Jammu & Kashmir High Court
Oriental Insurance Company vs Rashpal Singh And Ors on 4 March, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 116
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Mac App No. 50/2020,
CM Nos. 1705/2020,
1704/2020 &1703/2020
Oriental Insurance Company.
.....Petitioner(s)
Through :- Mr. R.K. Jain, Advocate.
V/s
Rashpal Singh and ors. .....Respondent(s)
Through :-
CORAM : HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE
ORDER
Heard.
Admit.
Post admission notice to the respondents, returnable within four weeks. List on 22.04.2020.
Meanwhile, subject to appellants' depositing the awarded amount along with interest before the Registry of this Court within four weeks, the execution of the award amount shall remain stayed. The amount on its deposit shall be invested in a FDR in some scheduled bank initially for a period of six months.
(Ali Mohammad Magrey) Judge JAMMU 04.03.2020 Tarun TARUN KUMAR GUPTA 2020.03.04 12:47 I attest to the accuracy and integrity of this document