Madhya Pradesh High Court
Reliance Insurance Company Limited vs Smt. Suman Bai on 26 September, 2014
M.A. No. 847/2014.
1
26/09/2014.
Shri Sankalp Kochar, counsel for the
appellant.
I.A. No. 7001/2014 which is an
application for exemption from filing certified
copy of the impugned order, the same is allowed
as it is stated that certified copy has been filed
in M.A. No. 849/2014.
Issue notice to the respondents on I.A.
No. 7002/2014 which is an application for condonation of delay in filing this appeal, on payment of process fee within 10 days.
Notice be made returnable after eight weeks.
I.A. no. 6012/2014 which is an application for stay. It is submitted by the counsel for appellant that the appellant is ready to deposit the entire amount of compensation.
Accordingly, on depositing the entire amount of compensation within four weeks, there shall be stay of execution. The amount so deposited by the appellant may not be disbursed to the respondents till further orders.
Certified copy as per rules.
(M.C.Garg) Judge AKM