Rajasthan High Court - Jaipur
Bajaj Allianz General Insurance Co Ltd vs Smt Silochana Devi And Others on 8 February, 2013
S.B. Civil Misc. Appeal No.5298/2011 Bajaj Allianz General Insurance Co. vs. Smt. Silochana and ors. ---
8.2.2013 HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Virendra Agarwal for the appellant
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Mr. Agarwal wants that the MACT may be directed that without prejudice to the impugned award passed a fresh award as early as possible. Ordered accordingly. The present appeal against the impugned interim award is disposed with the aforesaid direction. The stay application also stands disposed.
(MAHESH CHANDRA SHARMA )J. OPPareek/ All corrections made in the judgment/order have been incorporated in the judgment/ order being emailed. (O P Pareek) PS-cum JW