Rajpal Singh vs Akram Khan And Others
2012 Latest Caselaw 1503 ALL

Citation : 2012 Latest Caselaw 1503 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Rajpal Singh vs Akram Khan And Others on 9 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1869 of 2012
 

 
Petitioner :- Rajpal Singh
 
Respondent :- Akram Khan And Others
 
Petitioner Counsel :- C.K. Bharadwaj
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Issue notice to the respondents. The appellant may take steps to serve the respondents by ordinary post as well as registered post.

List in the week commencing 16.7.2012.

Meanwhile, the effect and operation of the impugned judgment and award dated 7.2.2012 passed by the Additional District Judge/Special Judge SC/ST Act, Meerut in M.A.C. No. 16 of 2007 shall remain stayed provided the appellant deposits 50% of the amount awarded by the Tribunal within four weeks. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within three weeks.

Order Date :- 9.5.2012