Himachal Pradesh High Court
Reliance General Insurance Co. Ltd. vs . Geeta Devi & Ors. on 16 March, 2026
Author: Sushil Kukreja
Bench: Sushil Kukreja
Reliance General Insurance Co. Ltd. Vs. Geeta Devi & ors.
FAO(ECA) No.46 of 2026 .
16.03.2026 Present: Mr. Amrit, Advocate, vice Mr. Jagdish Thakur, Advocate, for the appellant.
Let notice be issued to the respondents, returnable within six weeks, on taking steps within a period of three days.
of List thereafter.
CMP No.3931 of 2026 rt As per the applicant-appellant, the entire awarded amount of compensation has already been deposited before the learned Commissioner below. Therefore, the execution/ operation of judgment dated 29.11.2025, passed by the learned Commissioner, Employee's Compensation, Kasauli, District Solan, H.P, in case titled Smt. Geeta Devi & ors. Vs. Manav Brara (Virat) & ors., shall remain stayed during pendency of the main appeal.
Alteration, modification or vacation, on motion.
The application stands disposed of.
( Sushil Kukreja ) Judge March 16 2026 (V.Himalvi) ::: Downloaded on - 16/03/2026 20:34:59 :::CIS