U.P. State Road Transport ... vs Rajesh Chandra Upadhayy Alias ...
2012 Latest Caselaw 2430 ALL

Citation : 2012 Latest Caselaw 2430 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

U.P. State Road Transport ... vs Rajesh Chandra Upadhayy Alias ... on 31 May, 2012

Bench: Rajes Kumar, Anil Kumar Sharma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2299 of 2012
 

 
Petitioner :- U.P. State Road Transport Corporaion Ltd. And Anr.
 
Respondent :- Rajesh Chandra Upadhayy Alias Rajesh And Others
 
Petitioner Counsel :- Ajit Kumar Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

Admit.

Issue notice.

Meanwhile, the recovery against the appellants in pursuance of the judgment and order (award) dated 18.2.2012 and decree dated 23.2.2012 passed by the Motor Accident Claims Tribunal/Additional District & Sessions Judge, Court No. 4, Azamgarh in M.A.C.P. No. 269 of 2006 (Rajesh Chandra Upadhyay Vs. U.P. State Road Transport Corporation Akbarpur Depot and others, shall remain stayed. 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 :- 31.5.2012