ORIENTAL INSURANCE CO. LTD. Vs. GANGA BAI SAHU

JUDGEMENT

(1.) Having heard learned counsel appearing for the parties and considering the fact that the special leave petition is directed against an interim order passed by the High Court of Chhattisgarh, Bilaspur dated 06 th April 2021 in a pending appeal under Sec. 173 of the Motor Vehicles Act, 1988, we are of the firm view that interest of justice would be best served if the special leave petition is disposed of with directions as follows: -