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Himachal Pradesh High Court

National Insurance Co. vs . Om Parkash & Anr. & on 30 March, 2022

Author: Tarlok Singh Chauhan

Bench: Tarlok Singh Chauhan

National Insurance Co. Vs. Om Parkash & anr. & connected matter .

FAOs No. 546/2009 and 439/ 2012 30.3.2022 Present: Mr. Suneet Goel, Advocate for the appellant(s).

Mr. Bimal Gupta, Sr. Advocate with Mr.Satish Sharma, Advocate for respondent No. 2 in FAO No. 546 of 2009 and for respondent No. 3 in FAO No. 439 of 2012.

Mr. Y. Paul, Advocate, r for respondent No. 1 and 2 in FAO No. 439 of 2012.

FAOs No. 546 of 2009 Learned counsel appearing for the respondents prays for and is granted two weeks' time to obtain instructions. Prayer allowed. It is made clear that the matter will not be adjourned any further.

Heard further.

Let a sum of Rs. 2,00,000/­ be released in favour of the claimants and the same be remitted to their saving bank accounts, as per details given in para­7 of CMP No. 788 of 2015. It is made clear that in case the claimants have any other account, then learned counsel for the claimants is at liberty to furnish the details of said account in the Registry of this Court, within a period of one week from today.

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FAOs No. 546/2009 and 439/ 2012 List on 20.4.2022.

              r       to
                      (Tarlok Singh Chauhan)
                               Judge

     March 30, 2022
     (Kalpana)








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