Citation : 2021 Latest Caselaw 1948 UK
Judgement Date : 18 June, 2021
AO No.110 of 2021 Hon'bleRavindraMaithani, J.
Mr. PrabhatPande, Advocate for the appellant.
Instant appeal is preferred against the judgment and order dated 22.01.2021, passed in Motor Accident Claim Petition No.70 of 2018, Shamsher vs. Mohammad Sonu and others, passed by the Motor Accident Claims Tribunal/5th Additional District Judge, Haridwar.
This matter is heard through video conferencing.
Admit.
Issue notice to the respondents. Call for the LCR.
Heard on Stay Application (IA) No.1 of 2021.
This Court does not see any reason to stay the impugned order, the appellant may deposit the awarded amount, but it shall not be released without prior permission of this Court.
Stay application stands disposed of accordingly.
(RavindraMaithani, J.) 18.06.2021 Sanjay
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