Punjab-Haryana High Court
Pawan Kumar vs Salinder @ Surinder Kumar on 7 October, 2015
Daily Lok Adalat Bench No.1
506/3 F.A.O. No. 2568 of 2012
Pawan Kumar vs. Salinder @ Surinder Kumar & others
Present: Mr. Krishan Singh, Advocate
for the appellant
Mr. R.K.Bashamboo, Advocate with
Mr. R.K.Dhuppar, Regional Manager and
Mr. Vikas Chadha, Dy. Manager for
Oriental Insurance Co. Ltd.
****
Learned representative for the Insurance Company states that the cheque as ordered on 09.09.2015 in the sum of `45,000/- in the name of appellant-Pawan Kumar 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 04.11.2015, in compliance with the order dated 09.09.2015 failing which the amount will carry 9% interest p.a. w.e.f. 09.09.2015 till the cheque is deposited with the office of the Lok Adalat. The appellant's 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.K.NEHRU)
PRESIDENT
07.10.2015 (R.C.KATHURIA)
Janki MEMBER
JANKI BHATT
2015.10.09 11:47
I attest to the accuracy of this
document
High Court Chandigarh