U.P.S.R.T.C. Thru' Regional ... vs National Insurance Co. Ltd. And 2 ...
2016 Latest Caselaw 7201 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3001 of 2016
 

 
Appellant :- U.P.S.R.T.C. Thru' Regional Manager, Bareilly Region
 
Respondent :- National Insurance Co. Ltd. And 2 Others
 
Counsel for Appellant :- Dhirendra Nath Srivastava
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Shri Dhirendra Nath Srivastava, learned counsel for the appellant. 

This is an appeal of the U.P.S.R.T.C. against the award dated 8.7.2016 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No.7, District-Bareilly in Claim Petition No.394 of 2011 (U.P.S.R.T.C. Vs. National Insurance Company and others).

Issue notice to the respondents returnable within six weeks. The appellant shall take steps for service on the respondents within one week. All the respondents may file their counter affidavit within six weeks.

List thereafter.

Connect with F.A.F.O. No.1397 of 2014 (U.P.S.R.T.C. vs. Devi Ram and others) and F.A.F.O. No.1207 of 2014.

Order Date :- 24.11.2016

Ashish Nayan