ORIENTAL INSURANCE COMPANY LIMITED Vs. RITU GABA

JUDGEMENT

(1.) HEARD learned counsel for the respondents on the misc. application and perused the affidavit filed in support thereto.

(2.) THE appeal has been finally decided vide judgment and order dated 3rd July, 2007. Therefore, it is directed that the statutory money of Rs. 25,000/- deposited by the appellant at the time of filing the appeal before this Court be remitted to the M. A. C. T. concerned. Accordingly, the misc. application is disposed of.