NATIONAL INSURANCE COMPANY LTD Vs. JAYANTKUMAR TRIPATHI

JUDGEMENT

(1.) THE present application is for interim injunction pending the First Appeal against the Judgment & Award passed by the learned Tribunal in the concerned MACP which is impugned in the First Appeal.

(2.) THIS Court on 12.03.2013 had passed the following order below the Civil Application

(3.) UNDER the circumstances, the condition is complied with. Hence, the ad interim relief granted shall continue as interim relief.