Pawan Kumar Jain vs Mohan Lal And 4 Others
2013 Latest Caselaw 2685 ALL

Citation : 2013 Latest Caselaw 2685 ALL
Judgement Date : 23 May, 2013

Allahabad High Court

Pawan Kumar Jain vs Mohan Lal And 4 Others on 23 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1456 of 2013
 

 
Appellant :- Pawan Kumar Jain
 
Respondent :- Mohan Lal And 4 Others
 
Counsel for Appellant :- Faizan Ahmad,S.F.A. Naqvi
 

 
Hon'ble Rajes Kumar,J.

Admit.

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

Until further order, the realization of compensation in pursuance of the order dated 19.2.2013 shall remain stayed provided the appellant deposits a sum of Rs.1,50,000/- within a period of two months with the Insurance Company. Any amount already deposited shall be given adjustment.

Office is directed to remit back the statutory amount to the concerned Tribunal within four weeks.

Order Date :- 23.5.2013

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