Balveer Singh & Another vs Munna Lal & Others
2011 Latest Caselaw 1888 ALL

Citation : 2011 Latest Caselaw 1888 ALL
Judgement Date : 23 May, 2011

Allahabad High Court

Balveer Singh & Another vs Munna Lal & Others on 23 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1113 of 2011
 

 
Petitioner :- Balveer Singh & Another
 
Respondent :- Munna Lal & Others
 
Petitioner Counsel :- Suneel Kumar Singh
 
Respondent Counsel :- R.S.Umrao
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Admit.

Until further orders of the Court, the operation of the impugned judgment and order dated 4.10.2007, passed by MACT/Additional District Judge, Court No.4, Fatehpur in MACP No.295 of 2002 shall remain stayed provided the appellants deposit 2/3 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 holder) will be entitled to lift the amount without any security.

Order Date :- 23.5.2011

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