Rajasthan High Court - Jaipur
Rajendra Soni Son Of Ramanand vs Arvind Kumar Son Of Ramanand on 20 November, 2020
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 5219/2018
Rajendra Soni Son Of Ramanand,
----Appellant
Versus
Arvind Kumar Son Of Ramanand
----Respondent
Connected With S.B. Civil Miscellaneous Appeal No. 5198/2018 Shriram General Insurance Company Ltd.
----Appellant Versus Rajendra Soni S/o Ramanand
----Respondent For Appellant(s) : Mr. Ram Sharan Sharma For Respondent(s) : Mr. Chanderdeep Singh Jodha HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 20/11/2020 IN CMA No. 5219/2018:-
This matter has come up on an application praying therein that record of the court below is lying in the office of this Court and in absence of record, the order of disbursement of award amount is pending and for the purpose of compliance of the award disbursement, record of the learned Court below is required and it is requested that record be sent back to the concerned Court for disbursement of the award amount as directed by this Court.
On perusal of the record, it is directed that record of the Court below shall be returned to the concerned Tribunal with a direction to disburse the amount as directed by this Court to the claimants and return the record after needful is over, to this Court. (Downloaded on 21/11/2020 at 09:09:44 PM)
(2 of 2) [CMA-5219/2018] IN CMA No. 5198/2018:-
Notice of respondent No. 2 and 3 are awaited. List these matters after six weeks.
(MANOJ KUMAR VYAS),J Pooja /34-35 (Downloaded on 21/11/2020 at 09:09:44 PM) Powered by TCPDF (www.tcpdf.org)