AO/76/2021
2021 Latest Caselaw 1534 UK

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                                  AO No.76 of 2021
                                  Hon'ble Ravindra Maithani, J.

Mr. Deepak Rawat, Advocate for the appellant.

The present appeal is directed against judgment and order dated 28.01.2021, passed in Motor Accident Claim Petition No.2929 of 2018, Lal Ji Mourya and another vs. Nishant Singh and others by the Motor Accident Claims Tribnal/Additional District Judge, Udham Singh Nagar.

This matter is heard though video conferencing.

Admit.

Issue notices to the respondents Summon the LCR.

Heard on Stay Application (IA) No.1 of 2021. By means of this application, operation of the impugned judgment and order is sought to be stayed.

Having considered, this Court see no reason to stay the operation of the impugned judgment and order. Appellant may deposit the amount but, it shall not be released without prior permission of this Court.

Stay application stands dismissed as such.

(Ravindra Maithani, J.) 19.04.2021

Sanjay