Jagtar Singh vs Hasinuddin And Others
2014 Latest Caselaw 3851 ALL

Citation : 2014 Latest Caselaw 3851 ALL
Judgement Date : 31 July, 2014

Allahabad High Court

Jagtar Singh vs Hasinuddin And Others on 31 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2060 of 2012
 

 
Appellant :- Jagtar Singh
 
Respondent :- Hasinuddin And Others
 
Counsel for Appellant :- Ramesh Kumar Shukla
 
Counsel for Respondent :- Raj Kamal Srivastava
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Sri Raj Kumar Srivastava, learned counsel for the Insurance Company, states that he may be allowed two weeks further time to verify the correctness of the driving licence.

Learned counsel for the appellant states that recovery proceeding has been initiated against the appellant, therefore, interim order staying recovery is required.

List in week commencing 25.8.2014.

On the entire facts and circumstances, till the next date of listing, recovery against the appellant shall remain stayed.

Order Date :- 31.7.2014

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