Madhya Pradesh High Court
United India Ins.Co.Ltd. vs Vinod Gaud Alias Vinod Thakur on 17 August, 2020
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 MA-2179-2020
The High Court Of Madhya Pradesh
MA-2179-2020
(UNITED INDIA INS.CO.LTD. Vs VINOD GAUD ALIAS VINOD THAKUR AND OTHERS)
1
Jabalpur, Dated : 17-08-2020
Heard through Video Conferencing.
Shri T.S. Lamba, learned counsel for the appellant.
Heard on I.A. No.5000/2020, an application for condonation of delay.
For the reasons stated in the application, which is supported by
affidavit, I.A. No.5000/2020 stands allowed. Delay in filing this appeal stands
condoned.
Also heard on the question of admission as well as on I.A.
No.4999/2020, an application for grant of stay.
Issue notices against admission as well as on the said I.A. to the
respondents on payment of process fee within a period of seven working
days by ordinary as well as RAD mode, failing which this appeal shall stand dismissed without further reference to the Bench.
Notices be made returnable within four weeks. Learned counsel for the appellant submits that he has already deposited the awarded amount.
As the appellant has already deposited the awarded amount, the amount so deposited by the appellant shall not be disbursed to the claimant without permission of this Court.
Let record of the Labour Court be requisitioned. Certified copy as per rules.
(MOHD. FAHIM ANWAR) JUDGE irfan Signature Not Verified SAN Digitally signed by MOHD IRFAN SIDDIQUI Date: 2020.08.17 15:28:00 IST