S/o Vishwanath Sharma
----Respondent S.B. Civil Miscellaneous Appeal No. 5957/2018 The New India Assurance Company Limited
----Appellant Versus Sunita W/o Late Dablu Singh
----Respondent S.B. Civil Miscellaneous Appeal No. 5996/2018 The New India Assurance Company Limited
----Appellant Versus Narendra @ Sonu S/o Ramprakash Sharma
----Respondent (Downloaded on 25/12/2022 at 10:58:23 AM) (2 of 2) [CMA-5871/2018] For Appellant(s) : Mr. Sanjay Kumar Singhal For Respondent(s) : Mr. Anil Jain HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Order 13/10/2022 In S.B. Civil Miscellaneous Appeal No. 5871/2018 Matter comes up on application (I.A. No. 1/2022) filed by the applicants for returning back the record to the Tribunal.
Application stands allowed for the reasons stated therein.
Office is directed to return the record to the Tribunal forthwith and the Tribunal is directed to return the same to this Court after doing the needful.
In S.B. Civil Miscellaneous Appeal Nos. 5871/2018, 5873/2018, 5953/2018, 5954/2018, 5957/2018 and 5996/2018 Since the interim order has been passed by this Court on 10.01.2019, no further orders are required to be passed in the stay applications.
Stay applications stand disposed of in the light of the interim order passed by this Court.
Mr. Anil Jain, Advocate is directed to complete his instructions to appear on behalf of the owner in the connected appeals.
(ANOOP KUMAR DHAND),J Ashu/48-53 (Downloaded on 25/12/2022 at 10:58:23 AM) Powered by TCPDF (www.tcpdf.org)