Supreme Court - Daily Orders
The Branch Manager, National Insurance ... vs Pradeep Raja on 20 October, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.32 COURT NO.4 SECTION XII
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.11615/2022
(Arising out of impugned final judgment and order dated 17-08-2021
in CMA No. 3052/2017 passed by the High Court Of Judicature At
Madras)
THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
PRADEEP RAJA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.91653/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.91654/2022-EXEMPTION FROM
FILING O.T. and IA No.91652/2022-EXEMPTION FROM FILING AFFIDAVIT )
Date : 20-10-2022 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
Mrs. 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
Heard learned counsel for the petitioner. There will be stay of the impugned order dated 17.08.2021 passed in CMA No.3052/2017, subject to the petitioner depositing the entire amount ordered by the MACT along with interest within a period of four weeks from today in the Tribunal. On depositing of the Signature Not Verified same, it will be open to the respondent(s)/claimant(s) to Digitally signed by DEEPAK SINGH Date: 2022.10.21 withdraw the same.
19:26:04 IST Reason:
(JAGDISH KUMAR) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH)