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Judgment
This inter locutory application has been filed praying for certain modification, by deleting the following observations made in the order dated 15.1.2008:
It appears that the Insurance Company had deliberately issued a single cheque against the award only with a view to delay the payment.
It is submitted by Mr. U.K. Singh, appearing for the appellant Insurance Company, that after going through the various orders passed by this Court, in depositing one cheque instead of three cheques, they have committed bonafide mistake for which the appellant Insurance Company tenders unconditional and unqualified apology. Mr. Singh further submitted that the Insurance Company will be obeying the order of this Court dated 15.1.2008 in the Lok Adalat to be held on 19.1.2008 by bringing three cheques in terms of the order dated 15.1.2008.
Mr. R. Mukhopadhyay, appearing for the claimants has got no objection to such prayer.
Accordingly, the observations made by this Court in the order dated 15.8.2008 quoted above are deleted.
I.A. No. 225 of 2008 stands disposed of.
As prayed, let a copy of this order be made available to Mr. H.K. Singh, appearing for the Insurance Company and Mr. Mukhopadhyay, appearing for the claimants.