AMITAV K.GUPTA, J. - (1.) This interlocutory application has been filed under Order XLI Rule 5(5) read with Section 151 of the Civil Procedure Code with a prayer to stay the further proceeding in connection with Execution Case no.3 of 2015, pending in the court of District Judge-IV-cum-Motor Vehicle Accident Claim Tribunal at Dumka for realization of the awarded compensation of Rs.46,16,564/- with interest @ 12% per annum from 28.06.2012.
(2.) In course of the argument learned counsel has filed photo copy of letter dated 13.07.2017 issued by the District Judge-IV-cum-Motor Vehicle Accident Claim Tribunal, Dumka whereby the Bank Account no. 0070350000743 and IFSC HDFC Code no. 0000007 at H.D.F.C. Bank Laukik Apartment, Ground Floor, Plot no. 3, CTS no. 870, Bhandarkar Road, Pune-411004 of the appellant i.e., the judgment debtor- Bajaj Allianz General Insurance Company Limited has been attached and prays that until and unless the order of attachment is not set aside the appellant/ Bajaj Allianz General Insurance Company Limited will not be able to comply with the direction of the court for payment of the award.
(3.) Heard. The letter is kept on record with a direction to the learned counsel to file an appropriate affidavit enclosing letter dated 13.07.2017 on the next date.;