Madhya Pradesh High Court
S.B.I. General Insurance Company Ltd vs Pramod Yadav on 1 May, 2024
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MA No. 3123 of 2024 (S.B.I. GENERAL INSURANCE COMPANY LTD Vs PRAMOD YADAV AND OTHERS) Dated : 01-05-2024 Shri T.S. Lamba - Advocate for the appellant.
Record be called for.
Heard on I.A. No.8047/2024, which is an application under Order 41 Rule 5 of CPC for granting stay.
After due consideration, it is directed that on depositing 50% of the awarded amount within a period of 30 days from the date of receipt of certified copy of the order passed today, execution of the remaining part of the award amount shall remain stayed till next date of hearing.
The amount so deposited by the appellant shall be deposited in fixed deposit by the learned Tribunal and shall not be disbursed to the claimant without leave of this Court.
List the case after two weeks.
(BINOD KUMAR DWIVEDI) JUDGE m/-
Signature Not Verified Signed by: MONIKA CHOURASIA Signing time: 5/2/2024 5:26:24 PM