AO/430/2015
2022 Latest Caselaw 2226 UK

                     Office Notes, reports,
SL.                orders or proceedings or
          Date                                                 COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      21.07.2022
                                                AO No. 430 of 2015
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Belwal, Advocate, for the appellant.

Mr. C.S. Joshi, Advocate, for the respondents.

This is an admitted Appeal from Order, in which there operated an interim order dated 21.08.2015, subject to complying with the conditions given therein. The same is being sought to be extended by filing an extension application, on the ground that in view of the Judgment of the Hon'ble Apex Court the learned Motor Accidents Claims Tribunal is treating as if their operates no interim order.

Owing to the aforesaid peculiar circumstances, the interim order, as granted by the coordinate Bench of this Court as back as on 21.08.2015, will remain extended till next date of listing under the same terms and conditions.

Stay Extension Application No. IA/15267/2022 stands disposed of accordingly.

(Sharad Kumar Sharma, J.) 21.07.2022 Mahinder/