AO/232/2020
2021 Latest Caselaw 1178 UK

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                                  AO No. 232 of 2020
                                  Hon'ble Ravindra Maithani, J.

Mr. Arvind Vashistha, Senior Advocate assisted by Mr. H.S. Mehra, Advocate for the appellant.

Mr. D.S. Patni, Senior Advocate assisted by Mr. Siddhant Manral, Advocate for the respondent no.1.

Instant appeal is preferred against the judgment and award dated 24.02.2020, passed in Motor Accident Claims Petition No.176 of 2018, Tara Chandra Dalakoti Vs. U.P.S.R.T.C. and another, by the Motor Accident Claims Tribunal/District Judge, Nainital.

Delay Cononation Application (IA) No.9809 has been filed. It is not objected.

Considered the reasons, the delay condonation application is allowed. The delay, if any, in filing the appeal is condoned.

On behalf of the respondent no.1, learned counsel would submit that the claimant has also filed AO No.40 of 2021 for enhancement of the award.

Let notice be issued to the respondent no.2.

List along with AO No.40 of 2021 in the week commencing 03.05.2021.

LCR be summoned meanwhile.

(Ravindra Maithani, J.) 25.03.2021

Sanjay