Mahendra Singh And Another vs Natthu And Another
2013 Latest Caselaw 1559 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- FIRST APPEAL FROM ORDER No. - 716 of 2013
 
Petitioner :- Mahendra Singh And Another
 
Respondent :- Natthu And Another
 
Petitioner Counsel :- R.K. Mishra
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Recall/Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 19.3.2013 is recalled and the appeal is restored to its original number.

Order Date :- 1.5.2013

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'

Hon'ble Rajes Kumar,J.

The order dated 19.3.2013 is recalled and the appeal is restored to its original number.

For order see order of date passed on recall/restoration application.

Order Date :- 1.5.2013

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'

Hon'ble Rajes Kumar,J.

Admit.

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

Until further orders, the effect and operation of the impugned judgment and decree dated 4.12.2012 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 5, Rampur in M.A.C. No. 177/2011 (Natthu and another vs. Mahendra Singh and another, shall remain stayed provided the appellant deposits a sum of Rs.1,00,000/- within a period of six weeks. Out of the amount deposited, the claimants shall be entitled to withdraw in accordance to the direction given by the Tribunal. Any amount already deposited shall be given adjustment. 

Order Date :- 1.5.2013

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