Madhya Pradesh High Court
Icici Lombard General Insurance Co. ... vs Saraswati on 20 August, 2024
1 MA-6052-2024 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MA No. 6052 of 2024 (ICICI LOMBARD GENERAL INSURANCE CO. LTD. THROUGH ITS BRANCH MANAGER Vs SARASWATI AND OTHERS ) Dated : 20-08-2024 Manoj Jain, learned counsel for the Petitioner .
Heard on I.A No.7562/2024 an application under Section 5 of the Limitation Act.
For the reasons stated in application, the delay of 14 days in filing this appeal is hereby condoned. I.A No.7562/2024 is allowed and disposed of.
Also, heard on I.A No.7537/2024 an application under Order 41 Rule 5 of the CPC for stay.
Subject to deposit of 50% amount as awarded by the Tribunal, the execution of impugned award shall remain stayed till the next date of hearing.
Certified copy as per rules.
(GAJENDRA SINGH) JUDGE akanksha Signature Not Verified Signed by: AKANKSHA LAHORIYA Signing time: 21-08-2024 12:45:19