AO/69/2018
2022 Latest Caselaw 1900 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  AO No. 69 of 2018
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Deepak Rawat, Advocate, for the appellant.

Mr. Manoj Joshi, Advocate, for the respondents.

This is an admitted Appeal from Order, arising out of the judgment and award dated 23.11.2017, as passed by the Motor Accident Claim Tribunal in M.A.C.P. No. 116 of 2011.

Notices were issued to the respondent No.2 by the Coordinate Bench of this Court on 21st February, 2018. Steps have been taken.

There is an office report of 12th April, 2018, that respondent No. 2, have been served with the notices, but despite of sufficient time having being lapsed, respondent No.2 has not put in appearance.

Since, being an Appeal from Order, its procedure is regulated by Order 41 of the CPC, the Appeal from Order is directed to be listed next week for ex parte hearing as against respondent No.2.

(Sharad Kumar Sharma, J.) Dated 29.06.2022 Shiv