Mr. A M Saklani vs Shiv Singh Pokhariyal And Others
2021 Latest Caselaw 4433 UK

 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

                      AO No. 11 of 2011



Swarn Singh
                                             ..................Appellant

                             Mr. A M Saklani, Adv. for the appellant

                              -versus-

Shiv Singh Pokhariyal and others
                                                  .........Respondents

                       Mr. P.C. Maulekhi, Adv. for the respondents

                             With

                     AO No. 553 of 2014

Swarn Singh
                                             ..................Appellant

                     Mr. Amar Murti Shukla, Adv. for the appellant

                             -versus-

Workmens Compensation Commissioner and others

                                               .............Respondents
                          Mr. Rajendra Dobhal, Sr. Adv. assisted by
                               Lokendra Dobhal for the respondents



Sri S.K.Mishra, J.

Order 08.11.2021

1. Heard in part.

2. After hearing the learned counsels, this court finds that the judgment written is not a self-contained document in as much as it does not have a list of witnesses examined on behalf of various parties appended to it. At the end of the judgment, there is no list of exhibits appended to the judgment.

3. Moreover, none of the judgments relied upon the parties have been enlisted. So, the counsel for the petitioner is hereby directed to prepare a convenience sheet also a translation of the impugned judgment as well as the evidences recorded by the learned Presiding Judge or Judge Presiding, Motor Accident Claim Tribunal within 15 days and list the matter on 29.11.2021 for final hearing.

4. No further time will be granted on the next date.

(S.K.Mishra) Judge

A/-