Punjab-Haryana High Court
Sube Singh And Others vs Inderpal Yadav And Others on 12 December, 2015
National Lok Adalat Bench No.1
528 FAO No. 3279 of 2012
Sube Singh etc. Vs. Inderpal Yadav etc.
Present: Mr. Sandeep Kumar Yadav, Advocate
for the appellants.
Mr. Sanjeev Goyal, Advocate for
Shri Ram General Insurance Co. Ltd.
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Learned counsel for the Insurance Company states that the cheque as ordered on 04.12.2015 in the sum of `2,70,000/- in the name of appellant No.1-Sube Singh could not be prepared. He 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 28.01.2016, in compliance with the order dated 04.12.2015 failing which the amount will carry 9% interest p.a. w.e.f. 04.12.2015 till the cheque is deposited with the office of the Lok Adalat. The appellants' 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
12.12.2015 (R.K.NEHRU)
manoj MEMBER
MANOJ KUMAR
2015.12.14 12:11
I attest to the accuracy and
authenticity of this document