Madhya Pradesh High Court
The Oriental Insurance Company Ltd. vs Praveen Gupta on 3 December, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MA-1860-2017
The High Court Of Madhya Pradesh
MA-01860-2017
(THE ORIENTAL INSURANCE COMPANY LTD. Vs PRAVEEN GUPTA)
MA/01860/2017, MA/01862/2017, MA/01863/2017, MA/01864/2017, MA/01865/2017,
MA/01866/2017
5
Jabalpur, Dated : 03-12-2020
Heard through Video Conferencing.
Shri V. K. Pandey, learned counsel for the appellants.
Shri Pradeep Kumar Naveriya, learned counsel for the respondent no.1.
Respondents had filed an application for withdrawal of the award amount.
Counsel for the appellants submitted that he is ready to argue the matter finally after two weeks.
List all these matters for final hearing at motion stage in the week commencing from 21.12.2020.
However, it is made clear that on the next date of hearing no further adjournment will be given to the counsel for the appellant/Insurance Company to argue the matter. Otherwise, application filed by the respondents for withdrawal of the award amount may be allowed.
Records of the Motor Accident Claims Tribunal are available in connected matters.
Interim relief to continue till the next date of hearing.
(VISHAL DHAGAT) JUDGE DUBEY/-
Signature SAN Not Verified Digitally signed by ARVIND KUMAR DUBEY Date: 2020.12.04 10:46:05 IST