Satae Oh U.P. And Other vs K.P. Tewari & Ors.
2011 Latest Caselaw 1314 ALL

Citation : 2011 Latest Caselaw 1314 ALL
Judgement Date : 22 April, 2011

Allahabad High Court

Satae Oh U.P. And Other vs K.P. Tewari & Ors. on 22 April, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- FIRST APPEAL FROM ORDER No. - 33 of 1993
 

 
Petitioner :- Satae Oh U.P. And Other
 
Respondent :- K.P. Tewari & Ors.
 
Petitioner Counsel :- C.S.C.
 
Respondent Counsel :- R.P. Srivastav
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

C.M.Application No. 94992 of 2010: Application for release of deposited amount.

Let an amount of Rs. 25,000/- be transmitted to the Motor Accident Claims, Tribunal by the Registry and the tribunal shall release the amount in favour of the claimant-respondents or legal heirs or successor, as the case may be.

Application is accordingly disposed of.

Order Date :- 22.4.2011

Rizvi

Download the LatestLaws.com Mobile App