AO/220/2013
2023 Latest Caselaw 942 UK

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

      06.04.2023                            AO No. 220 of 2013

                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Lalit Sharma, learned counsel for the appellant.

When this Appeal from Order under Section 173 of Motor Vehicle Act, was preferred, the Coordinate Bench, while admitting the appeal, had issued notices to the respondent.

The Order-sheet shows that the steps have not been taken by the appellant till date.

In that view of the matter, in view of the provisions contained under Section 27 to be read with Order 7 Rule 9 of the CPC and also as per the principles laid down by the Hon'ble Apex Court in the judgment as reported in AIR 2003 SC 189, Salem Advocate Bar Association Vs. Union of India, the Appeal from Order would stand dismissed, in view of the provisions contained under Order 7 Rule 9.

(Sharad Kumar Sharma, J.) 06.04.2023 PN/-