Manoj Kumar vs Smt. Sunita And 7 Others
2013 Latest Caselaw 1568 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 604 of 2013
 
Petitioner :- Manoj Kumar
 
Respondent :- Smt. Sunita And 7 Others
 
Petitioner Counsel :- Nipun Singh
 
Respondent Counsel :- Dinesh Kumar
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the appeal is condoned.

Order Date :- 1.5.2013

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Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 604 of 2013

Petitioner :- Manoj Kumar

Respondent :- Smt. Sunita And 7 Others

Petitioner Counsel :- Nipun Singh

Respondent Counsel :- Dinesh Kumar

Hon'ble Rajes Kumar,J.

Admit.

Respondent nos. 1 to 5 are represented by Sri Dinesh Kumar, Advocate. Issue notice to respondent nos. 6, 7 and 8. The appellant may take steps to serve the respondent nos. 6, 7 and 8 by registered post.

Meanwhile, the recovery in pursuance of the order dated 12.12.2012 arising from the Motor Accident Claim Petition No. 18 of 2012, Smt. Sunita and others Vs. Manoj Kumar and another, shall remain stayed provided the appellant deposits a sum of Rs.1,00,000/- within a period of four weeks before the respondent no. 8.

Order Date :- 1.5.2013

OP