UNITED INDIA INSURANCE COMPANY LIMITED Vs. GEETA

JUDGEMENT

(1.) Matter comes up on an application filed by the claimants for vacating the exparte stay order dtd. 28/11/2018.Learned counsel for the appellant submitted that this Court on 28/11/2018 after considering prima facie case in favour of the appellant, passed the stay order and direction was given to deposit the entire award amount and execution of award was to remain stayed.

(2.) Learned counsel for the appellant further submitted that the present appeal at one point of time, was heard finally on 23/7/2020 and judgment was reserved.

(3.) Learned counsel further submitted that this Court on 26/8/2020, again listed the matter for some clarification and as such the judgment could not be pronounced and matter is pending consideration for final disposal.