Himachal Pradesh High Court
Shriram General Insurance Company vs . Jasvir Kaur & Others on 7 July, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Shriram General Insurance Company vs. Jasvir Kaur & others .
FAO(MVA) No. 123 of 2022 07.07.2022 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
FAO(MVA) No. 123 of 2022 Issue notice to the respondents, returnable within six weeks, on taking steps within a period of one week.
CMP No.8371 of 2022 Notice in the aforesaid terms. Reply, if any, be filed within six weeks. In the meanwhile, operation/execution of the impugned award dated 7.4.2022, passed by Motor Accident Claims Tribunal, Una, District Una in case bearing MACP No. 98/2019, titled Jasvir Kaur vs. Iqbal Mohd & Ors, shall remain stayed, subject to deposit of entire award amount, within a period of six weeks.
Copy dasti.
(Sandeep Sharma) Judge 7th July, 2022 (reena) ::: Downloaded on - 07/07/2022 20:05:55 :::CIS