AO/135/2021
2021 Latest Caselaw 2553 UK

Citation : 2021 Latest Caselaw 2553 UK
Judgement Date : 22 July, 2021

Uttarakhand High Court

AO/135/2021 on 22 July, 2021

AO No. 135 of 2021
With
IA No. 1 of 2021 (Stay application)
Hon'ble Ravindra Maithani, J.

Mr. Arvind Vashistha, Sr. Advocate, assisted by Ms. Monika Pant, Advocate for the appellant.

Mr. S.S. Adhikari, D.A.G. for the State.

This matter is heard through video conferencing.

The instant appeal is preferred against the judgment and order dated 31.03.2021, passed in Motor Accident Claim Petition No. 176 of 2017, Smt. Shusheela Devi Vs. Mohd. Yusuf and another, by the Motor Accident Claim Tribunal/2nd Additional District Judge, Roorkee, District Haridwar.

Heard.

Admit.

Issue notice to the respondents.

of 2021).

There is no reason to stay the execution of the award. The appellant is free to deposit the amount, which shall definitely remain subject to further orders of this Court.

(RavindraMaithani, J.) 22.07.2021 Ujjwal

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