AO/553/2013
2023 Latest Caselaw 2219 UK

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                                  AO No.553 of 2013
                                  Hon'ble Vivek Bharti Sharma, J.

Mr. Mohd. Azim, Advocate for the appellants.

2. Mr. K.K. Shah, Advocate for respondent no.3.

3. None present for respondent nos.1 and 2.

4. Learned counsel for the appellants would submit that this is the appeal against the Judgment/order of dismissal of claim petition by the Tribunal concerned. He would submit that he has filed an application being IA No.01/2023 to bring on record certain additional evidence viz. F.I.R, Postmortem Report, Site Plan, etc. which could not be filed by the claimants in the Tribunal and these documents/evidence are very essential and necessary for proper adjudication of the appeal.

5. Learned counsel for respondent no.3 would draw attention of the Court to the order dated 16.09.2022 passed by a Coordinate Bench of this Court and would submit that two weeks time was granted to him to file objections and it was also ruled by the Court that the said Application will be considered at the stage of the final hearing, therefore, the same cannot be allowed at this stage.

6. In view of the above, further two weeks time is granted to respondent no.3 to file objections to the Application for Additional Evidence (IA No.10277 of 2021) with advance copy to the appellants.

7. List this appeal for final hearing on 06.11.2023.

(Vivek Bharti Sharma, J.) 11.08.2023 Rajni