Madhya Pradesh High Court
National Insurance Co. Ltd Thr vs Smt. Himanshi @ Hema @ Vandana Adwani on 3 November, 2016
(M.A. No.1069/2016)
3/11/2016
Shri Shrinivas Gajendragadkar, Advocate for
the appellant.
Heard on the question of admission.
Admit.
Issue notice to the respondents on payment
of process fee within seven working days.
Notices be made returnable within six weeks. Record of the Claims Tribunal be requisitioned.
Heard on I.A. No.4779/16, an application for stay.
Subject to depositing the entire Award amount with the Tribunal below within six weeks from today, the effect and operation of the impugned Award shall remain stayed. The disbursement of the amount so deposited, shall be subject to the orders passed by this Court.
The Tribunal is directed to invest the amount so deposited in a Nationalized Bank in the form of a short term Fixed Deposit.
I.A. No.4779/16 is closed.
Certified copy as per rules.
(Rohit Arya)
(and) Judge