Supreme Court - Daily Orders
Oriental Insurance Co. Ltd vs Saroj Devi on 8 August, 2014
 ITEM NO.37 COURT NO.11 SECTION
IVB
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(s). 20155/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in FAO No. 2065/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ORIENTAL INSURANCE CO. LTD Petition
er(s)
VERSUS
SAROJ DEVI AND ORS Responde
nt(s)
(With interim relief and office report)
Date : 08/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. K.K. Bhat,Adv.
Mr. Ranjan Kumar Pandey ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Execution of the award shall remain stayed subject to the condition that the Petitioner-Orien tal Insurance Company Limited shall deposit 50% of the awarded amount before the Trial Court. On such deposit being made, the claimants will be permitted f or the present to withdraw a sum of Rs.5,00,000/- (Rupees five lakh) from the said deposit without furnishing any security.
Signature Not Verified(MADHU BALA) (SNEH LATA S HARMA) Digitally signed by Madhu Bala Date: 2014.08.11 COURT MASTER COURT MAST ER 16:36:03 IST Reason: