Madhya Pradesh High Court
United India Insurance Co.Ltd. vs Gautum Parwani on 6 August, 2024
Author: Hirdesh
Bench: Hirdesh
1 MA-7221-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MA No. 7221 of 2023
(UNITED INDIA INSURANCE CO.LTD. Vs GAUTUM PARWANI AND OTHERS )
Dated : 06-08-2024
Shri Monesh Jindal, learned counsel for the appellant.
Shri Satish Jain, learned counsel for the respondent Nos.1 to 3.
Notice to respondent No.4 is awaited.
Heard on I.A. No.87/2024, which is an application for condonation of delay. There is a delay of 32 days in filing the present appeal.
For the reasons stated in the application, I.A. No.87/2024 is allowed and disposed of. The delay in filing the present appeal is condoned.
Also heard on I.A. No.8960/2024, an application for stay of the execution proceeding pending before tribunal.
It is directed that subject to deposit of 60% of the award amount by the insurance company within two months from today, the execution proceeding of the impugned award shall remain stayed till further orders.
List the matter after service upon respondent No.4.
(HIRDESH) JUDGE N.R. Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 09-08-2024 15:34:12