U.P.S.R.T.C. vs Manish Kumar Alias Munish Kumar ...
2016 Latest Caselaw 2168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1413 of 2016
 

 
Appellant :- U.P.S.R.T.C.
 
Respondent :- Manish Kumar Alias Munish Kumar And 2 Ors.
 
Counsel for Appellant :- Ramanuj Pandey
 
Counsel for Respondent :- Gaurav Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Abhai Kumar,J.

Notice on behalf of respondent no. 1 has been accepted by Sri Gaurav Singh, Advocate.

Issue notice to respondent nos. 2 and 3 by speed post fixing a date in the second week of August, 2016. Steps be taken within ten days. All the respondents may file counter affidavit by the next date. List on the date fixed.

In the facts and circumstances of the case, it is desirable that the appellant may deposit the entire amount in terms of the award with the Motor Accident Claim Tribunal within six weeks from today. The payment so deposited shall be released in favour of the claimant as per the award. However, the payment shall abide by the final orders to be passed in the present appeal.

(Abhai Kumar, J.)              (Arun Tandon, J.)

Order Date :- 3.5.2016

AU