Madhya Pradesh High Court
National Insurance Company Limited vs Par Singh on 10 March, 2017
MA-2324-2016
(NATIONAL INSURANCE COMPANY LIMITED Vs PAR SINGH)
10-03-2017
Shri Saranjit Singh Chawla, learned counsel for the
appellant.
None for the respondent though duly served.
Heard on IA No.9871/2016 is an application for condonation of delay.
As per office report, the appeal is within time, therefore, interlocutory application has rendered infructuous and dismissed accordingly.
Also heard on IA No.9872/2016. The operation of impugned order shall remain stayed till the next date of hearing subject to depositing of 50% of the awarded amount by the learned Tribunal. List the matter after two weeks. Certified copy, as per Rules.
(VIRENDER SINGH) JUDGE