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Patna High Court - Orders

Care Health Insurance Limited ... vs The Tate Of Bihar on 4 August, 2022

Author: Rajan Gupta

Bench: Rajan Gupta, Anshuman

                       IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Civil Writ Jurisdiction Case No.9130 of 2021
                  ======================================================
                  Care Health Insurance Limited (Formerly Known as Religare Health
                  Insurance Company Ltd.)
                                                                             ... ... Petitioner/s
                                                     Versus
                  The State of Bihar & Ors.
                                                                          ... ... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s              :    Ms. Pallavi Trivedi with
                                                         Mr. Dayanand Singh and
                                                         Mr. Nagadeo Choubey, Advocates
                  For the State                     :    Mr. Ajay Behari Sinha, GA 8 with
                                                         Mr. Neeraj Raj, AC to GA 8
                  For the Pvt. Respondent No. 3     :    Mr. Md. Walim Rahman with
                                                         Mr. Nishant Kumar Sinha, Advocates
                  =======================================================
                  CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA
                          and
                          HONOURABLE MR. JUSTICE DR. ANSHUMAN
                                        ORAL ORDER

                  (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

6    04-08-2022

Learned counsel have addressed us at some length.

This application shall be heard. The records of the case needs to be perused. The same be summoned from the Court below.

Meanwhile, operation of the award shall remain stayed, subject to disbursal of 50% of the amount awarded to the respondent no. 3 within one month from today. The amount be disbursed in the form of a cheque when both the parties shall appear before the Court below on 5th September, 2022.

(Rajan Gupta, J) ( Dr. Anshuman, J) Anjani/-

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