Kamla Kant Tripathi vs U.P. State Road Transort ...
2011 Latest Caselaw 1186 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1316 of 2009
 

 
Petitioner :- Kamla Kant Tripathi
 
Respondent :- U.P. State Road Transort Corporation And Others
 
Petitioner Counsel :- K.D. Awasthi
 
Respondent Counsel :- A.K. Bhattacharya,Jay Raj Singh Tomar,S.M.H.Zaidi
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Delay in filing the appeal is condoned.

Admit.

Issue notice to the respondents who are not represented by the counsel.

Until further orders of the Court, the operation of impugned judgment and order dated 17.01.2009/20.01.2009, passed by MACT/Additional District Judge, Auraiya in M.A.C.P. No.50 of 2006 shall remain stayed provided the appellant deposits 3/4 of the amount of its liability awarded by the impugned order within two months from today. The amount deposited here may be remitted to Court below for adjustment.

The Court below will invest the amount in any Nationalised Bank or permit the claimants (award holders) to withdraw the amount without any security in the same proportion as has been directed by the impugned award. The fixed deposit may be renewed from time to time.

Order Date :- 19.4.2011

NS