Chattisgarh High Court
United India Insurance Company Limited vs Smt. Neeta 3 Mac/1474/2017 Smt. Neeta ... on 13 February, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No.207 of 2018
United India Insurance Company Limited Versus Smt. Neeta Parate & Ors.
MAC No.1474 of 2017
13.02.2018 Shri Dashrath Gupta, Advocate for the Insurance Company.
Shri Arvind Shrivastava, Advocate for claimants.
Heard on I.A.No.1, which is an application for condonation of delay.
Finding the reasons assigned in the said application to be satisfactory,
I.A.No.1 is allowed and delay of 2 days in filing the appeal stands condoned.
Appeal of the Insurance Company i.e. MAC No.207/2018 is admitted
for hearing.
Since the respondents/claimants have already entered appearance, let
notice be issued only to the respondents No. 5, 6 & 7 on payment of P.F. as per rules within 7 days by both modes i.e. ordinary as well as registered post.
Also heard on I.A.No.2, which is an application for exemption from filing certified copy.
Allowed.
Also heard on I.A.No.3, which is an application for staying the execution proceedings.
Subject to the appellant/Insurance Company depositing an amount of Rs.30,000,00/- in addition to what has already been awarded, the execution of remaining part of the award shall remain stayed until further orders.
Sd/-
(P. Sam Koshy) JUDGE Sumit