Chattisgarh High Court
United India Insurance Company Limited vs Hitesh Kumar Yadav 29 Wps/114/2005 Dr. ... on 13 December, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MAC No. 1954 of 2018
United India Insurance Company Limited Versus Hitesh Kumar Yadav
13/12/2018 Shri B.N. Nande, counsel for the appellant.
Heard on I.A. No.1
(1)
This is an application for condonation of delay of 43
days in filing the MAC.
For the reasons mentioned in the application and
supported by affidavit, the same is allowed and delay in
filing the MAC is condoned.
Also heard on admission.
The appeal being arguable is admitted for hearing.
Issue notice to the respondents. Process Fee be
paid within a period of seven days.
Notice be made returnable within four weeks.
In the meanwhile, call for the record of the concerned Tribunal.
Also heard on I.A.No.2, application for grant of stay.
Having regard to the facts & circumstances of the case, it is directed that execution of the impugned award dated 11.07.2018 passed by the 1st Additional Motor Accident Claims Tribunal, Bilaspur, C.G., in Claim Case No.352/2017, shall remain stayed until further orders subject to deposit of 50% of the awarded amount by the appellant before the concerned Tribunal within a period of four weeks' from today.
List this case on 31 st January, 2019 along with record.
Sd/-
Gautam Chourdiya Judge Akhilesh