Himachal Pradesh High Court
Bajaj Allianz General Insurance ... vs . Gurjeet Singh on 14 September, 2022
Author: Sushil Kukreja
Bench: Sushil Kukreja
Bajaj Allianz General Insurance Company Ltd. Vs. Gurjeet Singh FAO (MVA) No. 176 of 2022 .
14.09.2022 Present: Mr. Jagdish Thakur, Advocate, for the appellant.
Let notice be issued to respondents returnable for 28th October, 2022, on taking steps within a period of one week.
CMP No.12462 of 2022.
By means of present application Order Rule 41 Rule 5 read with Section 151 of the Code of Civil Procedure, the applicant seeks to stay the execution and operation of the impugned award dated 15.07.2022 in MACP No.128/2019, titled as Gurjeet Singh Vs. Pardeep Sharma & others, passed by learned Motor Accidents Claims Tribunal, Una, District Una, H.P. till the decision of the main appeal.
I have heard the learned counsel for the applicant and also gone through the material available on record of the case.
In view of the averments made in the application supported with an affidavit of Sh. Saurav Khullar, Manager (Legal) of Bajaj Allianz General Insurance Company Ltd., the application is allowed and operation and execution of aforesaid impugned award dated 15.07.2022, shall remain stayed subject to the applicant/appellant depositing the awarded amount within a period of six weeks from today. Application thus stands disposed of.
( Sushil Kukreja )
September 14, 2022 Judge
(ravinder)
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