Shyam Narain Sharma vs Ram Babu

Citation : 2011 Latest Caselaw 417 ALL
Judgement Date : 18 March, 2011

Allahabad High Court
Shyam Narain Sharma vs Ram Babu on 18 March, 2011
Bench: Yatindra Singh, Yogesh Chandra Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1191 of 2010
 

 
Petitioner :- Shyam Narain Sharma
 
Respondent :- Ram Babu
 
Petitioner Counsel :- P.K. Singh,Abhijeet Mishra
 
Respondent Counsel :- Ram Raj Pandey
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Delay in filing the appeal is condoned.

Appellant will take fresh steps to serve the unrepresented respondents by registered post.

Admit.

Until further orders of the Court, the operation of the impugned judgment and order dated 27.3.2010, passed by Special Judge, D.A.A./M.A.C.T. Farrukhabad in M.A.C.P. No.138 of 2003 shall remain stayed provided the appellant deposits 1/2 of the amount awarded by the impugned order within two months from today. The amount deposited here may be remitted to the court below for adjustment.

The claimants (award holder) will be entitled to lift the amount without any security.

Order Date :- 18.3.2011 NS