Supreme Court - Daily Orders
The Branch Manager National Insurance ... vs Chandra Bahadur Chettri (Thapa) on 10 October, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.40 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 17149/2022
(Arising out of impugned final judgment and order dated 07-06-2022
in MAC APP. No. 01/2022 passed by the High Court of Sikkim at
Gangtok)
THE BRANCH MANAGER NATIONAL INSURANCE CO. LTD. & ANR. Petitioner(s)
VERSUS
CHANDRA BAHADUR CHETTRI (THAPA) & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 10-10-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Amit Kumar Singh, AOR
Ms. K. Enatoli Sema, Adv.
Ms. Chubalemla Chang, Adv.
Mr. Prang Newmai, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Subject to the condition that the petitioner will deposit the amount as ordered by the High Court, there shall be a stay of the execution till the next date of hearing.
The respondents-claimants will be, however, permitted to withdraw the amount as allowed by the Motor Accidents Claims Tribunal.
Signature Not VerifiedDigitally signed by SNEHA Date: 2022.10.11 17:21:04 IST Reason:
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS ASSISTANT REGISTRAR