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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 6161  OF 2016

(Arising out of SLP ( C) No. 27611 of 2015)

CHUKA DEVI AND ORS.  APPELLANTS                                         VERSUS

ICICI LOMBARD GENERAL INSURANCE  COMPANY LTD. & ORS.     RESPONDENTS

J U D G M E N T KURIAN,J.

1. Leave granted. 2. The appellants approached this Court aggrieved by the direction in the impugned order to refund the amount received by them in a claim petition filed under the Motor Vehicles Act.  When the matter was taken up by this  Court  on  24.09.2015,  the  following  order  was passed:

“Taken on Board.  Application  for  exemption  from  filing  O.T.  is

allowed. Issue notice. As the High Court has already ordered an inquiry,

we are of the view that is only proper that the further directions issued to the petitioner no.1 to refund the amount disbursed to her be deferred for the time being.

Registrar of the High Court of Rajasthan Bench at Jaipur shall forward a copy of the inquiry report within six weeks from today.  

Till the next date of hearing the order for refund of amount by the petitioner shall remain stayed.

Post the matter on 24th November, 2015.”

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3. The Registry of the High Court has given a Report that the files have been traced.  It is informed that appeal itself was posted for hearing.  Now, that the files have been traced, this appeal is disposed of with a  request  to  the  High  Court  to  dispose  of  S.B.Civil Misc. Appeal No. 3220/2015 expeditiously and preferably before the end of this year. 4. The interim order dated 24.09.2015 passed by this Court shall continue till the disposal of the appeal by the High Court.

         ..................J.    [KURIAN JOSEPH]

 ....................J.       [ROHINTON FALI NARIMAN]

 NEW DELHI;   JULY 12,2016

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