Nazeem Khan @ Nazeem Ahamad vs Smt. Kusum Devi & Others
2011 Latest Caselaw 1050 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 51 of 2011
 

 
Petitioner :- Nazeem Khan @ Nazeem Ahamad
 
Respondent :- Smt. Kusum Devi & Others
 
Petitioner Counsel :- Ram Singh
 
Respondent Counsel :- Smt. Archana Singh
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This appeal was admitted on 31.3.2011. By inadvertence, the interim order could not be typed out in the order. The appellant has filed an application for correction of the same.

The application is allowed and interim order is transcribed in today's date.

The following order is granted:

"Until further orders of the Court, the recovery by the Insurance Company against the appellant in pursuance of the impugned award dated 30.5.2009 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.15, District Allahabad in Motor Accident Claim Petition No.453 of 2005 shall remain stayed provided the appellant deposits security (other than cash or Bank Guarantee) of the disputed amount before the Court below within two months."

Order Date :- 15.4.2011

NS