Atendra Kumar Sahu vs Waseem Haq
2012 Latest Caselaw 2297 ALL

Citation : 2012 Latest Caselaw 2297 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Atendra Kumar Sahu vs Waseem Haq on 29 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2202 of 2012
 

 
Petitioner :- Atendra Kumar Sahu
 
Respondent :- Waseem Haq
 
Petitioner Counsel :- R.K. Rathore,S.K. Rathore
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice to the respondent returnable at an early date. The appellant may take steps to serve the respondent by ordinary post as well as by registered post.

List in third week of July, 2012.

Meanwhile, the effect and operation of the impugned judgment and order dated 3.4.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge (Ex-Cadre) Court No. 1, Orai at Jalaun in M.A.C.P. No. 52 of 2008, Waseem Haq Vs. Atendra Kumar Sahu shall remain stayed provided the appellant deposits 50% of the amount awarded by the Tribunal within two months. Out of the total amount deposited, 50% only shall be paid to the claimants and the balance amount shall be kept in a Nationalized bank yielding maximum interest. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 29.5.2012