Colonel/Commandant Remount ... vs Vinod Kumar
2012 Latest Caselaw 3619 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1198 of 2012
 

 
Petitioner :- Colonel/Commandant Remount Training School
 
Respondent :- Vinod Kumar
 
Petitioner Counsel :- Ram Dular,R.B. Singhal
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice.

Connect with First Appeal From Order No.1872 of 2011.

The appellant may take steps to serve the respondent by registered post.

Meanwhile, out of the total amount deposited, the claimant shall be entitled to withdraw the amount to the extent of 50% without any security and the remaining shall be kept in fixed deposit by the Workmen Compensation Commissioner yielding maximum interest, which shall be subject to decision of appeal.

Order Date :- 22.8.2012

Ak/

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1198 of 2012

Petitioner :- Colonel/Commandant Remount Training School

Respondent :- Vinod Kumar

Petitioner Counsel :- Ram Dular,R.B. Singhal

Hon'ble Rakesh Tiwari,J.

Hon'ble Anil Kumar Sharma,J.

Heard learned counsel for the parties.

Cause shown is sufficient.

The delay in filing the appeal is condoned.

The application is allowed.

Order Date :- 22.8.2012

Ak/