Om Prakash Pandey vs Smt. Sairunnissa & Others
2011 Latest Caselaw 1703 ALL

Citation : 2011 Latest Caselaw 1703 ALL
Judgement Date : 16 May, 2011

Allahabad High Court

Om Prakash Pandey vs Smt. Sairunnissa & Others on 16 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1324 of 2011
 

 
Petitioner :- Om Prakash Pandey
 
Respondent :- Smt. Sairunnissa & Others
 
Petitioner Counsel :- S.P. Pandey,D.P. Shukla
 
Respondent Counsel :- V.C. Dixit
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

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

Until further orders of the Court, the recovery by the Insurance Company against the appellant in pursuance of impugned judgment and award dated 28.2.2007, passed by Motor Accident Claims Tribunal/Special Judge (Anti Corruption), Gorakhpur in M.A.C.P. No.482 of 2003 shall remain stayed provided the appellant deposits security (other than cash or Bank Guarantee) of the disputed amount before court below within two months.

Order Date :- 16.5.2011

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