AO/112/2021
2021 Latest Caselaw 2102 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  A.O. No. 112 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Heard Mr. Pankaj Purohit, Advocate for the appellants through video conferencing.

Learned counsel for the appellants undertakes to supply certified copy of the judgment and award passed by learned Motor Accident Claims Tribunal, Rudraprayag, impugned in this Appeal, within three months. He also assures the Court that copy of the Vakalatnama shall also be filed on behalf of the appellants within the same time.

In view of the undertaking given by learned counsel for the appellants, exemption application (I.A. No. 1 of 2021) stands disposed of.

Issue notices to the respondents, returnable within six weeks.

List this matter after service report is received.

(Manoj Kumar Tiwari, J.) 28.06.2021 Navin