Chattisgarh High Court
The National Insurance Co. Ltd vs Suraj Lanjewar 25 Mac/960/2017 Suraj ... on 15 February, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 1256 of 2017
The National Insurance Co.Ltd. Versus Suraj Lanjewar & Ors.
MAC No. 960 of 2017
15.02.2018 Shri R.N.Pusty, Advocate for the appellant/Insurance Company.
Shri Syed Majid Ali, Advocate for claimant.
The appeal is taken up from I.A.No.3, which is an application for
condonation of delay.
Since, all the respondents have already entered appearance, issuance of
notice part stands dispensed with, I.A.No.3 stands disposed.
The appeal of the Insurance Company is admitted for hearing. Also heard on I.A.No.2, which is an application for grant of stay. Considering the facts and circumstances of the case, subject to the appellant/Insurance Company depositing 50% of the amount awarded in addition to what has already been deposited, the execution of remaining part of the award shall remain stayed until further orders.
The amount so deposited would be released to the claimants.
Sd/-
(P. Sam Koshy) JUDGE Sumit