Chattisgarh High Court
The New India Assurance Company Limited vs Sanat Kumar Patel 43 Wpc/935/2019 ... on 14 May, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 908 of 2019
The New India Assurance Company Limited Versus Sanat Kumar Patel
14/05/2019 Shri Dashrath Gupta, counsel for the appellant.
Heard on I.A. No.1
(1)
This is an application for condonation of delay of 101
days in filing the MAC.
For the reasons mentioned in the application which is
duly supported by affidavit, the same is allowed and delay in
filing the MAC is condoned.
Also, heard on admission.
The appeal being arguable on merits is admitted for
hearing.
Issue notice to the respondents on appeal as well as on
I.A. No.3, application for grant of stay. Process Fee be paid within a period of seven days.
Notice be made returnable within four weeks.
Call for the record of the concerned Tribunal.
Also, heard on I.A. No.3, application for grant of stay.
Considering the facts and circumstances of the case, it is directed that on appellant depositing 75% of the awarded amount before concerned Tribunal within a period of four weeks' from today, execution of the remaining part of the awarded amount shall remain stayed until further orders.
It is made clear that this order shall not come in the way of disbursement of the amount so deposited by the Insurance Company in favour of the claimants by the Tribunal upon due verification.
List this case after summer vacation.
Sd/-
Gautam Chourdiya Judge Akhilesh