Panna Lal Gupta vs Smt. Phoolmati And Anr.
2012 Latest Caselaw 2367 ALL

Citation : 2012 Latest Caselaw 2367 ALL
Judgement Date : 30 May, 2012

Allahabad High Court

Panna Lal Gupta vs Smt. Phoolmati And Anr. on 30 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2272 of 2012
 

 
Petitioner :- Panna Lal Gupta
 
Respondent :- Smt. Phoolmati And Anr.
 
Petitioner Counsel :- R.P. Shastri,M.P. Pandey
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

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

Until further orders of this Court, the operation of the impugned judgment and award dated 28.3.2012 passed by the Additional District Judge "E.C.P.", District Sonbhadra in M.A.C.P. No. 37 of 2003, shall remain stayed provided the appellant deposits 50% of the amount of award within two months. Any amount already deposited shall be given adjustment. The Registry is directed to remit the statutory amount to the concerned Tribunal within two weeks.

Order Date :- 30.5.2012