U.P. State Road Transport ... vs Dhrampal Singh And Another
2019 Latest Caselaw 5305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 703 of 2019
 
Appellant :- U.P. State Road Transport Corporation
 
Respondent :- Dhrampal Singh And Another
 
Counsel for Appellant :- Rahul Agarwal
 
Counsel for Respondent :- S.M. Nazir Abbas Abedi
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 31.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 703 of 2019

Appellant :- U.P. State Road Transport Corporation

Respondent :- Dhrampal Singh And Another

Counsel for Appellant :- Rahul Agarwal

Counsel for Respondent :- S.M. Nazir Abbas Abedi

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post.

Steps be taken immediately.

The judgment and decree shall remain stayed if the appellant-Insurance Company deposit the entire award along with interest within 12 weeks from today, out of which, 25% shall be invested in an interest fetching account / FDR in a nationalised Bank and the balance 75% shall be released to the claimant - respondents without furnishing security within one month thereafter.

Order Date :- 31.5.2019/Mukesh