U.P. State Road Transport ... vs Harendra Singh
2019 Latest Caselaw 5333 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 697 of 2019
 
Appellant :- U.P. State Road Transport Corporation
 
Respondent :- Harendra Singh
 
Counsel for Appellant :- Rahul Agarwal
 
Counsel for Respondent :- Vipin Chandra Dixit
 

 
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. - 697 of 2019

Appellant :- U.P. State Road Transport Corporation

Respondent :- Harendra Singh

Counsel for Appellant :- Rahul Agarwal

Counsel for Respondent :- Vipin Chandra Dixit

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