Lokendra Agrawal vs Vinod Kumar Kushwaha And Others
2012 Latest Caselaw 1691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1919 of 2012
 

 
Petitioner :- Lokendra Agrawal
 
Respondent :- Vinod Kumar Kushwaha And Others
 
Petitioner Counsel :- Niklank Jain
 
Respondent Counsel :- Madhav Jain
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Sri Madhav Jain, Advocate, appears on behalf of respondent nos. 2 and 3. Issue notice to respondent nos. 2 and 3. The appellant may take steps to serve the respondent nos. 2 and 3 by ordinary post as well as by registered post.

List in week commencing 23.7.2012.

Meanwhile, the operation and execution of the judgment and award dated 1.2.2012 passed by the Motor Accident Claims Tribunal/ Special Judge (E.C. Act), Agra in M.A.C.P. No. 907 of 2010, shall remain stayed provided the appellant deposits 50% of the amount awarded by the Tribunal within four weeks. The claimants shall be entitled to withdraw the entire amount deposited. 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 :- 14.5.2012

OP