Anand Kumar Dubey vs Smt. Radhika Devi & Others
2011 Latest Caselaw 325 ALL

Citation : 2011 Latest Caselaw 325 ALL
Judgement Date : 16 March, 2011

Allahabad High Court

Anand Kumar Dubey vs Smt. Radhika Devi & Others on 16 March, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 169 of 2011
 

 
Petitioner :- Anand Kumar Dubey
 
Respondent :- Smt. Radhika Devi & Others
 
Petitioner Counsel :- Anup Kumar Srivastava
 
Respondent Counsel :- Dharmendra Kumar
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Delay in filing the appeal is condoned. The appellant will take fresh steps to serve the respondents who are not represented through the counsel.

Admit.

Until further orders of this Court, the operation of the impugned award dated 3.8.2010 passed by MACT/ District Judge, Kushinagar in MACP No. 122 of 2005 shall remain stayed provided the appellant deposits 2/3 proportionate 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 holders) will be entitled to lift the amount without any security.

Order Date :- 16.3.2011