ORIENTAL INSURANCE CO. LIMITED Vs. SHAKUNTLA

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned interim order dtd. 5/8/2021 passed by the High Court of Punjab and Haryana at Chandigarh in FAO No. 1466/2020 by which the High Court has passed an order that the appellant should be granted recovery rights, the original appellant-Oriental Insurance Company has preferred the present Appeal.

(3.) Vide order dtd. 17/11/2021, this Court passed the following order:-