Jagdish Singh vs Than Singh And Another
2013 Latest Caselaw 1443 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1266 of 2012
 
Petitioner :- Jagdish Singh
 
Respondent :- Than Singh And Another
 
Petitioner Counsel :- Sunil Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Notice was issued to the respondents but no one has put in appearance. Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed.

Order Date :- 26.4.2013

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1266 of 2012

Petitioner :- Jagdish Singh

Respondent :- Than Singh And Another

Petitioner Counsel :- Sunil Kumar Srivastava

Hon'ble Rajes Kumar,J.

Admit.

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

Until further orders of this Court, the effect and operation of the impugned judgment and decree dated 30.4.2011 passed by the Motor Accident Claims Tribunal/District Judge, Mainpuri in M.A.C.P. No. 50 of 2008 (Than Singh Vs. New India Assurance Co. Ltd. and others) shall remain stayed. The appellant has already deposited Rs.17,500/- as a statutory amount. The claimant shall be entitled to withdraw the same. Office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 26.4.2013

OP