Punjab-Haryana High Court
Pankaj vs Raj Bahadur And Others on 10 April, 2015
Daily Lok Adalat Bench No.1
514 F.A.O. No. 1310 of 2012
Minor Pankaj vs. Raj Bahadur and others
Present: Mr. Arvind Kumar Yadav, Advocate
for the appellant
Ms. Vandana Malhotra, Advocate for
Cholamandalam M/s General Insurance Co. Ltd.
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Learned counsel for the Insurance Company states that the cheque as ordered on 13.03.2015 in the sum of `60,000/- in the name of appellant-Pankaj s/o Sh. Ramesh could not be prepared. She prays for time.
We dispose of this case with a direction to the Insurance Company to deposit the cheque with the office of the Lok Adalat of the High Court on or before 05.05.2015, in compliance with the order dated 13.3.2015 failing which the amount will carry 9% interest p.a. w.e.f. 13.3.2015 till the cheque is deposited with the office of the Lok Adalat. The appellant's counsel/appellant may collect the cheque from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
10.04.2015 (R.K.NEHRU)
Janki MEMBER
JANKI BHATT
2015.04.10 16:45
I attest to the accuracy of this
document
High Court Chandigarh