Madhya Pradesh High Court
The New India Insurance Company Ltd. vs Smt. Intaz Be on 25 February, 2022
Author: Prakash Chandra Gupta
Bench: Prakash Chandra Gupta
1
The High Court Of Madhya Pradesh
MA No. 1720 of 2013
(THE NEW INDIA INSURANCE COMPANY LTD. Vs SMT. INTAZ BE AND OTHERS)
Jabalpur, Dated : 25-02-2022
Shri Dinesh Koshal, learned counsel for the appellant.
Shri Amit Dubey, learned counsel for the respondent.
Heard on I.A.No.6585/2021, an application or withdrawal of money. For the reasons stated in the application, I.A.No.6585/2021 is allowed. It is directed that the awarded amount, so deposited by the appellant before the Claims Tribunal, shall be disbursed to the claimants/respondents in accordance to their ratio/share, as determined by the Tribunal.
List the matter along with M.A.No.1707/2013 in the week commencing 20.06.2022.
(PRAKASH CHANDRA GUPTA) JUDGE vai Signature Not Verified SAN Digitally signed by VAISHALI AGRAWAL Date: 2022.02.26 15:52:57 IST