Himachal Pradesh High Court
Subject To The Applicant Depositing ... vs Sumitra Devi & Others on 21 October, 2019
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
FAO No.461 of 2019 .
21.10.2019 Present: Mr. Ashwani Sharma, Senior Advocate with Mr. Mayank Sharma, Advocate, for the appellant.
FAO No.461 of 2019:
Issue notice to respondents No.1 to 5, returnable within four weeks, on taking steps within a week. List thereafter.
CMP No.11112 of 2019:
Subject to the applicant depositing entire award amount with up-to-date interest in the registry of this Court within a period of six weeks, the execution/operation of the award dated 30.07.2019, passed by the learned Motor Accident Claims Tribunal-
II, Kinnaur at Rampur Bushahr in C.I.S. No. 16/2018, titled Bandana Devi vs. Sumitra Devi & others, shall remain stayed. Liberty is granted to non-applicants to move for vacation/modification of this order.
Application stands disposed of.
Copy dasti.
(Jyotsna Rewal Dua) Judge 21st October, 2019 (Rohit) ::: Downloaded on - 21/10/2019 20:28:41 :::HCHP