Madhya Pradesh High Court
Shriram General Insurance Company Ltd. vs Smt. Murti Bai on 8 March, 2016
MA-59-2016
(SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs SMT. MURTI BAI)
08-03-2016
Shri R.K. Jain, learned counsel for the appellant.
Shri U.N. Pandey, Advocate submits that he does not
want to file Vakalatnama in the present case, however,
the Vakalatnama has wrongly been filed by him in the
present case. He, therefore, wants to withdraw the same.
Heard on I.A. No. 920/2016, an application for
condonation of delay.
On due consideration, the I.A. No. 920/2016 is allowed.
The delay in filing the appeal stands condoned.
Also, heard on I.A. No. 104/2016.
Issue notice on admission as well as I.A. No. 104/2016 to
the respondents on payment of process fee within seven
days.
On depositing 50% of the amount awarded by the Claims Tribunal within a period of one month from the date of receipt of certified copy of the order passed today, the execution of the remaining part of the award shall remain stayed till the next date of hearing. Let record of the Claims Tribunal be called for. Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE