BAJAJ ALLIANZ GENERAL INSURANCE COMPANY Vs. SUMAN BHAWAL

JUDGEMENT

(1.) The matter has appeared upon mentioning by Mr. Singh, learned advocate for the appellant/Insurance Company.

(2.) It is brought to the attention of this Court that the stay order has been granted in this case by order dated 16/11/2017 with a direction upon the appellant to deposit a sum awarded by the Tribunal plus interest to the learned Registrar General of this Court.

(3.) The copy of Chalan/receipt showing deposit of Rs.1,99,567.00 and a separate amount of Rs.25,000.00 being statutory deposit of filing the appeal are produced. Let the same be taken on record.