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Judgment
Meenakshi Madan Rai, J
Mr. Deven Rai and Mr. Umesh Ranpal, Learned Counsel enter appearance for Respondents No.2 and 3 respectively.
Registry Reports that Notice issued to Respondent No.4 reflects “Item Delivery Confirmed,” however, none appears for Respondent No.4 today.
Notice issued to Respondent No.1 returned unserved.
Re-issue Notice to Respondent No.1.
Requisites be filed within three days.
Heard on I.A. No.01 of 2022 which is an Application filed by the Appellant seeking stay of the proceedings in MACT (Execution) Case No.06 of 2021 (The Divisional Manager, National Insurance Co. Ltd. vs. Suresh Khati and Others) pending before the Motor Accidents Claims Tribunal, East Sikkim at Gangtok
Considered submissions.
The proceedings in MACT (Execution) Case No.06 of 2021 (The Divisional Manager, National Insurance Co. Ltd. vs. Suresh Khati and Others) pending before the Motor Accidents Claims Tribunal, East Sikkim at Gangtok, are stayed until further orders of this Court.
List on 20.06.2022.
