G.M., U.P.S.R.T.C. vs Smt. Seema Devi And 4 Ors.
2016 Latest Caselaw 2602 ALL

Citation : 2016 Latest Caselaw 2602 ALL
Judgement Date : 13 May, 2016

Allahabad High Court

G.M., U.P.S.R.T.C. vs Smt. Seema Devi And 4 Ors. on 13 May, 2016

Bench: Arun Tandon, Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1543 of 2016
 

 
Appellant :- G.M., U.P.S.R.T.C.
 
Respondent :- Smt. Seema Devi And 4 Ors.
 
Counsel for Appellant :- Dinkar Mani Tripathi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Yashwant Varma,J.

Issue notice to the respondents 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 of the case, it is provided that the appellant shall deposit the entire money in terms of the impugned award within one month from today, which may be released in favour of the claimants in accordance thereto. However, this payment shall be subject to the final orders to be passed in the present appeal.

(Yashwant Varma, J.) (Arun Tandon, J.)

Order Date :- 13.5.2016

Sushil/-