M/S Citizen Roadlines And Another vs M.A.C.T./A.D.J. And 8 Others
2013 Latest Caselaw 1793 ALL

Citation : 2013 Latest Caselaw 1793 ALL
Judgement Date : 7 May, 2013

Allahabad High Court

M/S Citizen Roadlines And Another vs M.A.C.T./A.D.J. And 8 Others on 7 May, 2013

Bench: Sheo Kumar Singh, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 25664 of 2013
 

 
Petitioner :- M/S Citizen Roadlines And Another
 
Respondent :- M.A.C.T./A.D.J. And 8 Others
 
Petitioner Counsel :- Hemendra Pratap Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

Heard learned counsel for the petitioner and learned Standing Counsel.

Against the order passed by the Motor Accident Claims Tribunal has filed First Appeal From Order and now this recovery.

In view of the aforesaid, remedy of the petitioner is to get stay in aforesaid F.A.F.O. itself and so far recovery is concerned unless that is stayed in the proper forum no fault can be found.

writ petition stands disposed of.

Order Date :- 7.5.2013

Sachdeva

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