Madhya Pradesh High Court
The New India Insurance Co.Ltd vs Smt. Sundarbai on 20 November, 2024
1 MA-4559-2024 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MA No. 4559 of 2024 (THE NEW INDIA INSURANCE CO.LTD Vs SMT. SUNDARBAI AND OTHERS ) Dated : 20-11-2024 Shri Bharat Yadav, learned counsel for the appellant.
Heard on IA No.8133/2024 for condonation of delay. The delay is of 06 days.
For the reasons stated in the application, same is allowed and the delay is condoned.
Heard on admission.
The appeal is arguable, hence admitted for hearing. Let record be requisitioned. Also heard on IA No.5575/24 for stay. Subject to deposit of 50% of the award amount within two months from today, the execution of the remaining part of award shall remain stayed.
(GAJENDRA SINGH) JUDGE hk/ Signature Not Verified Signed by: HARIKUMAR NAIR Signing time: 21-11-2024 10:10:13